LAXMAN PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Notice on behalf of respondent no. 1 has been accepted by Sri Nandan Arya, learned A.G.A. for the State, who prays for and is granted three weeks time to file counter affidavit.

(2.) Issue notice to respondent no. 2 returnable within three weeks.Sri S.C. Bhatt, learned counsel for the applicants argued that on 28.07.2008 the applicant no. 3 has moved an application before the Inspector General of Police, Dehradun alleging therein that due to friendship of complainant with one constable of civil police Manjeet Singh, the applicants apprehend false implication. Sri Bhatt stated that thereafter FIR was lodged by the complainant on 05.11.2008 without mentioning time, date and place of alleged Marpeet and demand of articles and Rs. 1,50,000/-. As per Mr. Bhatt Investigating Officer has not taken into consideration all these aspects and in a casual manner filed the impugned charge sheet.

(3.) Considering the arguments and having perused the record, I direct that the operation and effect of order dated 10.09.2009 passed by the Chief Judicial Magistrate, Champawat in Criminal Case No. 530 of 2009, State Vs. Laxman Pant and four others under Sections 498-A and 506 IPC read with Section 3/4 of the Dowry Prohibition Act shall remain stay till further orders of this Court.