RAHUL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, by special leave, is directed against the final judgment and order dtd. 12/12/2025 passed by the High Court of Judicature at Allahabad (hereinafter referred to as the "High Court") in Application under Sec. 482 Cr.P.C. No. 23788 of 2018, whereby the High Court declined to quash the Chargesheet dtd. 15/7/2017 as well as the entire criminal proceedings of Case No. 147 of 2018 (State v. Rahul), arising out of Case Crime No. 227 of 2016, registered under Ss. 498-A, 304-B of the Indian Penal Code, 1860 and Ss. 3/4 of the Dowry Prohibition Act, 1961, at Police Station Inchauli, District Meerut, pending before the Court of the Chief Judicial Magistrate, Meerut (hereinafter referred to as the "trial court").

(3.) The marriage between the appellant, Rahul, and Anshul @ Payal, daughter of Respondent No. 2 (Raj Kumar/complainant), was solemnised on 21/4/2014 at Garden City, Mawana. On 13/6/2016, Respondent No. 2 lodged First Information Report No. 227 of 2016 at Police Station Inchauli, District Meerut, alleging that the appellant and his family members namely, his mother Sheela, father Ramnath, sister Parul, his father's brother Surendra, and Surendra's son Ankur had subjected his daughter Anshul (deceased) to cruelty and harassment for dowry, particularly for a Tata Safari motor car, and that on account of non-fulfilment of the said demand, the deceased was done to death by hanging on 13/6/2016.