Anil Kumar Srivastava, J. - (1.) Heard Shri. R.P. Misra, learned counsel for the petitioner and learned A.G.A.
(2.) Notices were sent to Smt. Pappi alias Poonam, wife of Sushil Kumar, who is the victim in the matter, although the FIR was lodged by Moradhwaj Shukla, father of the victim. Since he has died during pendency of the petition, hence, specifically notices were sent to victim which were served upon her but none represents her before the Court.
(3.) The petition has been preferred to quash the proceedings of Criminal Case No. 4025/2001, pending before the Court of Chief Judicial Magistrate, Sitapur, arising out of crime No. 72/2001, under sections 498-A, 323, 324 IPC and 3/4 Dowry Prohibition Act, Police Station Kotwali, District Sitapur, State v. Ram Sahare Awasthi and others, so far as it relates to the petitioner namely Kumari Sangeeta Awasthi.;