PARASHURAM Vs. STATE OF U. P.

JUDGEMENT

(1.) This application under Sec. 482 Cr.P.C. has been filed by the applicants to quash the case no. 880 of 2012 (State vs. Parashuram & others) arising out of case crime no. 670 of 2012, under Ss. 498-A, 326 I.P.C. and Ss. 3/4 D.P. Act, Police Station Charkhari, District Mahoba, pending in the court of Civil Judge (J.D.)/Judicial Magistrate, Charkhari on the basis of compromise.

(2.) Heard Mr. Y.K.Dwivedi, learned counsel for the applicants, Mr. Rabindra Kumar Singh, learned Additional Government Advocate assisted by Mr. Prashant Kumar Singh, Brief Holder for the State of U.P./opposite party no. 1 and Mr. Vivek Kumar Singh, learned counsel appearing on behalf of the opposite party no. 2.

(3.) The brief facts of the case which are required to be stated are that the opposite party no. 2, who is father of the victim, lodged a F.I.R. dtd. 4/7/2012 with regard to an incident which took place on 2/7/2012 at Case Crime No. 670 of 2012 for the offence under Ss. 498-A I.P.C. and 3/4 Dowry Prohibition Act, Police Station Charkhari, District Mahoba against the applicants alleging inter-alia that the marriage of his daughter was solemnized on 26/6/2012 with the applicant no. 1-Parashuram but on account of non-fulfillment of additional demand of the accused persons in the marriage, they sent his daughter to his house after committing cruelty with her. F.I.R. further alleges that Parashuram (husband of his daughter) cut her both nipples and also caused injury in her genitals.