NASEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners Naseem, Hazara, Chotte Khan and Shifa Khan seek quashing of the Chargesheet No.180 of 2024, dtd. 31/5/2024 under Ss. 498-A, 323, 504, 506 IPC and Sec. ' of the Dowry Prohibition Act, 1961, Police Station Sitarganj, District Udham Singh Nagar, Cognizance/ Summoning Order dtd. 8/7/2024, passed in Criminal Case No.389 of 2024, State Vs. Naseem Khan and Others, by the court of Civil Judge/Judicial Magistrate, Sitarganj, Distgrict Udham Singh Nagar ('the case') as well as the entire proceedings of the case, on the basis of amicable settlement between the parties. A joint compounding application has been filed along with the affidavits.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The case is based on an FIR lodged by the respondent no.2. According to it, she and the petitioner Naseem were married on 8/5/2023, but after marriage, the respondent no.2 was harassed and tortured for and in connection with the demand of dowry by the petitioners. The FIR is quite in detail. It is this FIR, in which after investigation, chargsheet was submitted and cognizance taken.