RAVINDER KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C-482 application, the applicants have challenged the impugned charge-sheet dtd. 25/9/2019 as well as impugned summoning order dtd. 4/2/2020 and 23/3/2022 passed by Second Additional civil Judge/Learned Judicial Magistrate, Kashipur, UdhamSingh Nagar in Criminal Case No.138 of 2021 (earlier Criminal Case No. 229/220 in the court of Learned ACJM, Kashipur), State vs. Gursewak Singh and another, under Ss. 323/498-A/506 IPC and Sec. 3/4 of Dowry Prohibition Act along with entire proceedings of the aforesaid case.

(2.) The facts in brief are that applicant no.2 got married to respondent no.2 on 6/12/2014 as per Sikh Rites and Ceremonies. Thereafter, an FIR was lodged on 27/1/2018 by respondent no.2 alleging therein that both the applicants since the very inception of marriage used to harass her with regard to demand of dowry. She alleged that the applicants used to demand one flat, car and gold bangles from her.

(3.) Learned counsel for the applicants submits that the FIR has been lodged by respondent no.2 against the applicants on wholly untrue and concocted facts. He further stated that respondent no.2 is a cunning lady and it is a part of her modus operandi to marry innocent men and thereafter, demand huge alimony in divorce. He stated that the FIR has been lodged at the instance of respondent no.2 to harass and extort money from the applicants. He submitted that the applicant no.2 and respondent no.2 got married through Shaadi.com where respondent no.2 stated herself as never married whereas the truth is that she is a divorcee and has extorted Rs.20.00 lacs from her ex husband in the name of alimony.