RAMCHANDER SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) At the very outset, it is submitted by learned counsel for the applicants, that one of the applicants i.e. applicant no.1-Ramchander Sharma has expired during the pendency of this C482 application. Accordingly, the C482 application qua the applicant no.1 is dismissed as abated.

(2.) By means of the present C482 application, a challenge was made to the Charge-Sheet No.45 of 2014, filed in FIR No.36 of 2014, under Ss. 498-A, 323 and 504 IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961; and, the entire criminal proceedings of the Criminal Case No.2457 of 2014, State vs. Brijesh Sharma and others, pending in the court of learned Additional Chief Judicial Magistrate, Haldwani, District Nainital.

(3.) A first information report was lodged by respondent no.2-Smt. Pooja Tripathi in Police Station Kathgodam, District Nainital against the husband and the present applicants, who are father-in-law, mother-in-law, brother-in-law (Jeth), sister-in-law (Jethani) and brother-in-law (Devar) on 11/5/2014 at 13:50 hours and on the basis of the aforesaid First Information Report No.36 of 2014, a case crime was registered in the Police Station Kathgodam in the aforesaid Sec. .