- (1.) The applicants have moved this application invoking inherent jurisdiction of this Court under Section 482 Code of Criminal Procedure ( in short the Code) with a prayer to quash the entire proceedings of Case No. 4213 of 2008 (State Vs. Gaurav Raghuvanshi and others under Sections 498-A, 323 I.P.C. and 3 and 4 Dowry Prohibition Act, Police Station- Shivpuri, District- Varanasi pending in the Court Judicial Magistrate IInd, Varanasi.
(2.) Rejoinder affidavit and counter affidavit have been exchanged between the parties.
(3.) Heard leaned counsel for the applicants, learned A.G.A. and learned counsel for the Respondent No. 2 and perused the record.;