Uttarakhand High Court
WPCRL/1822/2022 on 23 September, 2022
Author: Sanjaya Kumar Mishra
Bench: Sanjaya Kumar Mishra
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
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Registrar's order
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WPCRL No. 1822 of 2022
Shri Sanjaya Kumar Mishra, J.
Mr. Vivek Shukla, learned counsel for the petitioners.
Mr. J.S. Virk, learned Deputy Advocate General for the State.
The complainant does not make any specific complaint on the type of unnatural sex committed with her. She has also not reflected a day, date, time and place of the incident. Issue rule nisi.
Issue notice to respondent no. 3 by registered post acknowledgment due returnable within six weeks.
Postal requisite be filed within seven days.
List on 16.12.2022.
In the interregnum, investigation of the case shall proceed but the petitioners shall not be arrested without leave of the Court in connection with FIR No. 0468 of 2022, under Sections 323, 504, 506, 377, 498A of the Indian Penal Code, 1860 and under Section 3/4 of the Dowry Prohibition Act, 1961, Police Station-Pathri, District Haridwar, provided that they cooperate with the investigating officer.
Stay Application (IA No. 1/2022) stands disposed of.
(Sanjaya Kumar Mishra, J.) 23.09.2022 AK