CHANDRA PRABHA KHATTAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) There is 115 days' delay in filing the present delay condonation application, which is not seriously opposed by learned State Counsel as well as the learned counsel for respondent no. 2. Consequently, delay condonation application is allowed and the delay in filing the restoration application is condoned.

(2.) In the restoration application cause shown is sufficient to allow the application. The restoration application is allowed. Order dated 21.06.2019 is recalled and the criminal miscellaneous application is restored to its original number.

(3.) By means of this application under Section 482 Cr.P.C., applicants have prayed for quashing the charge-sheet; summoning order dated 13.11.2014 and the entire proceedings of Criminal Case No. 175 of 2014, "State vs. Nitin Khattar & others", under Sections 498-A, 323 & 506 of IPC and Section 3/4 of the Dowry Prohibition Act, registered at P.S. Kotwali Roorkee, pending before the Court of learned Additional Chief Judicial Magistrate Roorkee, District Haridwar.