MANOJ KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri P.K. Mishra, learned counsel for applicant as well as Sri Balkeshwar Srivastava, learned A.G.A. for State.

(2.) By means of instant application under Section 482 Cr.P.C., the applicant has assailed the order dated 28.09.2020 passed by Judicial Magistrate, III, Faizabad in Complaint Case No. 1720/18( Kiran Yadav Vs. Manoj) under Section 12 of Protection of Women From Domestic Violence Act, 2005 P.S. Mahila Thana, Faizabad.

(3.) It has been submitted by learned counsel for applicant that respondent No. 2 is legally wedded wife and respondent No. 3 is his minor daughter and the applicant and the respondent Nos. 2 were married on 06.05.2013. It has been submitted that respondent No. 2 preferred a complaint in the Court of Judicial Magistrate - III, Faizabad under Section 12 of the Domestic violence Act, 2005 wherein she stated that applicant and respondent No. 2 were married on 06.05.2013 and the Vidai was performed on 07.05.2013 and the at time of Vidai, the father of the complainant had paid Rs. one lakh fifty one thousand and gifted ornaments and household etc. but the applicant was not satisfied with the dowry and made demand for further amount of Rs. 2 lakhs.