S.C. Agarwal, J. - (1.) This is an application under Sec. Code of Criminal Procedure has been filed with a prayer to quash charge -sheet in Criminal Case No. 16470 of 2009, State v/s. Ajay Veer Singh and Ors. Criminal Case No. 16470 of 2009, under Ss. , , , IPC and / D.P. Act arising out of case crime No. 849 of 2009, P.S. Kavi Nagar, District Ghaziabad.
(2.) Heard learned Counsel for the applicants and learned AGA for the State.
(3.) The applicant No. 1 Ajay Veer Singh is the husband of opposite party No. 2. The applicants No. 2 to 6 are mother, father, brother, sister and brother in -law of applicant No. 1. The opposite party No. 2 lodged FIR against the applicants alleging harassment on account of demand of dowry whereupon, investigation ensued and after investigation, the police submitted impugned charge -sheet against the applicants.;