KUNDAN SINGH JEENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Miscellaneous Application, under Section 482 CrPC, is preferred to quash the chargesheet dated 29.6.2014, cognizance and summoning order dated 15.9.2014 and the entire proceedings of Criminal Case No. 2458/2014, State v. Kalyan Singh Jeena and Others, under Sections 498A, 323, 504 IPC and 3/4 of the Dowry Prohibition Act, pending before the Court of Chief Judicial Magistrate, Haldwani, District Nainital.

(2.) The background facts of the case necessary to be noted for deciding the present criminal miscellaneous application are:-

(3.) Here it may be noted that this C482 application was filed in the year 2014 and yet no counter affidavit, either on behalf of the State or the complainant, could be filed till date. It may also be noted here that the husband Kalyan Singh Jeena is not an applicant in the present criminal miscellaneous application.