MANJEESH KUMAR SINGH Vs. SUDESH KUMARI

JUDGEMENT

(1.) These are two connected applications instituted under Sec. 482 of the Code of Criminal Procedure, 1973. Criminal Miscellaneous Application No. 1520 of 2018 has been filed by Mr. Manjeesh Kumar Singh, the husband of the complainant, seeking quashing of the summoning order dtd. 15/7/2015 and all proceedings arising out of Criminal Case No. 2515 of 2015, "State vs. Manjeesh Kumar Singh," pending before the Chief Judicial Magistrate, Dehradun.

(2.) The companion application, Criminal Miscellaneous Application No. 437 of 2019, has been filed by Mrs. Sudesh Kumari, mother of the said applicant, seeking similar relief in respect of the summoning order dtd. 5/7/2016 passed in Criminal Case No. 2499 of 2016, titled 'State vs. Sudesh Kumari"

(3.) Both applications arise from the same First Information Report, being FIR No. 230 of 2014, registered at Police Station Kotwali, District Dehradun, under Ss. 498-A, 323, and 504 of the Indian Penal Code, 1860, and Sec. 4 of the Dowry Prohibition Act, 1961. The FIR was lodged by Smt. Charu Singh, wife of the applicant in Criminal Miscellaneous Application No. 1520 of 2018, alleging persistent cruelty and harassment by her husband and in-laws on account of unmet dowry demands.