HONBLE MOHD.FAIZ ALAM KHAN,J. - (1.) Heard Shri Ved Prakash Shukla, learned counsel for the applicants, Shri Vinay Kumar Tiwari, learned counsel appearing for opposite party no.2, Shri Balkeshwar Srivastava, learned A.G.A. for the State and perused the record.
(2.) The instant petition has been preferred by the applicants to quash the charge-sheet no.1/2020 dated 22.09.2019 and summoning order dated 07.01.2020 as well as all the criminal proceedings of Case No.12/2020 (State v. Anand Pratap Singh and Others) pending in the court of IIIrd Additional Civil Judge (Junior Division), Gonda, arising out of F.I.R. No.0367/2019, under Sections 498-A, 323, 504 I.P.C. and 3/4 of the Dowry Prohibition Act, Police Station - Wazirganj, District - Gonda.
(3.) Learned counsel for the applicants vehemently submits that the first information report in the instant case has been lodged by opposite party no.2 against her husband Anand Pratap Singh @ Rahul Singh and his parents as well as his brother and sister imputing therein various allegations of demand of dowry and committing cruelty in lieu thereof. After investigation the charge-sheet has also been filed by the investigating officer and the trial court has also taken cognizance of the offence and has issued process vide order dated 07.01.2020 asking the applicants to appear before the court to face trial.;