- (1.) SMT . Iti Goyal alias Renu Singhal Opposite Party No.2 complainant, filed an application under Section 156 (3) Cr.P.C . against her husband Kapil applicant No.1 her husband's parents Smt . Sushila and Suresh Kumar applicant Nos.5 and 6, her husband's elder and younger brothers Manoj Kumar and Jyoti , applicant Nos.2 and 3 and the married sister Smt , Bbli , applicant No.4under Section 498 A and Section 3/4 Dowry Prohibition Act before the Judicial Magistrate, J.P. Nagar for issuance of Instructions to the police for registration of a case, and to investigate the same. The Magistrate, treating it us a complaint (Complaint No.3630 of 2006) after examining the complainant and her witnesses under Section 200 and 202 ordered issuance of summons under Section 498 A and Sec.3/4 Dowry Prohibition Act against them.
(2.) THAT is what brings the applicants to this Court under section 482, Cr.P.C . Heard Sri K. K. Singh, Advocate counsel for the applicants and Addl. Government Advocate for the State.
(3.) THE applicants say that the complainant was married seven eight years back and has two children aged about 4 years and 3 years. Applicant Jyoti is now 18 years and the demand of dowry in the complaint is alleged to be raised by for last eight years.;