KARAN JINDAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the FIR No. 0728 of 2021, under Ss. 498A, 323, 504 and 506 IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961 IPC, Police Station Kotwali Roorkee, District Haridwar.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) Learned counsel for the petitioner at the very outset would submit that there are immense chances of settlement between the parties. Petitioner and petitioner no. 3 had love marriage, they have also sought protection from the Court.