SMT MEGHA UPADHAYAY W/O PANKAJ UPADHAYAY D/O LATE SHRI DINESH KUMAR GAUTAM AT PRESENT R/O OLD ANAJ MANDI JAWALAPUR, P.S. KOTWALI JAWALAPUR DISTRICT HARDWAR Vs. RAGHUNANDAN UPADHAYAY S/O SITA RAM UPADHAYAY,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has challenged the order dated 24.10.2011, passed by Sessions Judge, Hardwar, in Criminal Revision No. 193 of 2011, whereby said court has allowed the revision and set aside the summoning order passed by the Chief Judicial Magistrate, Hardwar, in Criminal Complaint Case No. 916 of 2010.

(3.) HOWEVER , on going through the papers on record, this court finds that the complainant (present petitioner) got married to Pankaj Sharma in the year 1999. It is further revealed that after a period of eleven years, one fine morning the complainant filed criminal complaint, complaining the harassment due to the non fulfillment of demand of dowry, impleading the respondent, and the relatives of husband of the complainant. The revisional court has given reasons at length that it is a case of abuse of process of law on the part of the complainant (present petitioner).