AMIT DIMRI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following reliefs, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) Present petitioner is husband of respondent no.3 (victim) against whom the FIR has been lodged for the offences punishable under Sections 498-A, 504 & 506 of IPC and Section ¾ of the Dowry Prohibition Act.