RISHIPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Criminal Case No.607 of 2024 (Old No.496 of 2024), "State vs. Rishipal", pending before the court of learned Additional Chief Judicial Magistrate, Laksar, District Haridwar under Ss. 323, 498A, 504, 506 of the Indian Penal Code, 1860, Sec. 3 and Sec. 4 of the Dowry Prohibition Act, 1961.

(2.) Mr. Bhuwan Bhatt, learned counsel for the applicant-accused.

(3.) Mr. Pradeep Lohani, learned Brief Holder for the respondent no.1.