RAHIL 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. 3 on 4/10/2018 against the applicants, under Ss. 498A, 323 and 504 of I.P.C. and Sec. 34 of Dowry Prohibition Act. The police, upon completion of investigation, submitted charge-sheet on 8/12/2018 under the aforesaid Ss. against the applicants. Learned 1st Additional Chief Judicial Magistrate, Dehradun took cognizance against the applicants under the aforesaid Sec. vide order dtd. 5/1/2019.

(3.) This Criminal Miscellaneous Application has been filed by the applicants challenging the proceedings of Criminal Case No. 68 of 2019, pending in the court of learned 1st Additional Chief Judicial Magistrate, Dehradun.