SMT SARASWATI PATHAK W/O SHRI PREM NARAYAN PATHAK, Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AFFAIRS AND R.K. BHARDWAJ S/O LATE SHRI KAILASH CHANDRA BHARDWAJ

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 Case No. 806 of 2010, State v. Punit Pathak and others, relating to offences punishable under Section 498A, 506, 306/511 and 406 I.P.C, and one punishable under section 3/4 of Dowry Prohibition Act, 1961.

(3.) THEREAFTER , the First Information Report is lodged by Respondent No. 2 relating to dowry harassment and abetment to commit suicide. After investigation the Investigating Officer has submitted the charge sheet against the Petitioners.