SUDHA PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) URGENCY application no. 747 of 2013 is allowed.

(2.) HEARD .

(3.) LEARNED counsel for the petitioners submitted that respondent no. 3 Reena and petitioner no. 3 Pradeep Pant are already in litigation under section 125 Cr.P.C, under section 9 of Hindu Marriage Act and under section 12 of Protection of Women from Domestic Violence Act. It is contended that due to said matrimonial discord respondent no. 3 has implicated the petitioners in the impugned FIR to pressurize them in the litigations pending between respondent no. 3 and petitioner no. 3. No specific role has been assigned to the petitioner no. 1 and 2. Specific allegations are made only against the husband (petitioner no. 3). It is also pleaded that petitioner no. 1 and 2 live separately from their son. It is also pleaded in the writ petition that respondent no. 3 under the influence of his Spiritual Guru Nardev Kothari is not ready to join the company of her husband.