Uttarakhand High Court
State vs Harpreet Singh And Others Under Section ... on 13 June, 2013
Author: Alok Singh
Bench: Alok Singh
C-482 No. 576 of 2013
Hon'ble Alok Singh, J
Mr. Harshpal Sekhon, Advocate for the
petitioners.
Mr. Raman Kumar Sah, AGA for the State/
respondent no.1.
Present petition is filed assailing the cognizance order dated 23.01.2013, as well as, charge-sheet dated 04.11.2012 filed in Criminal Case No. 194 of 2012, State vs. Harpreet Singh and others under Section 498-A IPC and ¾ Dowry Prohibition Act, arising out FIR No. 281 of 2012, Police Station Bazpur, District Udham Singh Nagar.
Mr. Harshpal Sekhon, learned counsel, appearing for the petitioners, submits that petitioners shall appear/surrender before the learned trial Magistrate, Kashipur, on or before 26.06.2013 and shall move an application seeking regular bail; he further submits that husband has already been enlarged on bail and petitioners were not arrested during the investigation.
He seeks permission to withdraw this petition with the aforesaid liberty.
Permitted to be withdrawn. Petitioner shall appear/surrender before the learned trial Magistrate on or before 26.06.2013, as stated by Mr. Harshpal Sekhon, learned counsel for the petitioners; in the event, of moving bail application, the same shall be decided sympathetically, on the same day, keeping in mind that petitioners were not arrested during the investigation, as stated by Mr. Harshpal Sekhon, learned counsel for the petitioners.
Copy of this order be forwarded to the learned trial court, immediately.
(Alok Singh, J) 13.06.2013 Sanjay