SANDEEP KASHYAP & OTHERS Vs. REENA DEVI

JUDGEMENT

(1.) None appeared on behalf of the respondent even in the revised call. Hence, this Court extended hearing to learned Counsel for the applicants.

(2.) The challenge in this petition is to the order of cognizance dated 16.10.2009, passed by the Chief Judicial Magistrate, Haridwar in Complaint Case No. 2911/2009, Smt. Reena v. Sandeep Kashyap & Others, whereby the accused applicants have been summoned to stand trial for the offences under Section 323, 498A IPC and Section 3/4 of the Dowry Prohibition Act.

(3.) Facts, in brief, are that the respondent Smt. Reena was wedded with Sandeep Kashyap on 7.7.2007.