KRISHNA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants has filed the present application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as 'Cr.P.C') for seeking to set aside the charge sheet as well as entire proceeding of Criminal Case No. 2686 of 2018, State vs. Vibhuti Pant and others, u/s 323, 504, 506, 498-A IPC & Sections 3/4 Dowry Prohibition Act, pending in the court of Judicial Magistrate-I Dehradun.

(2.) Facts, to the limited extent necessary, are that, on the basis of written report of respondent no.2, an FIR was lodged on 01.03.2018 by the police against the present applicants with the allegations that the marriage of respondent no.2 was solemnized on 29.09.2017 with the applicant no. 4- Vibhuti Pant as per Hindu Rites and Rituals. After marriage, the accused demanded dowry and started harassing the respondent no. 2 and on 23.12.2017 the applicant no. 4 thrown out the respondent no.2 from her matrimonial house and assaulted her.

(3.) After completion of investigation, charge sheet had submitted against the present applicants, u/s 323, 504, 506, 498-A IPC & Sections 3/4 Dowry Prohibition Act.