PRIYANK RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of present C482 application, applicant has put to challenge the summoning order dtd. 8/10/2020, passed by learned Additional Chief Judicial Magistrate 1st, Dehradun in Criminal Case No.3348 of 2020, State vs. Priyank Rana, under Ss. 323, 504, 498-A IPC and Sec. 3/4 of the Dowry Prohibition Act, 196 and Sec. 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and the charge-sheet dtd. 21/8/2020 (FIR No. 200 of 2020 dtd. 24/6/2020) as well as the entire proceedings of the aforesaid criminal case.

(3.) Facts in brief are that respondent no.2 and applicant got married as per Hindu rites and rituals. Thereafter, she was tortured and harassed by the applicant and his family members on several occasions. Thereafter, applicant and his family members were demanded dowry from respondent no.2 and used caste indicative words against respondent no.2 and her family members. On one occasion, respondent no. 2 also tried to commit suicide but with the help of her brother, her life was saved. With the aforesaid allegations, the first information report was lodged against the applicant and two others on 24/6/2020.