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Judgment
7 paragraphs · 208 wordsMr. Gaurav Singh, Advocate, present for the applicant.
Ms. Mamta Joshi, Brief Holder, present for the State of Uttarakhand/respondent No.1.
Mr. Prem Prakash Bhatt, Advocate, present for the respondent No.2.
The First Information Report has been lodged by respondent No.2 against the present applicant, which has been registered as Case Crime No.196 of 2016, under Sections 498A / 323 / 504 / 506 / 354 of IPC & under Section 3 / 4 of the Dowry Prohibition Act, at Police Station Kotwali Jwalapur, Haridwar, District-Haridwar. After investigation police submitted the charge sheet against the present applicant. Consequently, the learned Magistrate took cognizance in the matter and issued summons against the applicant. Hence the present application has been filed by the applicant under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.
Considering the overall facts and circumstances of the case, no interference is being called for by this Court in the matter.
Let the applicant appears before the court concerned and move application for his bail, which shall be considered, as far as possible on the same day itself on its merit in accordance with law.
In view thereof, the application filed under Section 482 of Cr.P.C., stands disposed.