MOTI LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ratnesh Kumar Jaiswal, learned counsel for the applicants and Dr. S.B.Maurya, learned AGA-I, for the State.

(2.) The instant application has been moved on behalf of the applicants with the prayer to quash the entire criminal proceedings of Complaint Case No. 4 of 2019, under Sec. 498-A IPC and Sec. 3/4 Dowry Prohibition Act, pending in the court of Additional Civil Judge (Junior Division) Court No.5, Mirzapur as well as summoning order dtd. 30/9/2021.

(3.) The brief facts of the case for the purposes of present application are that opposite party no.2 is the wife of applicant no.3 and applicant no.1 is her father-in-law while applicant no.2 is her cousin father-in-law. Opposite party no.2 moved an application under Sec. 156(3) Cr.P.C. against the applicants on 11/10/2018 which was treated by the court below as a criminal complaint and after recording the statement of opposite party no.2 under Sec. 200 Cr.P.C. and her witnesses under Sec. 202 Cr.P.C. summons were issued against the applicants on 30/9/2021 under Sec. 498-A IPC and Sec. 3/4 Dowry Prohibition Act.