Naheed Ara Moonis, J. - (1.) THE instant 482 Code of Criminal Procedure. petition has been filed by the applicants(husband and in -laws of the opposite party No. 2) with a prayer for quashing of the order dated 29.6.2007, whereby the cognizance has been taken in pursuance of the charge sheet submitted against the applicants on 27.5.2007 in criminal case No. 1428 of 2007, State v. Ashok Kumar Chadhary and Ors., under Sections 498 -A, 323, 504, 506 Indian Penal Code and Section 3/4 Dowry Prohibition Act, Police Station Naubasta, District Kanpur Nagar, pending in the court of learned Additional Chief Metropolitan Magistrate Ist, Kanpur Nagar, initiated by the opposite party No. 2 who is the wife of the applicant No. 1, while the connected petition has been filed by the opposite party No. 2, Smt. Neelisha Sankhwar and Ors. with a prayer to quash the proceedings of Complaint Case No. 3383 of 2007, Ashok Kumar v. Smt. Neelisha Sankhwar and Ors., under Section 420 Indian Penal Code, Police Station Naubasta, District Kanpur Nagar, pending in the court of learned Additional Chief Metropolitan Magistrate, Ist, Kanpur Nagar, initiated by her husband Ashok Kumar Chaudhary against her wife and in -laws. Since both petitions have been connected by an order dated 27.2.2008 passed in Criminal Misc. Application No. 3043 of 2008, therefore both the petitions are being disposed of by means of a common order.
(2.) HEARD the Learned Counsel for the applicants, the learned A.G.A. appearing on behalf of State and perused the record. The opposite party No. 2 in the instant petition had lodged the first information report on 19.4.2007 against her husband and in -laws(the applicants in Criminal Misc. Application No. 24395 of 2007) in respect cruelty and ill treatment meted to her on account of non fulfillment of demand of dowry soon after the marriage. The marriage took place on 25.2.2007 and the first information report was lodged on 19.4.2007. The allegation made in the report for demand of dowry of ten lacs rupees, and when the in -laws of the applicant No. 1 failed to fulfill their demand of dowry, the victim was ousted from her matrimonial house, therefore the opposite party No. 2 had left with no other alternative but to lodge the first information report which was registered under Sections 498 -A, 323, 504, 506 Indian Penal Code and Section 3/4 Dowry Prohibition Act as case crime No. 232 of 2007, Police Station Naubasta, District Kanpur Nagar. After collecting the material evidence the Investigating Officer submitted the charge sheet on 27.5.2007 and the court below had taken cognizance against the applicants.
(3.) IT is submitted by the Learned Counsel for the applicants that a compromise had arrived between the parties for dissolution of marriage. The said compromise application has been filed on behalf of the applicants. Aggrieved by the said order the applicants approached this Court and this Court by an order dated 4.10.2007 referred the matter to the Mediation Centre to resolve the matrimonial dispute through the process of mediation and reconciliation.;