SUBHASH RAUTHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant, by means of present application / petition under Section 482 of Cr.P.C., seek to quash the charge-sheet dated 08.03.2014 and cognizance order dated 25.07.2014, as well as the proceedings of criminal case no. 2289 of 2014, State vs Subhash Rauthan, under Section 504 IPC and Section of the Dowry Prohibition Act, pending in the court of Judicial Magistrate I, Dehradun.

(2.) When present application under Section 482 Cr.P.C. was taken up for the first time, respondent no. 2 was directed to be issued notice. Registry has indicated that, as per report of Chief Judicial Magistrate, Dehradun, respondent no. 2 has been served secondary on 04.09.2014. Today none is present for respondent no. 2, despite service of such notice.

(3.) Supplementary affidavit filed on behalf of the applicant is taken on record. Misc. application no. 4748 of 2014 made therefor is disposed of.