SUSHILA Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) Under the impugned order, the High Court has disposed of the appellants' prayer for quashing of the summoning order dtd. 23/4/2018 issued by the Trial Court in Complaint Case No. 2789 of 2015 under Ss. 498A, 323, 504, 506 of the Indian Pernal Code, 1860 ['IPC'] and Sec. 4 of the Dowry Prohibition Act, 1961 without deciding the quashing petition on merits.

(3.) Kumar Saurabh is the husband of respondent no. 2 (Smt. Charusmita) and the appellants are the relatives of Kumar Saurabh. The appellant no.1 - Sushila is the mother, appellant no. 2- Shailendra Dablu is the elder brother, appellant no. 3- Seema is the sister-in-law, appellant no. 4- Kulshreshtha Upadhyay is the elder brother and appellant no. 5 - Kanak is the sister of Kumar Saurabh. Kumar Saurabh and respondent no. 2 (Smt. Charusmita) were married on 17/6/2010. After the marriage, they lived in Kota (Rajasthan) for a brief period before she left the matrimonial home in October, 2010 taking away all her possessions including stridhan and started living with her parents.