SUNIL CHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present application under Section 482 of Cr.P.C., the applicants seek to quash the chargesheet dated 05.02.2012 and summoning order dated 04.05.2012, as also the entire proceedings of criminal case no. 533 of 2012, State vs Sunil Chand and others, under Sections 498A, 323 IPC and Section of the Dowry Prohibition Act, relating to police station, Raipur, District Dehradun, pending in the court of Special Judicial Magistrate (CBI), Dehradun.

(2.) LEARNED counsel for the applicants confined his prayer only to the extent that the court below be directed to decide the bail applications of the applicants at the earliest, subject to their surrender.

(3.) APPLICANT no. 1 is the husband, applicant no. 2 is mother -in -law and applicant no. 3 is sister -in -law of respondent no. 2. The offences complained of against them are under Sections 498A, 323 IPC and Section of the Dowry Prohibition Act.