- (1.) Heard the learned counsel for the applicants and the learned AGA and perused the record.
(2.) This is a petition under section 482 CrPC for a direction to quash the proceeding of criminal case no. 97 of 2009, State Vs. Vinod Kumar and others, under sections 498A, 323, 504, 506, 452 I.P.C. and section 3/4 of Dowry Prohibition Act, pending in the court of Civil Judge (Senior Division)-IInd, Muzaffarnagar.
(3.) The investigating officer, on completion of the investigation, found sufficient materials against the applicants and accordingly submitted the charge sheet. The learned Magistrate has taken cognizance of the offences. The materials collected during the investigation fully justify submission of the charge sheet by the investigating officer and taking of cognizance by the Magistrate. There does not appear to be any justification to exercise inherent power under section 482 CrPC.;