MEENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of this petition, the prayer has been made to quash the chargesheet no. 117/2005 giving rise to the Criminal Case No. 273/2006, State v. Shanker Khatri & Others. The said chargesheet has been submitted against all the applicants/petitioners for the offences under Section 498A, 323 IPC and Section 3/4 of the Dowry Prohibition Act. After submission of the chargesheet, the learned Magistrate has taken cognizance and summoned the applicants/petitioners, vide order dated 23.1.2006, to stand trial for the aforesaid offences.

(2.) IT is pertinent to mention here that informant Bhola Ram (respondent no. 2) has been served personally, but he has not come forward to contest this case nor did he file any counter affidavit. So, this Court extended hearing to learned Counsel for the applicants/petitioners and learned Brief Holder for the State. Also perused the materials available on record.

(3.) WITH the above allegations, FIR was lodged by Bhola Ram on 9.11.2005 at 9.30 pm i.e. soon after the alleged incident. After the investigation, police submitted chargesheet against the applicants/petitioners, as has been stated above.