ABU SAFIYAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Lokpal Singh Counsel for the applicants and learned A.G.A. for the respondents.

(2.) BY the present application under section 482 Cr.P.C. the applicants have prayed for quashing the proceedings of Criminal Case No. 217 of 2006, 323, 504, 506, 498 -A I.P.C. and section 3/4 of Dowry Prohibition Act, pending in the Court of Judicial Magistrate, Roorkee.

(3.) THE marriage of Rizwana daughter of respondent No. 2 Mohd. Mustafa was solemnized with applicant No. 1, Abu Safiyan on 22.7.2003. According to the allegations made in the application under section 156(3) Cr.P.C. the applicants treated Smt. Rizwana with cruelty and demanded dowry.