H. P. VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Counter affidavit filed by the respondent No.3 is taken on record. Miscellaneous application (IA/1/ 2022) made therefor, is allowed.

(2.) By means of the present C482 application, the applicant has challenged the judgment and order dtd. 21/10/2021 passed by learned Sessions Judge, Rudrapur, District Udham Singh Nagar in Criminal Revision No.137 of 2021 H.P. Verma Vs. Rajkumar and Others, and further prayed for a direction to learned Court below to decide the case on the basis of its merits.

(3.) Learned counsel for the applicant submits that the applicant lodged an FIR regarding his missing daughter on 4/1/2019 under Sec. 365 IPC. During investigation, applicant came to know that private opposite party (respondent Nos.2 to 5) have harassed the daughter of the applicant and he also suspected that they killed his daughter.