- (1.) Leave granted.
(2.) The above-mentioned appeals arise out of a common order dated 30.08.2010, whereby the learned Single Bench of the High Court of Judicature at Allahabad has dismissed the appeals of the appellants for quashing of the complaint filed by Miss Swati Tyagi for the offences under Section 498A IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961. The Criminal Appeal arising out of S.L.P. (Crl.) No. 9918 of 2010 is by parents-in-law of Miss Swati Tyagi, whereas Criminal Appeal arising out of S.L.P. (Crl.) No. 2061 of 2011 is on behalf of the husband.
(3.) The marriage was solemnised on 04.02.2004. The wife was residing at Noida at the time of marriage, whereas her in-laws were residing in Hyderabad and husband in USA. Soon after marriage, the husband and wife left for USA where the husband was working.;