JITENDRA SAHNI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) This criminal application, preferred u/s 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), is directed for quashing the charge sheet filed against the petitioners, summoning order dated 24.11.2006 and the entire proceedings in Criminal Case No.3121 of 2006, State Vs. Jitendra Sahni & others, U/s 498-A/504/506 IPC and 3/4 of Dowry Prohibition Act {hereinafter to be referred as the Act}, pending before CJM, US Nagar.

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

(3.) In brief, the facts of the case are that respondent no.2-Smt. Goldi was married with petitioner Jitendra Sahni on 13.12.2005 and the dowry was given by her parents as per status, however soon after the marriage, the petitioners started harassing her for getting Rs.2.00 lacs in cash and an Alto Car in dowry. On 23.2.2006 when her brother came to met complainant, the petitioners Jitendra, Deepak, Smt. Uma Sahni were hurling abuses and demanding the above-said articles and they also directed the complainant's brother to fulfill the demand. On 10.3.2006 ultimately she was ousted in her worn clothes. Thereafter the matter was investigated and after completing the investigation, the I.O. filed the charge sheet against the petitioners u/s 498-A/504/506 IPC and 3/4 of the Act, on the basis of which learned CJM US Nagar on 24.11.2006 took cognizance and summoned the petitioners under the aforesaid sections. Hence this petition.