Raj Mani Chauhan, J. - (1.) HEARD learned Counsel for the petitioner and learned Additional Government Advocate for the State as well as perused the documents available on record.
(2.) THIS petition under Section of the Code of Criminal Procedure (hereinafter referred to as the 'Code') has been filed by the petitioner with the following prayers: It is most respectfully prayed that this Hon'ble Court may kindly be pleased to quash the impugned charge -sheet No. 3 of 2010 arising out Case Crime No. 1 of 2010 under Sections IPC and / Dowry Prohibition Act, Police Station Mahila Thana, District Sultanpur and summoning order dated 11.8.2010 passed by the Additional Chief Judicial Magistrate -I, Court No. 17, Sultanpur in Criminal Case No. 6714 of 2010 State v. Ram Sakal Dubey. The submission of learned Counsel for the petitioner is that the Opposite Party No. 2 -Kshama Dwivedi (complainant) is the real sister of the wife of the accused -petitioner. The wife of the accused -petitioner had already died. The complainant was already married with Om Prakash Tiwari later on there had been a divorce between them. Thereafter she re -married with Sabhapati Shukla on 19.7.2002. This marriage is still subsisting. There is no divorce. The complainant herself has alleged that she had entered into marriage with the accused -petitioner in a temple, she was insisting the accused -petitioner to enter into court marriage but he was avoiding. In fact, she had never married to the accused -petitioner, therefore, no offence under Sections IPC and / Dowry Prohibition Act is made out against the accused -petitioner. The Investigating Officer in a mechanical way has submitted the charge -sheet against the accused without collecting sufficient in support of offence under Sections IPC and / Dowry Prohibition Act and the learned Magistrate has taken cognizance of the offence on the basis of the said charge -sheet the learned Magistrate has summoned the accused. Therefore, impugned charge -sheet as well as the impugned summoning order of the accused are liable to be quashed.
(3.) ISSUE notice to the Opposite Party No. 2 to file counter affidavit within four weeks.;