KRISHNAKANT KWIVEDY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in this criminal appeal is to the judgment and order dtd. 20/8/2024 passed by the High Court of Chhattisgarh at Bilaspur [impugned order]. By the impugned order, which was passed on a petition under Sec. 482, Code of Criminal Procedure, 1973 [Cr. PC], the High Court quashed proceedings arising out of a First Information Report [FIR] dtd. 29/11/2016, bearing no. 608 of 2016 registered at Police Station Mohan Nagar, lodged by the 1st appellant against the 2nd to 4th respondents for offences under Ss. 3 and 4 of the Dowry Prohibition Act, 1961 [1961 Act].

(3.) While the 2nd appellant is the daughter of the 1st appellant, the 2nd, 3rd and 4th respondents are the father, mother and brother, respectively, of the 5th respondent.