SMT. ZEENAT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) MR . R.K.S. Verma, Advocate for the applicants. Mr. Nandan Arya, Asstt. Government Advocate for the State. Mr. Lalit Miglani, Advocate for Respondent No. 2.

(2.) HEARD the learned Counsel for the parties.

(3.) FOR the aforesaid foregoing reasons, as far as Petitioners No. 1, 2 and 3 are concerned, no allegations having been made against them and no offence apparently having been shown to have been committed by them, the proceedings against these three Petitioners are hereby quashed. As far as Petitioner No. 4 is concerned, proceedings against him arising out of the FIR in question under Section 506 alone can be held to be maintainable based on the allegation in the FIR. Against the Petitioner No. 4 also, proceedings under Sections 498 -A and 323 I.PC. as well as 3/4 of the Dowry Prohibition Act are hereby quashed.