PRAVIN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present application under Section 482 of Cr.P.C., the applicants seek to quash the charge -sheet dated 24.04.2002, cognizance order dated 25.10.2013, as also proceedings of criminal case no. 834 of 2002, Deepika Sharma vs Praveen Kumar and others, under Section 498A of IPC and Section 3/4 of the Dowry Prohibition Act, pending in the court of Judicial Magistrate II, Roorkee, District Haridwar.

(2.) RESPONDENT no. 2 filed an FIR against the applicants for the offences punishable under Section 498A of IPC and Section 3/4 of the Dowry Prohibition Act. After investigation, a charge -sheet was submitted against the applicants, for the selfsame offences. Cognizance was taken on the same and the accused -applicants were summoned to face the trial. Aggrieved 2 against the same, present application under Section 482 of Cr.P.C. was filed by the applicants.

(3.) ACCORDING to the letter of Chief Judicial Magistrate, Haridwar, who relied upon the report of Station House Officer, Kotwali, Roorkee, Sub Inspector Jaspal Singh went to the house of respondent no. 2 Smt. Deepika Sharma to serve the notice. The house was found locked. Mobile number of Smt. Deepika was obtained from the neighbourhood. She was contacted on her mobile number (09814688893). S.I. Jaspal Singh informed her regarding notice on the mobile phone. Smt. Deepika Sharma informed S.I. Jaspal Singh that she was not living in Roorkee, but she will definitely appear before the Hon'ble High Court through her Advocate.