WPCRL/1099/2022
2022 Latest Caselaw 1765 UK

Citation : 2022 Latest Caselaw 1765 UK
Judgement Date : 14 June, 2022

Uttarakhand High Court

WPCRL/1099/2022 on 14 June, 2022

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
             with Signatures
                                 WPCRL No. 1099 of 2022
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. Bilal Ahmed, Advocate for the petitioner.

Mr. Kuldeep Singh Rawal, A.G.A. with Mr. Sachin Panwar, Brief Holder for the State of Uttarakhand.

Heard learned counsel for the parties. An FIR has been lodged against petitioner by respondent no. 3 under Section 498-A, 323, 506 IPC, Section 3/4 of Dowry Prohibition Act, 1961 and Section 3/4 of Muslim Women (Protection of Rights on Marriage) Act, 2019 at P.S. Laksar, District Haridwar.

Learned counsel for the petitioner submits that there is every possibility of amicable settlement between petitioner and respondent no. 3, who are husband and wife.

Learned counsel for petitioner undertakes to pay a sum of `8,000/- to respondent no. 3 towards travelling and other expenses, if she is called to appear in person before this Court on the next date fixed, for mediation.

Issue notice to respondent no. 3. Steps to be taken within 48 hours.

In view of the submission made on behalf of petitioner, list this matter on 18.07.2022, on which day, parties shall appear in person before this Court, for mediation.

Registry shall send copy of this order with notice to respondent no. 3 so that she may know about the proposal made by petitioner.

Learned counsel for petitioner submits that petitioner will tender a sum of `8,000/- to respondent no. 3, on the next date fixed, towards travelling and other expenses.

So far as interim relief prayed for by petitioner is concerned, learned State counsel made a statement that while making arrest, notice under Section 41A of Cr.P.C. shall be given to petitioner in the light of judgment rendered by Hon'ble Supreme Court in the case of Arnesh Kumar v. State of Bihar and another, reported in (2014) 8 SCC 273.

Stay Application (I.A. No. 1 of 2022) stands disposed of.

(Manoj Kumar Tiwari, J.) 14.06.2022 Navin