C528/1011/2024
2025 Latest Caselaw 1357 UK

Uttarakhand High Court

C528/1011/2024 on 29 July, 2025

             Office Notes,
            reports, orders
            or proceedings
SL.   Dat
             or directions                                   COURT'S OR JUDGE'S ORDERS
No.    e
            and Registrar's
              order with
              Signatures

                              C-528 No. 1011 of 2024

                              Hon'ble Ashish Naithani, J.

Mr. Ramji Shrivastava and Mr. Shankar Agarwal, learned counsels for the Applicants.

2. Mr. Vipul Painuly, learned A.G.A. for the State of Uttarakhand.

3. Mr. Mohd. Umar, learned counsel for the Respondent No. 2.

4. The present application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed on behalf of the Applicants with the following prayer to set aside the judgment and order dated 20.11.2024, passed by the learned Ist Additional District and Sessions Judge, Haridwar, in Criminal Revision No. 209 of 2024, "Parvej and Another vs. State of Uttarakhand", and to quash the entire proceedings of Criminal Complaint Case No. 2545 of 2022, "Talib Husain vs. Usman and Others", pending before the learned Ist Judicial Magistrate, District Haridwar, under Sections 498A, 323, and 504 of the Indian Penal Code, 1860, and under Sections 3/4 of the Dowry Prohibition Act, 1961, including the summoning order dated 02.07.2024.

5. The matter pertains to a matrimonial dispute.

6. Arguments have been heard in-part, as submitted before this Court by the learned counsel for the Applicants.

7. In the opinion of this Court, both learned counsel for the parties are requested to remain in touch with their respective parties and explore the possibility of an amicable settlement between the parties.

8. Due to paucity of time, the matter is listed on 11.08.2025 for further arguments.

9. Interim order, if any, is extended till the next date of listing.

(Ashish Naithani, J.) 29.07.2025 Shiksha