MADAN MOHAN MAMGAI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Criminal Revision has been filed challenging the order dtd. 29/9/2021, passed by learned IVth Additional Chief Judicial Magistrate, Dehradun in Criminal Case No. 348 of 2019, 'State vs. Madan Mohan and two Others', by which, learned Magistrate has directed to frame the charges against the revisionists-accused persons under Ss. 323, 504, 506, 498A of the Indian Penal Code, 1860 and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Proposed Revision has been filed along with an Application under Sec. 5 of the Limitation Act, 1963 to condone the delay of 427 days' in preferring the Revision.

(3.) Heard Mr. Bharat Chaudhary, learned counsel for revisionists, Mr. V.S. Rathore, learned A.G.A. for State and Mr. Naveen Singh Bisht, learned counsel for respondent no.2.