NARENDRA KUMAR JOHARI,J. - (1.) Heard, learned counsel for applicants, learned A.G.A. and learned counsel appearing on behalf of opposite party No.2.
(2.) The present petition under section 482 Cr.P.C. has been filed to quash chargesheet dated 28.07.2016 as well as summoning order dated 30.08.2016 passed by Judicial Magistrate- II, Court No.19, Raebareli and entire proceedings of Case No.1482 of 2016 (State vs. Hariom Mishra and others) arising out of Case Crime No.39 of 2016 under Sections 498-A, 323, 504, 506 of IP.C. and Section 3/4 D.P. Act registered at Police Station Shivgarh, District Raebareli.
(3.) Brief fact of the case is that the opposite party No.2 (wife of applicant No.1) has lodged an F.I.R. on 10.03.2016 against applicants at Police Station Shivgarh District Raebareli under Sections 498-A, 323, 504, 506 , 313 I.P.C. and Section 3/4 D.P. Acti in Case Crime No.39 of 2016 stating therein that opposite party No.2 was married with applicant No.1 on 23.06.2010 according to Hindu rites and rituals. In the said marriage, parents, relative and friends of opposite party No.2 have given sufficient dowry as per their status. After the marriage, applicants were demanded Rs.100,000/- cash as additional dowry. The demand of additional dowry could not be fulfilled, consequently, applicants have tortured opposite party No.2. On 19.02.2011, husband and members of in-laws have beaten her brutally and threatened her to kill thereafter ejected her from her matrimonial home.;