LOKESH KAUSHIK Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) Mr. Raj Kumar Singh, Advocate, for the applicant. Mr. H.S. Rawal, learned A.G.A., for the State/respondent No. 1.

(2.) Mr. Navneet Kaushik, Advocate, for the respondent No. 2.

(3.) The first information report was lodged by the respondent No. 2 against the present applicant under Ss. 323/506 of IPC and under Ss. 3/4 of the Dowry Prohibition Act, which has been registered as Case Crime No. 379 of 2014 at Police Station Gangnahar, District Haridwar. After investigation the police filed the charge -sheet against the present applicant and consequently the learned Magistrate took cognizance in the matter and issued summons against the present applicant. Hence, the present application under Sec. 482 Cr.P.C. before this Court.