RAHUL BARHAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant Rahul Barhat, by means of present petition moved under Section 482 Cr.P.C., seeks to quash the charge-sheet dated 29.05.2009 (annexure-5) of Case Crime No. 301 of 2008, State vs. Rahul Barhat, under Section 406 IPC and Section 3/4 of the Dowry Prohibition Act, pending in the Court of learned Chief Judicial Magistrate, Dehradun.

(2.) A first information report was lodged by the informant (respondent no. 2 herein) against five accused persons including the present applicant on 24.12.2008, at PS Dalanwala, District Dehradun, which was registered as Case Crime No. 301 of 2008, under Sections 498-A, 406, 120-B IPC and Section 3/4 of the Dowry Prohibition Act. After the investigation of the case, a charge-sheet under Section 406 IPC and Section 3/4 of the Dowry Prohibition Act was submitted against the applicant. Cognizance on the said charge-sheet was taken and the accused was summoned to face the trial for the offences complained for against him. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed.

(3.) According to the first information report, engagement ceremony of the informant's daughter with the applicant was performed on 20.07.2007 at Ajanta Hotel, Rajpur Road, Dehradun. The engagement ceremony was attended by the applicant's mother, sister, brother and brother's wife along with many others and relatives. A C.D. was also prepared on the occasion and photographs were also taken.