- (1.) By means of this application under Section 482 Cr.P.C., the applicant has prayed for quashing of the charge-sheet in Case Crime No.105/2013, under Sections 498-A, 304-B IPC and Section 3/4 Dowry Prohibition Act relating to P.S.Lalganj, District Pratapgarh pending in the Court of Additional Session Judge, Court No.4, Pratapgarh and also to quash the proceedings of Case No.1606/2013 filed in pursuance of the charge-sheet in Case Crime No.105/2013, under Sections 498-A, 304-B IPC and Section 3/4 Dowry Prohibition Act.
(2.) The brief facts relevant for consideration and disposal of this application are that an FIR was lodged by the opposite party No.2 on 03.04.2013 against the applicant and his family members with the allegation that the Smt. Bandana Tripathi was put on fire for demand of dowry. The FIR was registered by the police and after investigation charge-sheet was submitted against the applicant.
(3.) I have heard learned counsel for the parties and perused the impugned order.;