MADHAVI GOSWAMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the proceedings of Criminal Case No.3623 of 2017, State vs. Madhavi Goswami, under Ss. 323, 504, 506 IPC, pending in the court of Additional Chief Judicial Magistrate, Haridwar.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The facts necessary to appreciate the controversy briefly stated are as follows. The respondent no.2 filed an FIR on 20/10/2016, against the petitioner for the offences punishable under Ss. 323, 504, 506 IPC. According to it, on 9/10/2016 at 05:30 PM the petitioner abused and threatened the informant to life. There are other allegations also in the FIR. It is this FIR, in which, after investigation, charge-sheet under Ss. 323, 504, 506 IPC has been submitted, which is basis of the case. It is impugned herein.