RAJESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed Criminal Revision has been filed challenging the order dtd. 4/1/2023, passed by learned Judicial Magistrate/ IInd Additional Civil Judge, Kashipur, District Udham Singh Nagar in Criminal Case No.1107 of 2020, 'State vs. Rajesh', by which, learned Magistrate has directed to frame the charges against the revisionist ' accused under Ss. 498A, 323, 504, 506 of the Indian Penal Code, 1860 and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Proposed revisionist ' accused Rajesh Kumar is present with his learned counsel Mr. P.C. Petshali, Advocate. Respondent no.2 ' Smt. Manju is present with her learned counsel Mr. Yogesh Upadhyay, Advocate. Mr. Pramod Tiwari, learned counsel for the State.

(3.) Heard on Delay Condonation Application (IA No.01 of 2023). The said application has not been opposed by the respondents. The Delay Condonation Application (IA No.01 of 2023) is allowed. Delay of 169 days' in filing the Revision is condoned.