RAJAT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this C528 application, the applicant has challenged the charge sheet dtd. 27/5/2022 as well as summoning/cognizance order dtd. 20/8/2022, passed by learned Chief Judicial Magistrate, Udham Singh Nagar along with entire proceedings of Criminal Case No.7977 of 2022 (FIR No.93 of 2022), State Vs. Rajat Singh, under Ss. 498-A, 323 of IPC and Sec. 3/4 of Dowry Prohibition Act, 1961, registered with Police Station Rudrapur, District Udham Singh Nagar, pending before the court of learned Additional Chief Judicial Magistrate/IInd Additional Civil Judge (S.D.) Rudrapur, Udham Singh Nagar.

(2.) After arguing for a considerable length, learned counsel for the applicant limited his argument to the extent that he should be granted the benefit of the judgment and order passed by the Apex Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation and another, reported in (2021) 10 SCC 773.

(3.) From perusal of the charge sheet, it transpires that the applicants have been charge sheeted under Ss. 498-A, 323 of IPC and Sec. 3/4 of Dowry Prohibition Act, 1961, and all the Sec. are punishable less than seven years of imprisonment.