RAHUL ASTHANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the charge-sheet, summoning order and the entire proceedings of Criminal Case No. 863 of 2021, 'State vs. Rahul Asthana and Others' under Ss. 323, 417, 498-A, 504 of the Indian Penal Code, 1860 and under Sec. 3/4 of Dowry Prohibition Act, 1961, registered at Police Station Dalanwala, District Dehradun, pending before the Court of learned VIth Additional Civil Judge (S.D.)/ Additional Chief Judicial Magistrate, Dehradun.

(2.) Subsequent to the submission of the chargesheet, learned Trial Court took the cognizance and passed the summoning order against the applicants-accused persons for the offence under Ss. 323, 498-A, 417, 504 of the Indian Penal Code, 1860 and Sec. 3/ 4 of the Dowry Prohibition Act, 1961.

(3.) Along with C-482 Application, a joint Compounding Application (IA No. 10 of 2025) has been signed and filed by the parties, which is duly supported by separate affidavits of applicants, respondent no.2 ' complaint and victim.