PRAVEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY way of present application/petition, moved under Section 482 of Cr.P.C., the applicants seek to quash the charge -sheet dated 23.07.2009, summoning order dated 10.12.2009, as well the entire proceedings of criminal case No. 664 of 2009, State v. Praveen and others, under Sections 323, 504, 506, 498 -A of IPC and Section 3/4 of the Dowry Prohibition Act, pending in the court of Judicial Magistrate, Laksar, Haridwar.

(2.) INFORMANT -respondent No. 2 lodged an FIR on 15.04.2009, in police station Laksar against six accused persons, including the applicants, for the offences punishable under Sections 323, 506, 498 -A of IPC and Section 3/4 of the Dowry Prohibition Act. After the investigation, charge -sheet was submitted against the present applicants. Cognizance was taken on said charge -sheet and the accused -applicants were summoned to face the trial for the offences complained of against them. Aggrieved against the same, the accused -applicants moved this application under Section 482 of Cr.P.C.

(3.) AS per the FIR, daughter of respondent No. 2 was married to applicant No. 1 on 28.05.2006, at Kanpur, according to Hindu rites and rituals. After the marriage of Udita (victim), her husband and in -laws started harassing her for want of bringing sufficient dowry. They repeatedly made a demand for dowry. On 15.09.2008, Udita was assaulted and sent to her parental home.