DHARAMPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) This 482 Cr.P.C. Application has been filed by four applicants, namely, Pitambar Lal and his three sons Dharam Pal, Prahlad, Bal Chandra.

(2.) Prahlad was married with Smt. Usha Devi respondent no.2 according to Hindu customs and rites, in which dowry was given according to the economic condition of the father Nandi Lal. Because of insufficient dowry, respondent no.2 Smt. Usha Devi was tortured by the husband and in-laws at her in-laws house, who demanded Rs. 50,000/-, buffaloes and immovable property. Victim even was assaulted with shoes, boxed and slapped. Accused have snatched away the dowry articles and victim was thrown out of the house.

(3.) With above allegations, the victim has lodged the complaint against the accused applicant. Copy of the complaint is annexure no.1. In her statement under section 200 Cr.P.C., victim has clearly supported her version. The witnesses under section 202 Cr.P.C. Mohd. Ahmad and Uday Bhan Singh have also supported the case of the victim. Vide summoning order dated 23.11.2002, learned Magistrate in the aforesaid complaint case no.718 of 2001, Smt. Usha Devi Vs. Prahlad and others, has summoned the applicants to stand the trial for offence under sections 498-A, 323, 504 IPC fixing 4.1.2004 for appearance of the applicants. Subsequently, it transpires that due to non appearance against two of the applicants Prahlad and Dharam Pal non bailable warrants were issued on 2.4.2003.