VIMLA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) An application under Sec. 156 (3) Cr.P.C. was filed by respondent No. 2 - Smt. Renu @ Chitra against the applicants on 3/6/2013 before the learned Judicial Magistrate, Kashipur, District Udham Singh Nagar. On the directions of learned Magistrate, subsequently, an FIR was registered on 10/7/2013 and after investigation, the Investigating Officer filed charge-sheet against the applicants and other family members. The said case was registered as Criminal Case No. 404 of 2013 for the offences punishable under Ss. 498-A, 323, 504 and 506 of I.P.C. and Sec. 3/4 of Dowry Prohibition Act. Learned Judicial Magistrate took cognizance against the applicants under the aforesaid Ss. vide order dtd. 16/9/2013.

(3.) This Criminal Miscellaneous Application has been filed by the applicants challenging the charge-sheet, summoning order and the proceedings of Criminal Case No. 404 of 2013, pending in the court of learned Judicial Magistrate, Jaspur, District Udham Singh Nagar.