SALIQ Vs. STATE OF U P

JUDGEMENT

(1.) IN a Criminal case (No. 244 of 2005) filed by the Opposite Party No. 2, complainant. Ram Janak, father of Smt. Keshu Devi, who was married to applicant Vijay Kumar in the Court of A.C.J.M. Jaunpur. the Magistrate has ordered issuance of summons under Sections 323, 504, 506, and 498 -A IPC and Section 3/4 of Dowry Pichibition Act against the seven accused including Vijay Kumar, his parents applicant Nos. 1 and 3, Grand father applicant No. 2, brothers applicant Nos. 6 and 7 and the unmarried sister applicant No. 5 Sarita.

(2.) THIS is what brings the applicants to this Court for relief under Section 482, Cr.P.C.

(3.) THE applicants say that a petition was filed under Section 9 of the Hindu Marriage Act by applicant, Vijay Kumar against his wife Keshu Devi which has been decided by the Civil Judge (Senior Division), Pratapgarh vide judgment dated 17 -2 -2007. His further contention is that after petition under Section 9 of the Hindu Marriage Act was filed these Criminal Proceedings are initiated in which everyone of the husband's family has been roped.