REKHA THAPA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present C482 application has been filed by the applicants assailing the order dtd. 27/7/2022, passed by learned IInd Additional Chief Judicial Magistrate, Dehradun in Criminal Case No.5489 of 2022, State Vs. Rekha Thapa and others, pending before the said court.

(2.) Facts of the case in a nutshell are that an F.I.R. was lodged by respondent no.2 against the applicants before the Police Station ' Cantt, District ' Dehradun stating therein that on 6/11/2021 when she was alone in her house, applicants came near her house, began to hurl abuses and also committed maarpeet with her due to which she sustained severe injuries and while going away they also threatened to kill her.

(3.) On the said report, the matter was investigated and a charge sheet was filed against the applicants under Ss. 147, 323, 504 and 506 of IPC.