LAWS(ALL)-2000-8-22

JITENDRA RAJPAL Vs. STATE OF U P

Decided On August 22, 2000
JITENDRA RAJPAL Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) VIRENDRA Saran, J. Jitiendra Rajpal, Raja Ram Rajpal, Savitri Devi and Leena Rajpal have filed this application for quash ing of the proceedings of criminal case registered against them on the strength of charge-sheet arising out of crime No. 145 of 1996 under Section 498-A/504/506 IPC and Section 3/4 of the Dowry Prohibition Act of P. S. Kotwali Nagar, district Faizabad. The FIR in this case was lodged by Anita wife of applicant No. 1. In the FIR it was mentioned that the respondent was tortured for bring ing more dowry and that is why she left her matrimonial home and came to her father's house alongwith her child.

(2.) 1 have heard learned counsel for the applicants at length. I have also heard Sri Virendra Bhatia, learned counsel for the respondent, who has informed me that his client has taken away the file from him. I have also heard learned Government Advocate.

(3.) ACCORDINGLY this application is al lowed. Proceedings in Crime No. 145 of 1996 under Section 498- A/504/506 IPC and Section 3/4 Dowry Prohibition Act of P. S. Kotwali Nagar, District Faizabad are hereby quashed. Application allowed .