KALPANA NATH Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing the order dated 15.7.2010, passed by Additional Sessions Judge Court No.2, Agra in S.T. No.715 of 2009 "State v. A.K. Nath" as well as the charges dated 15.7.2010 framed against the applicants.

(2.) Heard Mr. Rajesh Yadav for the applicants, learned A.G.A. for respondent no.1 and perused the record.

(3.) It appears that the applicant no.1 is the sister and applicant no.2 is the brother of the husband of the deceased. The marriage of the deceased with co-accused Arup Kanti Nath took place on 19.1.2001. It is alleged that the deceased was being subjected to cruelty by her husband as well as the applicants and other accused for the dowry and most of the allegations have been made against the husband. It appears that the deceased committed suicide on 14.3.2002 in Agra, where she was living in the house of her husband. It is alleged that the husband was posted, as an Airman in the Air Force at Agra.