PRAMOD KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C482 application, the applicant has challenged the cognizance/summoning order dtd. 8/8/2017, passed by learned Judicial Magistrate, Bazpur, District Udham Singh Nagar in Criminal Case No.526 of 2017 State Vs. Pramod Kumar, under Ss. 498-A, 504, 506 IPC and under Sec. 3/4 of the Dowry Prohibition Act, as well as the entire proceedings of aforementioned Criminal Case.

(2.) The brief facts of the case are that applicant and respondent No.2 got married on 19/1/2012 as per Hindu Rites and Rituals. After residing for some time in matrimonial house, due to some marital discord, respondent No.2 left her matrimonial house and started living at her parental house. Thereafter, respondent No.2 lodged an FIR No.51 of 2015 dtd. 11/2/2015 against the applicant and his family members for the aforementioned Ss. . Thereafter, learned Judicial Magistrate, Bazpur, District Udham Singh Nagar took cognizance of the matter and summoned the applicant for trial.

(3.) Learned senior counsel for the applicant submits that respondent No.2 has lodged the FIR on the basis of concocted and false story against the applicant and his family members. She, being a short tempered lady, used to quarrel on petty issues without any rhyme and reason and also did not do any household work. She further submits that the applicant neither demanded any dowry nor treated respondent No.2 with cruelty. She also submits that there is no specific allegation against the applicant in the FIR and the allegations leveled against him are general in nature.