Uttarakhand High Court
C528/760/2026 on 21 April, 2026
Office Notes,
reports, orders or
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No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
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C528 No.760 of 2026
Hon'ble Alok Mahra, J.
Mr. Tajhar Qayyum, Advocate for the applicants.
Mr. S.C. Dumka, A.G.A. and Mr. Manoj Chandra Bhatt, Brief Holder for the State of Uttarakhand.
2. Learned counsel for the applicants submits that the marriage between applicant no.1 and respondent no.2 was solemnized on 18.02.2024, however, respondent no.2 resided in the matrimonial home only for a period of three days and thereafter left the same without any sufficient cause. It is contended that, with an intent to harass and victimize the applicants, respondent no.2 has initiated multiple proceedings against them, including lodging of an F.I.R. dated 20.05.2025 under Section 115(2), 351(2), 352 & 85 I.P.C. and Section 3/4 of Dowry Prohibition Act, in which investigation is presently pending. He further submits that respondent no.2 has also instituted proceedings under Section 144 of the Bharatiya Nagarik Suraksha Sanhita seeking maintenance against applicant no.1. Apart from the same, she has also filed an application under Section 12 of the Dowry Prohibition Act against the applicants. It is also submitted that applicant no.1 has already instituted a divorce petition under Section 13(1) of the Hindu Marriage Act. It is thus argued that despite having lived in the matrimonial home for a very brief period, respondent no.2 is continuously initiating multiple litigations on the same set of allegations, thereby subjecting the applicants to undue harassment and multiplicity of proceedings.
4. Issue notice to respondent no.2, returnable at an early date.
5. List the matter after receipt of the service report.
6. Considering the submissions advanced by learned counsel for the applicant, it is directed that, till the next date of listing, further proceedings of Complaint Case No.251 of 2025, pending before the Court of learned Judicial Magistrate, Ramnagar, District Nainital, shall remain stayed.
7. Stay application (I.A. No.1 of 2026) stands disposed of.
(Alok Mahra, J.) 21.04.2026 Arpan