ANKIT RASTOGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Challenge in this petition is made to the charge-sheet dtd. 17/12/2020, cognizance/summoning order dtd. 21/1/2021 and entire proceedings of Criminal Case No. 923 of 2021 State vs. Ankit Rastogi under Ss. 498-A, 323, 504, 506 of IPC and Sec. 3/4 of Dowry Prohibition Act, 1961, pending in the court of Additional Chief Judicial Magistrate, Haldwani, District Nainital ( for short "the case").

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

(3.) The case is based on an F.I.R lodged by respondent no.2 the informant. According to which, after her marriage with the petitioner on 27/11/2019, she was harassed, abused, misbehaved, tortured and beaten up for the demand of dowry. It is this F.I.R, in which charge sheet has been submitted and cognizance has been taken which is impugned herein.