CHAMAN LAL CHADHA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, (for short of Cr.P.C), the petitioners have sought quashing of the proceedings of Criminal Case No. 843 of 2004 relating to offences punishable under section 498A, 506 I.P.C, and one punishable under section of Dowry Prohibition Act 1961, State vs. Gautam Chadha and others, pending in the court of Judicial Magistrate, Rishikesh, District Dehradun.

(2.) Heard learned counsel for the parties and perused the affidavits, filed on behalf of the parties.

(3.) Brief facts of the case are that the petitioner no.3 Gautam Chadha got married to respondent no.2 Richa Chadha on 13.12.1999 at Delhi. Two children were born out of the wedlock. A First Information Report was got lodged by the respondent no.2 Richa Chadha against the petitioners which was registered as crime no. 8 of 2004, relating to offences punishable under section 498A, 506 I.P.C and one punishable under section of Dowry Prohibition Act, 1961. In said First Information Report it is alleged that the respondent no.2 was subjected to harassment for non fulfillment of demand of dowry of Rs. 5 lakh made by her husband father-in-law and mother- in-law. After investigation it appears that the Investigating Officer submitted chargesheet (copy of Annexure-1) for trial of the petitioners Gautam Chadha, Chaman Lal and Shanti Chadha , in respect of offences punishable under section 498A, 506 I.P.C.