PRAMOD KUMAR SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is Recall Application MCC No. 546 of 2012 for modification in order dated 20.06.2012, passed by this Court.

(2.) Heard.

(3.) The writ petition was filed by the petitioners challenging the First Information Report dated 19.10.2011, registered as Crime No. 612 of 2011, relating to offences punishable under Section 498A, 304B of I.P.C., and one punishable under Section 3/4 Dowry Prohibition Act, 1961, at Police Station Kotwali Nagar, District Haridwar.