KULDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the State Ms. Manisha Rana would submit that she has instructions that offence under Sec. 313 IPC has been deleted from the FIR against the applicant. At present, the case against the petitioner is under Ss. 323, 354, 498-A and Sec. ' of the Dowry Prohibition Act. She would further submit that the petitioners have been served with a notice under Sec. 41 (a) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code').

(3.) We have emphatically examined the FIR and the allegations made are only against the husband and brother-in-law (jeth). There is no allegation of Sec. 313 IPC. Since the Investigating Officer is proceeding as per Sec. 41 (A) of the Code, learned counsel for the petitioner would submit that the writ petition may be disposed of.