ISHPAL SINGH Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) BY way of this Criminal Misc. Application, the challenge is to the order of cognizance -dated 30.8.2007 passed by the Judicial Magistrate, Roorkee in Criminal Complaint Case No. 989 of 2007 titled as Smt. Karuna Vs. Ishpal Singh. The said complaint was filed for the offence of Sections 498 -A, 323, 504, 506 IPC coupled with Section 3/4 Dowry Prohibition Act, wherein the order of cognizance has been passed.

(2.) IT is pertinent to mention that private respondent no.2 Smt. Karuna does not turn up despite of sufficient personal service, so this Court has given hearing to the learned AGA as well as to the learned counsel of the petitioner.

(3.) LEARNED Magistrate, having recorded the statement of the complainant under Section 200 CrPC and the statements of her brother Shri Rishipal and her mother Smt. Phoolmati under Section 202 CrPC, passed the impugned order of cognizance, where against this petition has been filed.