NAGENDRA KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) THIS is an application under section 482, Cr. P. C. to quash the summoning order dated 16-1-2007 passed by the learned Chief Judicial Magistrate, allahabad in complaint case No. 2652 of 2006 Smt. Ranjana v. Nagendra and others.

(2.) THE facts relevant for disposal of this application are that the complainant opposite party no. 2 filed the aforesaid complaint against the accused applicants with these allegations that her marriage had taken place with accused No. 1 Nagendra Kumar in the year 2004 and sufficient dowry was given to her husband and in-laws at the time of marriage. The accused No. 2 Ram bahadur is her father-in-law, accused No. 3 raghurani is her mother-in-law, accused no. 4 Km. Manju is unmarried sister-in-law (Nanad), accused No. 5 and 6 Rajendra kumar and Mahendra Kumar are her brothers-in-law (Jeth), accused Nos. 7 and 8 Smt. Kusum Devi and Smt. Babita are wife of rajendra Kumar and Mahendra Kumar, respectively they all are residents of village agarpatti, P. S. Phoolpur, district Allahabad. .

(3.) IT is alleged that all these accused were committing atrocities upon her in connection with demand of dowry and on 2-10-2006 they after keeping her Stridhan whose particulars were given in the list attached with the complaint, beat her with fists and legs and forced her to leave the house. Then she came to her parent's house and went to police Station Phoolpur to lodge a report of the incident, but due to pressure of the accused, the report was not lodged. She also informed the S. S. P. about this incident, but of no avail. Then she filed this complaint under Section 406, I. P. C.