PREMLATA @ SAKSHI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Rejoinder affidavit filed on behalf of the applicant is taken on record. Application (CRMA 979/2012) made therefor is disposed of.

(2.) Heard learned Counsel for the applicant and learned Brief Holder for the State Also heard Smt. Premlata @ Sakshi, who is present in person before this court. Perused the papers available on record.

(3.) The question involved in the present petition is purely legal. Brief facts of the cases are that Smt. Premlate @ Sakshi was wedded with Devendra Kuamar Mehra on 11.2.2007. Within a week of marriage, she was subjected to such a cruelty as to force her to leave the matrimonial house and she had to come to reside with her parents at Pantnagar, District Udham Singh Nagar, In due course, talks begain to settle the scores but in vain. So, the applicant moved an application under Sec. 156(3) Crimial P.C. before the Chief Judicial Magistrate, Udham Singh Nagar with the prayer to register and investigate the crime committed by the accused respondents.