PAWANJYOT KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Miscellaneous Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to set aside the order dtd. 10/1/2022, passed by the In-charge District and Sessions Judge, Nainital in Criminal Revision No.5 of 2022, 'Amandeep Singh Saluja Vs. State and Another', whereby, the said court has directed to register the said Criminal Revision. The said Criminal Revision was filed against the order dtd. 11/10/2021, passed by the trial court, whereby, the trial court has directed to frame the charges against the respondent no.2-accused for the offence under Ss. 377, 498A of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Mr. Sanpreet Singh Azmani, the learned counsel for the applicant, Ms. Shivangi Gangwar, learned Brief Holder for the State and Mr. Shariq Khurshid, learned counsel holding brief of Mr. Gaurav Singh, learned counsel for the respondent no.2.

(3.) During the arguments, Mr. Sanpreet Singh Azmani, learned counsel for the applicant submitted that the present matter may be disposed of with the direction to the Revisional Court to decide the said revision within a period of fifteen days.