LAL JI SETH Vs. MADHU VERMA

JUDGEMENT

(1.) The case is taken up in the revised list. The petitioner's counsel was elevated to this bench. Notices were issued to the petitioner which were served upon them as reported by the office on 19.9.2005. No counsel is present for the petitioners.

(2.) I have heard the learned A.G.A. This is a petition under section 482 Cr.P.C. to quash the proceedings of Criminal Case No. 177 of 1991 State Vs. Rajendra Prasad and others.

(3.) Smt. Madhu Verma lodged an F.I.R. against Rajendra Prasad and the petitioners Nos. 1, 2 and 3 and also against the wife of Chhotey Lal that they demanded Rs. 1 lakh and a new Maruti Car in dowry and on failing to fulfil the demand they started practising cruelty upon the complainant Madhu Verma; that on 24.8.90 the complainant husband Rajendra Prasad and petitioner Nos. 1,2 and 3 reached at the paternal house of the complainant and threatened that they will take with them the children of the complainant but would not permit the complainant to enter in the house unless their demands are fulfilled.