Mahendra Dayal, J. - (1.) This application under Sec. 482 Cr.P.C. has been filed by the applicants for quashing of the entire criminal proceedings arising out of Case Crime No. 9/2012, under Ss. 498 -A, 323, 504, 506 IPC and Sec. 3/4 Dowry Prohibition Act relating to Police Station Mahila Thana, District Sultanpur.
(2.) I have heard learned counsel for the parties.
(3.) The facts in brief are that the opposite party No. 2 on 23.05.2012 lodged an FIR with the allegations that she was married to the applicant No. 1 Brijesh Kumar and her father had spent about Rs. 2,00,000/ - in the marriage as per his financial status. However, the parents of the applicant No. 1 had been demanding a Hero Honda Motorcycle and a Colour Television upon which some dispute arose at the time of marriage but by the intervention of some relatives, the matter was resolved at that time. However, when the opposite party No. 2 reached her "Sasural" after "Bidai", the applicant and his parents started harassing her and also started demanding dowry. The applicant No. 1 also got her appointed as teacher in a local college, but the salary received by her was never given to her. On 01.01.2012, at about 11.30 PM, the applicants forcibly poured kerosene oil on her and tried to set her on fire. However, the opposite party No. 2 in order to save her life, rushed towards the courtyard of the house, where on her alarm, the neighbors reached there and saved her life. The opposite party No. 2 then called upon her brother and father, who took her to their house. The opposite party No. 2 went to police station Jaisinghpur, Sultanpur for lodging an F.I.R., but the report was not registered by the police. The opposite party No. 2 then gave an application to the Senior Superintendent of Police, Sultanpur upon which the case could be registered.;