ANAMIKA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have assailed the order dated 27.7.2013, passed by the Chief Judicial Magistrate, Sultanpur, in Criminal Case No. 2715 of 2013, arising out of Crime No.464 of 2012, under Sections 498A & 304B IPC and Section 3/4 D.P. Act, relating to P.S. Gauriganj, District Amethi and the judgment and order dated 12.3.2014, passed by the Additional Sessions Judge, Court No.2, Sultanpur, in Criminal Revision No. 359/2013, whereby the revision against the summoning order dated 27.7.2013 has been dismissed.

(3.) The brief facts are that the opposite party no.2 lodged an FIR on 22.9.2012 with Police Station Gauriganj, District Amethi against the petitioners and two others with the averment that his daughter was married to one Alok Kumar Tiwari on 1.5.2007, according to the Hindu Rites and Customs. The opposite party no.2 had given a Maruti Car at the time of marriage but since the air conditioner was not fitted in the car, the petitioners and other co-accused persons were not satisfied and have been continuously treating the deceased with cruelty.