SUNIL DUTT RATHURI Vs. STATE

JUDGEMENT

(1.) BY way of this petition under Section 482, Cr.P.C. the applicants have filed the petition for quashing the entire proceedings in Criminal Case No. 122 of 2007 and Case No. 165 of 2007, under Sections 498A, 504, 506, 354 of I.P.C and Sections 3/4, Dowry Prohibition Act pending in the Court of Judicial Magistrate/Civil Judge, (J.D.), Dehradun.

(2.) HEARD Ms. Prabha Noliyal, learned Counsel for the petitioners on admission and perused the record.

(3.) THIS Court while exercising the jurisdiction under Section 482, Cr.P.C. is not supposed to act as a trial Judge. The petitioner shall have an opportunity to place the evidence in his defence before the Trial Court where the matter shall be finally adjudicated after considering the entire evidence.