GAURAV KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present C482 application, applicant has put to challenge the charge-sheet dtd. 24/12/2020; summoning order dtd. 18/11/2021 as well as the entire proceedings of Criminal Case No.607 of 2021, under Ss. 323, 504 and 506 IPC, pending in the court of learned Judicial Magistrate, Jaspur, District Udham Singh Nagar.

(2.) Facts in brief are that respondent no.2 lodged the first information report against the applicant and two other persons on 16/11/2020 with the averment that on 14/11/2020, present applicant along with two others made objectionable remarks on her, when she objected, they started abusing her. Thereafter, she went home and informed her husband about the incident. Her husband tried to convince them, but they started beating her husband. It is further alleged in the FIR that applicant broke the gold chain of her husband and it was only after the intervention of local people, their lives were saved. Even after the intervention, applicant and other persons threatened them to kill respondent no.2 and her husband.

(3.) After investigation, the charge-sheet was submitted by the police against the applicant on 24/12/2020. Thereupon, learned Magistrate issued summons to the applicant on 18/11/2021 in Criminal Case No.607 of 2021.