SADIQ ZAFAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY way of the petition No. 285 of 2006, the petitioners have challenged the order dated 25.11.2005 by which they have been summoned to face the trial under Sections 403, 406 I.P.C. in Criminal Complain Case No. 183 of 2005 Rumana Sabnam Vs. Qazi Suhel Zafar & others pending in the court of Judicial Magistrate/IInd Upper Civil Judge (J.D.) Haridwar.

(2.) BY way of the petition No. 296 of 2006, the petitioner - Qazi Suhel Zafer has prayed for quashing the Criminal Complaint Case No. 209 of 2003 Smt. Rumana Sabnam Vs. Qazi Suhel Zafar & others under Section 125 Cr.P.C. pending in the court of Principal Judge, Family Court, Haridwar.

(3.) BY way of the petition No. 429 of 2004, the petitioner - Qazi Suhel Zafer has prayed for quashing the Criminal Case No. 3481 of 2004 State Vs. Qazi Suhel Zafar & others under Sections 498 -A, 323, 504, 506 I.P.C. and 3/4 Dowry Prohibition Act pending in the court of Chief Judicial Magistrate, Haridwar.