PRASHANT SHUKLA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants as well as learned Additional Government Advocate for the State/opposite party no.1 and perused the record with the assistance of learned counsel for the parties.

(2.) This application under Sec. 482 Cr.PC. has been filed by the applicant to quash the entire proceedings of Criminal Case No. 108668 of 2023 (State Vs. Prashant Shukla and others), arising out of Case Crime No. 51/23, under Ss. 498-A, 323 IPC and 3/4 Dowry Prohibition Act against the applicant nos. 1, 2, 3, 5, 6 and 7, under Ss. 498-A, 323, 354 IPC and 3/4 Dowry Prohibition Act against the applicant no. 4 and the impugned cognizacne summoning order dtd. 19/9/2023 passed by Fast Track Court (F.T.C.)-II, District Varanasi.

(3.) The contention of the learned counsel for the applicants who are seven in number is that the applicants are the family members being husband, father in law, mother in law, Jeth and Jethani of the opposite party no. 2. The applicant no. 1 solemnized marriage with the opposite party no. 2 on 22/6/2021. Submission of the applicants is that though initially FIR was lodged under Sec. 498-A, 323, 354, 313, 377 IPC and 3/4 of the DP Act but Sec. 377 was not knocked down and its place against one of the accused-applicant under Sec. 354 has been inserted. Learned counsel for the applicants next submits that it is a family dispute being matrimonial discomfort and even in fact in case the matter is referred to Mediation and Conciliation Centre, High Court, Allahabad there are bright chances and all possibilities that the issue being settled between the parties and as obviously this matter emanates from the matrimonial dispute.