ISHA ANAND KAPOOR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, the petitioner has sought the quashing of summoning order dtd. 18/9/2020 passed by learned Chief Judicial Magistrate, Kullu, in case No. 547-I/2020, titled State versus Aman Anand and others and also the consequential proceedings.

(2.) Brief facts of the case are that respondent No.2 is wife of Aman Anand, who is brother of the petitioner. Respondent No.2 submitted a complaint dtd. 14/7/2020 to the Chairperson Himachal Pradesh Women Welfare Board, Kullu. She alleged ill-treatment at the hands of her in- laws for dowry. The petitioner was also named in the said complaint. The complaint before Women Welfare Board was still pending; respondent No.2 submitted a written complaint to SHO Women Police Station Kullu, making allegations of harassment for dowry against her in-laws including the petitioner. On the basis of said complaint, FIR No. 15 of 2020 was registered on 18/7/2020, under Ss. 498-A and 506 of Indian Penal Code at Women Police Station, Kullu. During investigation, a supplementary statement of respondent No.2 was recorded under Sec. 161 Cr.P.C wherein she again levelled allegations against the petitioner.

(3.) On completion of investigation, report under Sec. 173 Cr.P.C was filed, on the basis of which learned Chief Judicial Magistrate Kullu had taken the cognizance vide order dtd. 18/9/2020, as noticed above.