PRASHANT SHARMA Vs. MEENAKSHI SHARMA

JUDGEMENT

(1.) Heard Sri Amar Nath Mishra, learned counsel for the applicants, Sri Vijay Singh Rathore, learned counsel for the opposite party no. 1 and learned A.G.A for the State.

(2.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash the impugned summoning order dated 22.11.2018 as well as the entire proceedings of Complaint Case No. 4227 of 2017 ( Smt. Meenakshi Sharma vs. Prashant Sharma and 5 others), under Sections 498-A , 323 , 504 , 506 I.P.C. and Section 4 D.P. Act, Police Station- Kotwali Orai, District Jalaun at Orai, pending before the court of Chief Judicial Magistrate, District Jalaun at Orai.

(3.) In the first information report it has been alleged that the marriage of the opposite party no. 1 was solemnized with the applicant no. 1 according to Hindu Rites and Rituals on 20.02.2014 and at the time of marriage, one Tata Manza Car, Rs. 12 lacs and jewellery with certain items were given as a dowry, but the in-laws of the victim (opposite party no. 1) were not satisfied with the dowry given in the marriage and they started harassing and torturing her for demand of additional dowry of Rs.5,00,000/-. Therefore, an application was moved before the concerned police station by the opposite party no.1 but nothing was done, therefore, application under Section 156 (3) Cr.P.C . was moved to get an F.I.R. lodged against the applicants.