BARKAT ALI ZAIDI, J. - (1.) THE applicant is elder brother of Km. Shakila to whom he had married opposite -party No. 2 Javed.
(2.) THERE were some dissensions between the parties and Shakila filed a report under Section 498 -A, I.P.C. read with Sections 3/4, Dowry Prohibition Act before the police against her husband and others. A criminal case with regard to it is pending before the Judicial Magistrate, Hapur, District Ghaziabad. Subsequent to that the complainant filed a complaint under Section 406, I.P.C. with regard to the articles given in the marriage against Javed, his brother Khalid, his father Shakil, his mother Kaniza Begum and Javed's sister Nagma and their misappropriation by them. The Magistrate after examining the complainant and his witnesses under Sections 200 and 202, Cr.P.C. ordered issuance for summons only against Javed exonerating all others.
(3.) THIS is what brings the applicant to this Court under Section 482, Cr.P.C. for relief that those to whom the Magistrate exonerated be summoned and put on the trial.;