SMT. MITHLESH W/O LATE SOM PRAKASH, Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY, HOME DEHRADUN AND SMT. POONAM SHARMA W/O SANJEEV SHARMA, D/O LATE SHRI MUKESH SHARMA, R/O VILLAGE KHUBBANPUR, POLICE STATION BHAGWANPUR HARIDWAR

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. 1200 of 2011, State Vs. Sanjeet Sharma and others, relating to offences punishable under section 498A, 323, 504, 506 I.P.C., and one punishable under Section 3/4 Dowry Prohibition Act, 1961, Police Station Bhagwanpur, District Hardwar, pending in the court of Additional Civil Judge (Senior Division)/Additional Chief Judicial Magistrate, Roorkee, District Haridwar.

(3.) LEARNED counsel for the petitioners submitted that petitioner No. 1 is mother -in -law, aged more than 60 years, petitioner No. 2 is brother -in -law (JETH) and petitioner No. 3 is Sister -in -law (JETHANI) of the respondent No. 2, Smt. Poonam Sharma. It is further pleaded that due to matrimonial discord between the respondent No. 2 and her husband Sanjeev Sharma, petitioners are falsely implicated. Copy of First Information Report discloses that there are specific allegation made against the husband of the respondent No. 2. He is not the petitioner before this Court.