SANTOSH NARANG Vs. HARLEEN KAUR

JUDGEMENT

(1.) The present Application has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing the entire proceedings of Criminal Case No.8608 of 2022, "Smt. Harleen Kaur Vs. Santosh Narang", pending before the court of Additional Chief Judicial Magistrate/IInd Additional Civil Judge (Senior Division), Rudrapur, District Udham Singh Nagar under Ss. 420, 467 and Sec. 468 of the Indian Penal Code, 1860.

(2.) Heard Mr. Anil Anthwal, learned counsel for the applicant and Mr. Mohit Kumar Kashyap, learned counsel for the respondent.

(3.) The applicant-accused-husband of the respondent-complainant and the respondent are present in-person. Applicant is identified by Mr. Anil Anthwal, Advocate. The respondent is identified by Mr. Mohit Kumar Kashyap, Advocate.