SHARIF AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants have moved this criminal miscellaneous application, under Section 482 CrPC, seeking to quash the entire proceedings of Criminal Case No. 590/2007, State v. Javed Anwar @ Javed Ahmad & Others, under Section 498A, 504 & 506 IPC and Section 3/4 Dowry Prohibition Act, pending in the Court of Chief Judicial Magistrate, Almora.

(2.) Brief facts of the case are that Smt. Nasreen Bano tied her nuptial knot on 17.9.2006 with Javed Anwar as per Muslim ceremonies and customs. Her father gave a lot of dowry in the marriage. But after coming to her matrimonial home, she felt the continuous comments, taunts and torturing attitude on the question of dowry extended by the applicants to her. So, she wrote a letter to her father on 12.1.2007 apprising him as to what were happening in her in-laws house. Subsequently, on 20.1.2007, she wrote another letter to her father stating the affairs, which were taking place on the question of insufficient dowry in her matrimonial home. Her father rushed to her assistance and moved an application on 1.2.2007 to the Police Station Kotdwar, where the matrimonial home of Smt. Nasreen Bano was situated. But police did not register any case. Rather on 6.2.2007, her father Janab Ikramudding fetched her daughter from her matrimonial home at Kotdwar and brought her to parental house at Almora.

(3.) On 8.2.2007, father of Smt. Nasreen Bano made an application to Anjuman Sewa Samiti, seeking some assistance, but that Samiti expressed its inability to do anything in the matter.