RAVINDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Anuruddh Prasad, the learned counsel for the applicant, Shri Rajesh Kumar Singh, the learned AGA -I and Sri Pradeep Kumar Yadav, the learned counsel for opposite party no. 2 and perused the record.

(2.) By means of the present application filed under Sec. 482 of Cr.P.C., the applicant has prayed for quashing of the charge-sheet no. 4-A of 2006 dtd. 21/6/2006 filed in respect of FIR No. 11 of 2006 under Ss. 498-A, 304-B of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act, Police Station Bewana, District Ambedkar Nagar and the cognizance and summoning order dtd. 25/9/2006 by which the accused was summoned to face the trial, on the ground that the parties have arrived at a settlement.

(3.) The aforesaid case was registered on the basis of an FIR lodged on 5/2/2006 by the opposite party no. 2 against the applicant, his parents, wife and brother Arvind Kumar Yadav, stating that the elder sister of the complainant had got married to the younger brother of the applicant on 28/6/2003. After her marriage, all the accused persons used to harass her for demanding dowry of Rs.50,000.00 in cash and a Hero Honda motorcycle. In the evening of 5/2/2006, when the complainant went to the matrimonial home of his sister, he found that his sister had been burnt to death. On enquiry, no one told him anything.