UMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both the criminal misc. applications have been filed against the same order and with the same prayer, therefore, these are taken up together and disposed of by a common judgment.

(2.) By way of present applications, moved under Section 482 of Cr.P.C., applicants seek to quash the charge sheet no.12/2018 dated 06.03.2018 under Sections 498(A) /34 / 323 / 342 / 506 IPC, registered at P.S. Pithoragarh, summoning order dated 23.07.2018 passed by Chief Judicial Magistrate, Pithoragrah in Criminal Case No.425 of 2018, "State Vs. Bhagwant Singh and others"?, and the entire proceedings of Criminal Case No.425 of 2018, "State Vs. Bhagwant Singh and others"?, relating to offences punishable under Sections 498(A) /34 / 323 / 342 / 506 IPC, registered at P.S. Pithoragarh, pending in the Court of learned Chief Judicial Magistrate, Pithoragarh in terms of compromise arrived between the parties.

(3.) After perusal of the FIR, it would reveal that informant is the father of respondent no.2, who lodged an FIR on 15.02.2018 under Section 498A IPC at Police Station Pithoragarh and stated therein that marriage of his daughter was solemnized on 23.01.2018 to Bhagwan Singh S/o Late Nain Singh with Hindu rites and rituals. He further stated that in-laws of his daughter committed marpeet and demanded Rs.10 lacs and a Car in the shape of dowry on 25.01.2018. He further stated that on 30.01.2018 he went to his daughter's matrimonial house and took away his daughter. The Investigating Officer investigated the matter and filed charge sheet on 06.03.2018. The Investigating Officer included Sections 34/323/342/506 IPC. The Family Welfare Committee, District Pithoragrah decided that the case should be commenced under Section 498A IPC against all the accused.