- (1.) Heard the learned counsel for the applicants and Mr. K.K. Dwivedi for the respondent No.2 and the learned AGA for the respondent No.1 and perused the record.
(2.) This is a petition under section 482 CrPC for a direction to quash the proceedings in criminal case no. 1227 of 2008 arising out of case crime no. 471 of 2008, State Vs. Sanu Mohd. and others, under sections 498A, 323, 504, 506 I.P.C. and 3/4 of Dowry Prohibition Act, pending in the court of Chief Judicial Magistrate, Agra.
(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.;