RAJENDRA SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Criminal Case No.2 of 2025, "State Vs. Rajendra Singh Bisht and three Others", pending before the Court of Judicial Magistrate, Dwarahat, District Almora under Ss. 323, 504, 506, 498A of the Indian Penal Code, 1860, Sec. 3 and Sec. 4 of the Dowry Prohibition Act, 1961.

(2.) Ms. Priya Mewari, learned counsel for the applicants.

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