Surendra Vikram Singh Rathore, J. - (1.) HEARD learned counsel for the applicants, learned A.G.A. for the State and perused the material available on record.
(2.) THIS application under Section 482 Cr.P.C. has been filed by the applicants for quashing of the entire proceedings of Criminal Case No. 1326 of 2013 arising out of Case Crime No. 124 of 2012, under Sections 498 -A, 323, 504 and 506 I.P.C. and 3/4 of the Dowry Prohibition Act, Police Station Mahila Thana, District Lucknow as well as charge sheet no. 54 of 2013 submitted by the police in the aforesaid case. Learned A.G.A. submits that the applicant has an alternative remedy for preferring criminal revision against the said order. The accused person had not challenged proceedings of aforesaid case before the revisional court and straightway approached this Court by moving an application under Section 482 Cr.P.C.
(3.) SUBMISSION of learned counsel for the applicants is also that because of matrimonial dispute proceedings under Section 9 of the Hindu Marriage Act were initiated in retaliation of the same, the instant criminal proceedings have been initiated by the opposite parties.;