RIZWAN Vs. TARANNUM JAHAN

JUDGEMENT

(1.) THE applicant, by means of present petition moved under Section 482 Cr.P.C., seeks to quash the summoning order dated 14.12.2010 passed by 2nd Additional Civil Judge (J.D.)/Judicial Magistrate, Roorkee, in Criminal Case No. 2017 of 2010, Smt. Tarannum vs. Rizwan and others, under Section 498 -A of IPC and Section of the Dowry Prohibition Act, pending before the said Court.

(2.) APPLICANT is the husband of respondent. He was summoned to face the trial for the offences punishable under Section 498 -A IPC and Section of the Dowry Prohibition Act.

(3.) AT the very outset, learned counsel for the applicant stated that he is not keen to press the application under Section 482 Cr.P.C. Hence, the same is dismissed as not pressed.