Uttarakhand High Court
Unknown vs Mr Abhishek Verma on 27 January, 2012
Author: V.K. Bist
Bench: V.K. Bist
(Urgency Appl. No.464 of 2012) In C-482 No.79 of 2012 Hon'ble V.K. Bist, J.
Mr Abhishek Verma, Advocate holding brief of Mr Ramji Srivastava, Advocate for the petitioner.
Mrs Mamta Bisht, AGA for the State of Uttarakhand/respondent no.1.
Heard learned counsel for the parties. On due consideration, urgency application is allowed.
Admit the petition.
Issue notice to the respondent nos.2 to 7 by the registered post, acknowledgement due.
Steps be taken within one week. List this petition on 29.02.2012. By that time respondents may file counter affidavit.
Contention of learned counsel for the petitioner is that on the basis of the application made by the petitioner against her husband and her in laws, criminal proceedings were initiated. Now the petitioner, who is complainant, herself wants the quashing of the proceedings. He submitted that now the petitioner wants amicable settlement with his husband and her in laws and for that purpose criminal proceedings, should be stayed for a short period.
This Court is not expressing any opinion about the merit of the case, however, after considering the submissions of learned counsel for the parties, I direct that till next date of listing, proceedings in Criminal Case No.7452 of 2007, under sections 498-A, 323, 325, 504 I.P.C. pending in the court of Chief Judicial Magistrate, Haridwar, so far it relates to the petitioner shall remain stayed.
(V.K. Bist, J.) Vacation Judge 27.01.2012 Arti