ARUN KALA, S/O SHRI AMBA DUTT KALA AND ORS. Vs. STATE OF UTTARANCHAL (UTTARAKHAND) AND SMT. RAJANI W/O ARUN KALA

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure.), the Petitioners have sought quashing of the the proceedings of Criminal Complaint Case No. 337 of 2005, Rajani Kala v. Arun Kala and Ors., relating to offences punishable under Section 498A, 406, 494, 120B IPC, pending in the court of Judicial Magistrate, Karanprayag, District Chamoli.

(3.) BRIEF facts, of the case, are that Petitioner No. 1 Arun Kala got married to Respondent No. 2 Rajana Kala on 15.10.2002. It is alleged in the criminal complaint challenged before this Court by the complainant that though the customary dowry was given by the father of the complainant but the Petitioners were not satisfied with the same, and they demanded ' two lac. It is also alleged that the complainant was harassed by them for non fulfillment of demand of dowry. It is also alleged that the Petitioner No. 1 got remarried to another woman (name not disclosed). The trial court summoned the Petitioners to face the trial in respect of offences punishable under Section 120B, 498A, 494 IPC.