KAMLESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants before this Court are accused in a case registered by their daughter-in-law before the Police Station Kotwali Laksar, District Haridwar under Section 323, 342, 498-A, 504, 506, 354-A, 120-B of IPC.

(2.) After its investigation, the police has already filed a chargesheet in which summoning orders have been issued to the present applicants, which have been challenged before this Court.

(3.) A Coordinate Bench of this Court has stayed the proceedings vide order dated 21.03.2018.