MOHD. INTAJAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Criminal Case No. 198 of 2021, "State Vs. Mohd. Intajar and Others", pending before the Court of learned Additional Chief Judicial Magistrate / Civil Judge (Senior Division), Laksar, District Haridwar under Ss. 323, 498A, 504, 506 of the Indian Penal Code, 1860, Sec. 3 and Sec. 4 of the Dowry Prohibition Act, 1961.

(2.) Mr. Vaibhav Singh Chauhan, learned counsel for the applicants-accused.

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