- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) The present application under Section 482 Cr.P.C., has been filed for quashing the summoning order dated 15.12.2010, passed by learned Special Chief Judicial Magistrate, District Allahabad in Complaint Case No. 3298 of 2009 (Dharmraj Vs. Rajesh Kumar and another), under Sections 498A, 504, 506 I.P.C., and Section 3/4 of Dowry Prohibition Act, Police Station Handia, District Allahabad.
(3.) It is contended by learned counsel for the applicants that the only allegation against the applicants is that for want for dowry, the marriage of the applicant no.1 could not be solemnised with the daughter of the opposite party no.2. It is thus, contended that no offence under Sections 498A, 504, 506 I.P.C., and Section 3/4 of Dowry Prohibition Act is made out against the applicants.;