YASHODHARAM MATTHUR Vs. STATE OF UP

JUDGEMENT

(1.) HEARD Sri Brijesh Sahai, learned counsel for the revisionists, Sri S.K. Pandey, learned counsel for the opposite party no. 2 and learned A.G.A.

(2.) THE instant revision has been filed by the revisionists against the order dated 9.10.2010 passed by the Additional Chief Judicial Magistrate IIIrd, Saharanpur in Criminal Case No. 6617 of 2010-C.S. Mathur Vs. Yashodharam Mathur and others, by which the revisionists have been summoned under Sections 498-A I.P.C. and 3/4 Dowry Prohibition Act, on finding a prima facie case against them.

(3.) THE impugned complaint moved on behalf of the girl by her father Sri C.S. Mathur, who is opposite party no. 2 herein, discloses that it was decided between the parties that Smt. Deepti Mathur and her husband would live separately after taking divorce and all the dowry items given in the marriage would be returned to the wife, and due to non-cooperative attitude of the husband, other dispute could not be resolved.