PUNEET OBEROI Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) Mr. Sanjeev Kumar, Advocate with Mr. Prem Kaushal, Advocate for the applicant. Ms. Mamta Joshi, Brief Holder, present for the State/respondent No. 1.

(2.) Mr. Sandeep Tandon, Advocate present for the respondent No. 2.

(3.) The first information report has been lodged by the respondent No. 2 against the present applicant, which has been registered as FIR No. 234 of 2013, under Ss. 498A, 323 & 504 of IPC, at Police Station Kotwali, District Dehradun. After investigation, the police submitted charge sheet against the present applicant. Consequently, the learned Magistrate took cognizance against the applicant and issued summons.