MOHD JAMIL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) By means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioners have sought quashing of the proceedings of Criminal Case No. 168 of 2006; State Vs. Mohd. Salim and others, relating to offences punishable under Section 498-A, 323, 504, 506 of I.P.C., police station Clement Town, pending in the court of Special Judicial Magistrate First, Dehradun.

(2.) Heard learned counsel for the parties and perused the papers on record.

(3.) Learned counsel for the petitioners submitted that it is an abuse of process of law on the part of the complainant to initiate the criminal proceedings after 20 years of marriage. It is further pleaded that all the family members have been roped in the case due to the matrimonial discord between respondent No. 2 and her husband Salim.