VINAY GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed for quashing the entire proceedings of Criminal Case No.237 of 2025, "State vs. Siddhartha Gupta and Others", pending before the court of Ist Additional Judicial Magistrate, Dehradun 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. Pradeep Chamiyal, learned counsel for the applicants-accused.

(3.) Mr. Chitrarth Kandpal, learned Brief Holder for the respondent no.1.