SANTOSH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This application has been filed for quashing the entire proceedings of Criminal Case No.1112 of 2024, "State vs. Santosh Singh", pending before the court of Judicial Magistrate, Ramnagar, District Nainital under Sec. 498A of the Indian Penal Code, 1860, Sec. 3 and Sec. 4 of the Dowry Prohibition Act, 1961.

(2.) Mr. Shariq Khurshid, learned counsel for the applicant.

(3.) Mr. Deepak Bhardwaj, learned Brief Holder for the respondent No.1.