C528/1606/2025
2025 Latest Caselaw 4214 UK

Uttarakhand High Court

C528/1606/2025 on 11 September, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

               Office Notes, reports,
                      orders or
SL.               proceedings or
       Date                                           COURT'S OR JUDGES'S ORDERS
No                 directions and
               Registrar's order with
                     Signatures
      11.09.                            C528 No.1606 of 2025
      2025                              Hon'ble Alok Kumar Verma, J.

A closure report was filed by the

Investigating Officer in the Case Crime

No.343 of 2023, registered at Police Station

Bahadarabad, District Haridwar under

Section 304B of the Indian Penal Code,

1860.

2. The applicant, the father of the

deceased, had filed a protest petition. The

protest petition was dismissed and the

closure report was accepted. A Criminal

Revision (Criminal Revision No.18 of 2025)

was filed by the applicant. The said revision

has been dismissed vide judgment dated

04.09.2025, passed by learned IInd

Additional Sessions Judge, Haridwar.

3. Heard Mr. Sajjad Ahmad, learned

counsel and Mr. Mohd. Umar, learned

counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the

respondent no.1.

4. Mr. Sajjad Ahmad, Advocate, submitted

that the deceased died within five years of

her marriage. She was harassed for demand

of dowry. As per the post-mortem report, the

cause of death was asphyxia due to anti-

mortem drowning.

5. Notice is being issued to the respondent

nos.2 to 4. Steps to be taken within a week.

6. List on 30.10.2025.

(Alok Kumar Verma, J.) 11.09.2025 Pant/