DHEERAJ VISHWAS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) An F.I.R. was lodged by respondent No. 2 - Shyamal Maitra (father of the victim) on 03.09.2016 against the applicants, which was registered as F.I.R. No. 243 of 2016, under Section 307 of I.P.C. The police, upon completion of investigation, submitted charge-sheet on 20.11.2016 under Sections 307, 498A, 504 and 506 of I.P.C. and Section 3/4 Dowry Prohibition Act against applicant No. 1 and under Sections 498A, 504 and 506 of I.P.C. and 3/4 Dowry Prohibition Act against applicant Nos. 2 and 3. Learned 1st Additional Sessions Judge, Rudrapur, District Udham Singh Nagar took cognizance against the applicants under the aforesaid sections vide order dated 28.11.2016.

(3.) This Criminal Miscellaneous Application has been filed by the applicants challenging the proceedings of Sessions Trial No. 209 of 2016, pending in the court of learned 1st Additional Sessions Judge, Rudrapur, District Udham Singh Nagar.