VEERWATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved under Section 482 of Code of Criminal procedure, 1973, the petitioners have sought quashing of the proceedings of Criminal Complaint Case No. 02 of 2004 Smt Seema v. Azadveer and Ors. relating to offences punishable under Section 498A, 323, 506 I.P.C., and one punishable under section 3/4 of Dowry Prohibition Act, 1961, P.S Manglaur, District Haridwar, pending in the court of Civil Judge (J.D)/ Judicial Magistrate Roorkee.

(3.) Brief facts of the case are that the petitioner No. 2 Azadveer @ Pappu got married to respondent No. 4 Smt Seema on 08.03.2009. After her marriage she lived with her in laws house. Out of the wedlock one daughter was born. It appears that after some years the parties to matrimony could not pull well. It is alleged by the complainant/respondent No. 4 that she was taken by her husband Azadveer (petitioner No. 2) to her (parental house) in village Gadarjuda in district Haridwar, where he left her and told her parents that he would not take back respondent No. 4 unless the demand of dowry is met. It is also alleged that on 23.09.2003 at about noon the complainant was badly beaten by the accused for non-fulfillment of demand of dowry.