R.C.Deepak, J. - (1.) The present petition under Section 482 Cr.P.C. has been filed by Smt. Maya Sharma for quashing the entire proceedings in case no. 1058 of 2004 under Section 498-A IPC and Section 3/4 Dowry Prohibition Act arising out of case crime no. 49 of 2004 pending the in the Court of Special Judicial Magistrate, Agra.
(2.) The petitioner - Smt. Maya Sharma has filed the copies of the F.I.R., statements of the witnesses, charge-sheet, site plan, certain applications, medical certificates of co-accused Arun Kumar Sharma and certain other documents in support of her petition. On the other hand, the opposite party/informer - Smt. Som Lata Sharma has filed counter affidavit. Thereafter, the petitioner filed rejoinder affidavit.
(3.) The brief facts of the case emerging from the record are that the marriage of Smt. Som Lata Sharma was solemnised with Arun Kumar Sharma (the co-accused) on 20.4.2003 according to Hindu rites and rituals. A sum of rupees six lacs is alleged to have been spent on the marriage ceremony and yet her In-laws were allegedly not satisfied with the amount of dowry. Consequently, they started harassing and torturing her. Ultimately, they ousted her from their house/home. Thereafter, she lodged the first information report. After investigation, the investigating officer submitted the charge-sheet.;