MANJU RANI CHAUHAN,J. - (1.) Heard Mr. Ratnesh Kumar Srivastava, learned counsel for the applicant, Mr. Chandan Bhagat, learned counsel for opposite party no.2 and learned A.G.A. for the State.
(2.) Entire record has been perused.
(3.) A complaint was filed on 11.01.2018 by the opposite party no.2 through application under Section 156 (3) Cr.P.C . against the applicant alleging therein that her marriage was solemnized on 06.01.2012 with the applicant according to Hindu Right and Rituals. In the marriage, nearly Rs. 12 lacs has been spent by the father of opposite party no.2 but the applicant and his family members was not satisfied with the same, due to which, they started harassing the opposite party no.2. On 10.11.2017 at about 07:00 a.m., the applicant and his family members have tried to kill her by pouring kerosene oil and when she went to police station for lodging the complaint, they didn't let her go and closed the house. Therefore, an application under Section 156(3) Cr.P.C. was moved by the opposite party no.2, which was treated as complaint case by the concerned court below and the same has been registered as Complaint Case No. 50453 of 2019 (Anjali Garg vs Nitin Gupta), under Section 498-A , 323 , 504 , 506 IPC and 3/4 D.P. Act, Police Station-T.P. Nagar, District-Meerut. On the basis of aforesaid complaint, after recording the statements under Sections 200 and 202 Cr.P.C., the applicant has been summoned on 04.01.2020 by the concerned court below.;