RAJENDRA KARNWAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this petition, moved under Section 482 of Cr. P.C. the petitioners have challenged and sought quashing of the charge-sheet of criminal case No. 96 of 2006, State v. Prahalad Bhagat, relating to offences punishable under sections 498-A. 342, 506 of IPC, and one punishable under Section 3/4 of the Dowry Prohibition Act, 1961, P.S. Kotdwar, pending before the Judicial Magistrate, Kotdwar.

(3.) Brief facts of the case are that respondent No. 3 Smt. Suman lodged a first information report with Police Station Kotdwar on 17-3-2006, against the petitioners alleging the harassment for non-fulfilment of demand of dowry, wrong confinement and threat to life. The police investigated the crime, and after investigation submitted the impugned charge-sheet against the accused (present petitioners), before the Judicial Magistrate, Kotdwar.