ASHISH VERMA & TWO Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Lokendra Dobhal, Advocate for the applicants and Mr. Nandan Arya, A.G.A. for the State.

(2.) NONE for the respondent no. 2 - Dr. Tanu, despite the notice was served personally.

(3.) THIS is a petition under section 482 Cr.P.C. with the prayer to quash the chargesheet in case crime No. 221/2007 under sections 498 -A, 504, 406 IPC and ¾ Dowry Prohibition Act and to quash the proceedings of criminal case No. 2133/2007 State Vs. Ashish Verma & others pending in the court of Chief Judicial Magistrate, Dehradun.