DHARMENDRA Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

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

(2.) Applicant (Dharmendra) is the husband of respondent No. 2 (Arti). Respondent No. 2 filed a complaint under Section 12 of Protection of Women from Domestic Violence Act, which is pending in the court of learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar.

(3.) This Criminal Miscellaneous Application has been filed by the applicant challenging the proceedings of Complaint Case No. 270 of 2016, pending in the court of learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar as well as Criminal Appeal No. 51 of 2017, pending before learned 2nd Additional District Judge, Haridwar.