MOHAR SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Mohd. Safdar, Advocate, present for the applicant.

(2.) Mr. S.S.Adhikari, Brief Holder, present for the State of Uttarakhand/respondent no.1.

(3.) The applicant is the complainant in the present matter. A complaint has been moved by the applicant under Section 156(3) of Cr.P.C., before the court of Additional Civil Judge (SD)/J.M.Roorkee, DistrictHaridwar, and subsequently a case has been registered as Criminal Complaint Case. 1129 of 2015, under Section 3/4 of the Dowry Prohibition Act, against respondent no.2 and others. After recording the statement of the complainant under Section 200 of Cr.P.C., and the statement of the witness under Section 202 of Cr.P.C., the learned Magistrate summoned the accused persons vide order dated 14.07.2015 to face the trial in the aforesaid complaint case. Aggrieved by the said order, the accused persons preferred a revision before the learned Additional Sessions Judge, Haridwar, which was partly allowed vide order dated 27.04.2016 and set aside the summoning order passed by the court below as far as the husband (Sachin Kumar) is concerned. Hence the present application under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.