Hon'ble V.K Bist, J.
Heard learned counsel for the parties.
Admit the petition.
Issue notice to the respondent no. 3 returnable at an early date.
List this matter after three weeks. By that time, respondents may file counter affidavit.
Learned counsel for the petitioners submitted that the petitioner no. 1 and the daughter of the respondent no. 3 were in love relation with each other. Petitioner no. 2 is the sister of the petitioner no. 1. The marriage of the petitioner no. 1 and the daughter of the respondent no. 3 was to be solemnized on 08.12.2013 He submitted that the marriage could not be solemnized due to lodging of the impugned F.I.R He submitted that in the F.I.R, allegation of dowry has been made against the petitioners. He argued that since the said proposed marriage was the outcome of love affair; therefore, there was no occasion for the family members of the petitioners to raise any alleged demand of dowry. He submitted that the petitioners belong to Lohar Caste, which is a Scheduled Caste, whereas the girl to whom the petitioner no. 1 wants to marry belongs to Brahmin Caste. He submitted that the daughter of the respondent no. 3 still wants to marry with the petitioner no. 1 and both of them wants to live happy married life.
After considering the submission of the learned counsel for the petitioners and after going through the material available on record, it is directed that till the next date of listing, no coercive steps shall be taken against the petitioners in connection with Case Crime no. 374 of 2013, relating to offences punishable under Section 420, 506 I.P.C and 3/4 of Dowry Prohibition Act, registered at Police Station Rishikesh, District Dehradun, provided they cooperate with the investigating agency in the investigation of the case.
Stay application stands disposed of.