ABHISHEK SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C482 application, applicants have sought the indulgence of this Court for quashing the entire proceedings of Criminal Case No.147 of 2014, State Vs. Abhishek Sharma and Ors., pending in the Court of learned Judicial Magistrate, Rishikesh, District Dehradun, for the offences punishable under Ss. 498A, 323 IPC and under Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) The present C482 application was filed on 8/5/2023 and since then, even notice has not been issued to respondent No.2.