PIYUSH GURUNG 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.) Petitioner is husband of respondent no.3, who has lodged an FIR against the petitioner for the offence punishable under Section 498-A IPC only. A petition under Section 9 of the Hindu Marriage Act is already pending adjudication before the Additional Family Judge, Rishikesh.