ALEEZ ALIAS NAGMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted. The appellants seek to quash the proceedings initiated against them for the offences punishable under Ss. 498A, 323, 504, 506, 452, 308, 325 and 326 IPC and Sec. 3/4 of the Dowry Prohibition Act. The appellants are the in-laws of respondent No.2. Appellant Nos.1 and 2 are the sisters-in-law, while appellant No.3 is the brother-in-law.

(2.) On a perusal of the material available on record, we find that the allegations against these persons are not specific but are general. Admittedly, the husband of the appellant is facing trial.

(3.) In the absence of any adequate material, it would not be appropriate to proceed against the appellants who have been roped in merely because they are in-laws of respondent No.2.