INDUBALA Vs. STATE OF U P

JUDGEMENT

(1.) This is a petition under section 482, Cr. P.C. for quashing the order dated 30/10/1999 passed by the then II Addi. Sessions Judge, Mathura in Criminal Revision No. 217 of 1999.

(2.) Heard Sri Yogesh Agarwal, learned counsel for the applicant and Sri S.K. Chaturvedi assisted by Sri Navin Srivastava, learned counsel for the opposite parties.

(3.) The opposite party No. 2 filed a complaint against the applicant and five others under sections 498A, 323, 353, 147, 504 and 506 I.P.C. in the court of Judicial Magistrate VI, Mathura. Allegations in the complaint are that Smt.Seema, daughter of opposite party No. 2 was married to Mahesh Kumar on 10/5/1992. After the marriage Seema went to live at Jaipur. She was cruelly treated anti harassed for demand of dowry. On 10/4/1999 kerosene oil was sprinkled on her but she was let off on the condition that she will go to Mathura and bring Rs. 20,000/- as dowry. Seema was driven out by the husband and she is living with her parents at Mathura. Seemas father went several times to Jaipur but the in laws raised the demand of dowry. Since 10/4/1994 Seema is living with the complainant-opposite party No. 2, her father. It is also alleged that on 9/ 11/1997 the applicant, Smt.Indubala alongwith other five accused came to Mathura for compromising the matter. They demanded dowry and also colour T.V. which was not acceptable to the complainant whereupon all of them proceeded to assault Seema and her father.