DEEPAK GHAI & OTHERS Vs. SANGEETA RANI

JUDGEMENT

(1.) In this case, an application under Section 156(3) of Cr.P.C. was moved by respondent Smt. Sangeeta Rani before the learned 1st Additional Civil Judge (S.D.)/Judicial Magistrate, Rudrapur, Udham Singh Nagar for registering First Information Report against the present applicants. After recording the statement of the complainant under Section 200 of Cr.P.C. and witnesses under Section 202 of Cr.P.C., the learned Magistrate has taken cognizance against the present applicants and issued summons under Sections 323/506 of I.P.C. and 3/4 Dowry Prohibition Act vide order dated 31.03.2016. It has been taken up as a complaint case. Hence the applicant has invoked the inherent jurisdiction of this Court under Section 482 Cr.P.C. by the accused.

(2.) Heard Mr. Abhishek Verma, learned counsel for the applicants, Mr. V.K. Gemeni, learned Deputy Advocate General with Ms. Mamta Joshi, learned Brief Holder for the State and perused the records.

(3.) The complainant/respondent Smt. Sangeeta Rani is the wife of applicant No. 1 Deepak Ghai and applicant No. 2 and 3 are the mother-in-law and father-in-law, respectively. The marriage of present applicant No. 1 along with the complainant was solemnized on 30.09.2006 as per Hindu rites and ceremonies. From the perusal of the complaint it appears that the complainant also alleged allegation of demand of dowry and torture etc. in the year 2008 against her husband and in-laws. Thereafter, some efforts for reconciliation were made between the parties but in vain.