ANUP SINGH AND ORS. Vs. MAMTA

JUDGEMENT

(1.) Present petition is preferred against the order dated 17.06.2013, passed by Judicial Magistrate, Roorkee, whereby learned Magistrate was pleased to issue process against the petitioners under Sec. 204 of Code of Criminal Procedure for the offences punishable under Ss. 323, 498A of I.P.C. and under Sec. 3/4 of Dowry Prohibition Act, as well as against the judgment and order dated 02.02.2015, passed by 2nd Additional Sessions Judge, Roorkee in Criminal Revision No. 479 of 2014, whereby revision arising therefrom was dismissed. Undisputedly, respondent has filed Criminal Complaint under Sec. 200 of Cr.P.C. before the Judicial Magistrate, Roorkee for the offences punishable under Ss. 323, 498AI.P.C. and under Sec. 3/4 of Dowry Prohibition Act.

(2.) I have heard Mohd. Safdar, learned counsel for the petitioners, Mr. Manish Arora, learned counsel for the respondent, and have carefully perused the record.

(3.) After recording the contents of the complaint, learned Magistrate has passed the order which reads as under: