Uttarakhand High Court
Heard vs Sandeep Soti And Others' on 25 January, 2012
Author: V.K. Bist
Bench: V.K. Bist
C482 No. 77 of 2012 Hon'ble V.K. Bist, J.
IA No. 462/2012 (Urgency Application) Heard Mr. Karan Anand, Advocate for the petitioners, Mrs. Mamta Bisht, A.G.A. for the State and perused the record.
For the reasons stated, the urgency application is allowed.
C482 No. 77 of 2012 Heard.
Issued notice to respondent no.3, returnable at an early date.
Learned A.G.A. prays for and is granted four weeks time to file counter affidavit.
List this petition in the week commencing 26 March, 2012.
th Instant petition has been filed by the petitioner challenging the charge sheet dated 06.09.2011 and the summoning order dated 22.10.2011 passed by the Chief Judicial Magistrate, Dehrdun in criminal case no. 2309 of 2011, 'State vs. Sandeep Soti and others', under Section 498A, 323, 504 and 506 I.P.C and ¾ of the Dowry Prohibition Act, pending in the Court of Chief Judicial Magistrate, Dehradun.
Learned counsel for the applicants submits that the applicant no.1 is father-in-law, applicant no.2 is mother-in-law, applicant no.3 is brother-in-law and applicant no.4 is sister-in- law of Smt. Kamla Sharma i.e. daughter of respondent no.3. He submitted that the respondent no.3 has lodged the First Information Report implicating the entire family of the in-laws of her daughter. Learned counsel for the petitioners submits that the petitioners are ready to make efforts for amicable settlement in between the husband and wife so that the couple may live happy married life in future.
This Court is refraining to express any opinion about the merits of the case, however, having considered the submissions advanced by the learned counsel for the parties and upon perusing the material available on record, as in interim measure, it is directed that till next date of listing, further proceeding in Criminal Case No. 2309 of 2011, 'State vs. Sandeep Soti and others', under Section 498A, 323, 504 and 506 I.P.C and ¾ of the Dowry Prohibition Act, pending in the Court of Chief Judicial Magistrate, Dehradun, shall remain stayed.
(V.K. Bist, J.) Vacation Judge 25.01.2012 NCM: