FURKAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) By means of this petition moved under section 482 of Code of Criminal Procedure 1973(for short Cr.P.C.) the petitioners have sought quashing of the proceedings of criminal case No. 208 of 2009, State vs. Furkan & others, relating to offences punishable under section 323, 504, 498-A I.P.C., and one punishable under section of Dowry Prohibition Act, 1961, pending in the court of Judicial Magistrate, Vikasnagar, District Dehradun.

(3.) Learned counsel for the petitioners pointed out that petitioner no. 1 is husband, petitioner no. 2 and petitioner no. 3 are brothers in law (JETH), petitioner no. 4, petitioner no. 5 and petitioner no. 6 are sisters-in-law (JETHANI) of the complainant. It is pleaded that no specific role has been assigned to the petitioners. It is pointed out that in the first information report even Abdul Rehman (father-in-law) has also been named in the first information report lodged in 2009, while he had already died way back in the year 1998. It is contended that it is clear case of abuse of process of law on the part of the complainant to implicate her husband and all the relatives in the name of dowry harassment.