MANISH 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 on 28/5/2017 against the applicant, under Ss. 498A, 504 and 506 of I.P.C. The police, upon completion of investigation, submitted charge-sheet on 19/6/2017 under the aforesaid Ss. against the applicant. Learned 3rd Additional Chief Judicial Magistrate, Dehradun took cognizance against the applicant under the aforesaid Sec. vide order dtd. 17/7/2017.

(3.) This Criminal Miscellaneous Application has been filed by the applicant challenging the proceedings of Criminal Case No. 3405 of 2017, pending in the court of learned 3rd Additional Chief Judicial Magistrate, Dehradun.