JYOTIRMAY VISHWAS @ JYOTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Km. Sweety is present in person in the Court who has been identified by Sri R.C. Tamta, Advocate.

(2.) In the present matter, petitioners are accused for an offence under section 363, 366, 120-B I.P.C. All the counsels appearing before me stated that chargesheet has been filed.

(3.) In the present proceedings an affidavit of Km. Sweety prosecutrix and Smt. Bulbul Rani/respondent no.2 complainant and of petitioner no.1 duly verified by Superintendent, Sub Jail, Haldwani were produced.