BISWAS PAL Vs. STATE OF UTTARALLCHAL

JUDGEMENT

(1.) HEARD Sri Rajendra Kotiyal & Sri Vivek Shukla learned counsel for the applicants, Sri Sandeep Tandon & Sri Sanjeev Singh learned counsel for the private respondents and learned A.G.A. for the State.

(2.) THIS order shall dispose of the Criminal Misc. Appl. No. 48/2004, Cr. Misc. Appl. No. 47/2004 and Cr!. Misc. Appl. No. 388/2004.

(3.) THE criminal misc. application No. 48/2004 has been filed for quashing the proceedings in case No. 917 of 2003 pending before the Special Judicial Magistrate -II, Haridwar under sections 406 & 506 I.P.C. and the criminal misc. application no. 47/2004 has been riled for quashing the proceedings in case no. 918/2003. The criminal misc. application No. 388/2004 has been directed for quashing the chargesheet and to set aside the summoning order dated 5682/2003 (State Vs. Balwant Rai & others) under sections 494, 498 -A, 323, 324 IPC & 3/4 Dowry Prohibition Act, P.S. Jwalapur, District Haridwar.