MEERA BISHWAS W/O VISHWANATH BISHWAS AND VISHWANATH BISHWAS S/O KESHAR BISHWAS Vs. STATE OF UTTARAKHAND THROUGH HOME SECRETARY AND PHOOLMALA, W/O DHROOV KUMAR

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short CrPC), the Petitioners have sought quashing of the charge sheet which is registered as Criminal Case No. 4062 of 2009, State v. Dhroov Kumar and Ors., relating to offences punishable under Section 494, 496, 498A, 376, 323, 506, 120B IPC, pending in the Court of Chief Judicial Magistrate, Udham Singh Nagar.

(3.) IN the first information report (for short F.I.R.), informant Phoolmala has alleged that the Petitioners namely Meera Bishwas and Vishwanath Bishwas got settled marriage of Dhroov Kumar (brother of Meera) with the informant knowing well that he (Dhroov Kumar) was a married man. It is further alleged in the F.I.R., by the informant that by concealing his first marriage, rape has been committed on the informant by Dhroov. The complicity of the two Petitioners is alleged in the FIR.