KAPIL KAPOOR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C482 application, the applicant has challenged the charge-sheet No.10 of 2022 dtd. 24/2/2022, summoning/cognizance order dtd. 22/4/2022, passed by learned Judicial Magistrate, Purola, District Uttarkashi, in Criminal Case No.103 of 2022, State of Uttarakhand Vs. Kapil Kapoor and Others, punishable u/s 323, 498-A, 504, 506, 120-B IPC and under Sec. 3/4 of the Dowry Prohibition Act, 1961, along with the entire proceedings of the aforesaid criminal case.

(2.) The facts in brief are that the applicant and respondent No.2 got married on 24/11/2020 as per Hindu Rites and Customs. On 18/8/2021, respondent No.2 lodged an FIR with P.S. Purola, District Uttarkashi implicating her husband (applicant), father in-law, sister in-law, brother in-law and even mother in-law of the sister of applicant under the aforementioned Ss. alleging therein that in spite of receiving various costly gifts during marriage ceremonies, the applicant along with other family members are demanding 20 lakhs rupees from the family of the respondent No.2-complainant and are subjecting her to cruelty for the said demand.

(3.) Learned counsel for the applicant pleads that the FIR is lodged on false and concocted facts. He submits that the conduct of respondent No.2 was of quarrelling nature and since, the inception of marriage did not get along with the applicant or his family members, she herself on 12/4/2021 left the matrimonial house along with all her belongings and started living in her parental house. He further submits that respondent No.2 got furious and lodged an FIR against the applicant and his family members when she got to know that the father of her husband has disowned and disinherited her husband and her from all his property.