LAWS(UTN)-2005-8-22

SANJAY Vs. STATE OF UTTARANCHAL

Decided On August 24, 2005
SANJAY Appellant
V/S
STATE OF UTTARANCHAL Respondents

JUDGEMENT

(1.) HEARD Sri Bhupendra Singh Negi and Sri Amrish Agarwal learned counsel for the applicants.

(2.) ISSUE notice to the private re­spondent returnable within eight weeks. List thereafter.

(3.) IT has been alleged in para 7 of the petition that the instant complaint was filed by the complainant against the applicants and the same is only a counter blast of the complaint lodged by the applicant No. 5 under Section 498-A, 323 IPC and 3/4 Dowry Prohibi­tion Act. It has also been alleged in para 9 of the petition that the applicant No. 5 has moved an application under Section 125 Cr.PC. against her hus­band before the competent Magistrate and the learned Magistrate allowed the same.