SUMAN ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Miscellaneous Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, seeking quashing of order dtd. 23/8/2017 passed by the learned 1st Additional District and Session Judge, Nainital in Misc. Criminal Appeal No. 70/2017 "Suman Arya v State and others" and order dtd. 14/9/2016 passed by the learned Judicial Magistrate, Nainital in Misc. Criminal Case No. 65 of 2015 in "Suman Arya v Ravi Kumar and another", arising out of a complaint filed under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005.

(2.) The present criminal misc. application under Sec. 482 Cr.P.C. has been preferred by the applicant, Smt. Suman Arya, seeking quashing of the impugned orders dtd. 23/8/2017 and 14/9/2016 passed by the learned 1st Additional District and Sessions Judge, Nainital and the learned Judicial Magistrate, Nainital respectively.

(3.) The marriage between the applicant, Smt. Suman Arya, and respondent no. 2, Shri Ravi Kumar, was solemnized on 8/12/2010 as per Hindu rites and rituals. Post-marriage, the applicant alleges that she was subjected to severe mental and physical cruelty, harassment, and domestic violence by respondent no. 2 and his mother, respondent no. 3, on account of dowry.