K.S. Rakhra, J. - (1.) Through this petition under section 482, Criminal Procedure Code the petitioners have prayed for quashing of the charge-sheet in Crime No. 57 of 2000 under section 498-A, Indian Penal Code and 3/4 Dowry Prohibition Act of P.S. Sangrampur District Sultanpur, which has been pending in the Court of A.C.J.M.-II Sultanpur and has been registered as case Crime No. 1660 of 2002.
(2.) Affidavits have been exchanged.
(3.) Learned Counsel for the petitioners, the learned Counsel for the opposite parties No. 3 and the learned A.G.A. for the State have been heard. Perused the record.;