Shashi Kant, J. - (1.) HEARD Sri K.D. Tiwari counsel for the applicants, learned A.G.A. for the State of U.P. and Sri Jitendra Kumar, Advocate for opposite party No. 2. This application under Section 482, Cr.P.C. has been filed by the applicants, namely, Ram Narayan, Smt. Kalloo Bai and Ravi for quashing of the entire proceedings of Criminal Case No. 189 of 2014 (Case Crime No. 392 of 2013) under Sections 338, 498A and 307, I.P.C. and 3/4, D.P. Act. Police Station Kotwali, District -Mahoba.
(2.) ACCORDING to the F.I.R. lodged by the complainant -Sri Bhagwan Deen Nigam, opposite party No. 2, his daughter Saroj @ Ranno was married with Ravi S/o. Ram Narayan, applicant No. 3 on 15.6.2002 as per Hindu Rites and Rituals, in which he has given Rs. 60,000 cash and other items as dowry. After marriage, his son -in -law and his mother and father had started demand of additional dowry of Rs. 50,000 or a motorcycle. On non -fulfillment of above demand of additional dowry, in laws of her daughter have started to harass her for the said demand of dowry and ultimately on 2.4.2003, the above named accused persons have tied Smt. Saroj alias Ranno and thrown her from the top of roof to the earth. In the result, she became handicapped. Her father had spent a lot of money in her treatment but she could not be cured. Her in -laws have not taken care for her during treatment and even they have not come to see her. After taking the statement of witnesses and completing necessary formalities of investigation, two separate charge -sheets have been filed against the applicants on which cognizance has been taken and Criminal Case No. 189 of 2004 arising out of Case Crime No. 392 of 2003) under Sections 338, 498A. 307. I.P.C. and 3/4, D.P. Act, P.S. Kotwali, District -Mahoba has been registered, which is pending in the court of Chief Judicial Magistrate, Mahoba. Victim Saroj @ Ranno has died on 23.2.2012. Subsequent thereto both the parties have entered into compromise and the present application has been filed under Section 482, Cr.P.C. for quashing of the entire proceedings of the aforesaid Criminal Case No. 189 of 2004.
(3.) I have considered the rival arguments of the parties and perused the record.;