SANJAY TANWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the FIR No. 44 of 2022, under Ss. 498A, 323, 504 and 506 IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961 IPC, Police Station Kotdwar, District Pauri Garhwal.

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

(3.) Learned counsel for the petitioners would submit that the case is fully covered by the judgment in the case of Arnesh Kumar vs. State of Bihar and another (2014) 8 SCC 273.