ASHOK KUMAR AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Budh Prakash Non-petitioner No. 2 filed a complaint in the Court of Munsif & Judicial Magistrate, Deeg against six persons u/s 4 of the Dowry Act, 1961. He alleged that the complainant offered to marry his daughter with Ashok Kumar son of Sohan Lal. This proposal was accepted and on 30-1-83 the Rok ceremony was held and the complainant paid some money to the boy Ashok Kumar for that ceremony. Thereafter Sohanlal performed the Goad ceremony of the girl. Some Milni etc. was also performed on that day. It is further alleged that Budh Prakash was called by Sohanlal to Mathura and when he went to Mathura, Sohanlal demanded Rs. 31,000/- and also gave a list of the articles to be given in dowry in the marriage. He also told Budh Prakash that if this dowry was not accepted the proposal for marriage would be dropped. The Pili-Chitthi which was sent was also returned. It is further alleged that on 6-3-83 Sohanlal, Ashok Kumar, SunehriJal, Om Prakash, Manoharlal and Shyam Sunder came to Deeg and again demanded the dowry as per their previous demand, which Budh Prakash refused to give and the proposal of marriage was dropped.

(2.) The learned Magistrate after recording statements u/s 200 and 202, Cr. P.C. took cognizance against Sohanlal and Ashok Kumar. He dropped to take action against other persons, Sunehrilal, Om Prakash, Manoharlal and Shyam Sunder. Against the order of taking cognizance, Ashok Kumar has filed this revision petition.

(3.) It is not disputed that after taking cognizance by the learned Magistrate, the accused Sohanlal has expired.