Pankaj Naqvi, J. - (1.) Heard Sri G.S Chauhan, learned counsel for the applicants and Sri Manish Kumar Singh, the learned Brief Holder for the State.
(2.) This application under Section 482 Cr.P.C is filed for quashing the proceedings of Case No.1786/2012 (Case Crime No.24/2009) (State vs. Dinesh Jaiswal and others), under Sections 498-A, 406, 323, 504, 506 IPC and of D.P Act, P.S. Mahila Thana Navabad, Jhansi, pending in the court of Judicial Magistrate (Room No.13), Jhansi.
(3.) The O.P. No.2 lodged an FIR, alleging that she was married to one Dinesh Jaiswal on 23.5.2005, in which considerable dowry along with cash to the tune of Rs.2 lacs was given but soon thereafter relations between them became strained for want of additional dowry; informant was subjected to physical / mental torture at the hands of applicants and her husband by not providing her adequate food / clothing, coupled with alleged taunts that in the event demand of Rs.1 lac is not met, Dinesh (non-applicant / husband) would contract another marriage. But as the alleged demands were not fulfilled, victim was thrown out of the house by applicants and Dinesh (non-applicant) on 13.8.2009 along with child Tanishq. The victim along with her brother went to the house of the applicants with an offer to pay Rs.50,000/- in 2-3 installments, which was refused by them. The victim again made an effort to visit her in-laws along with her elder brother Ravi Rai on 20.2.2009 around 12 noon, when the applicants started hurling abuses at her and inflicted leg / fist blows. She alleges that her husband Dinesh (non-applicant) throttled her neck; brother-in-law Mukesh banged her head against a wall and the other accused persons assaulted and extended threats that she is not welcome in the house unless she brings Rs.1 lac.;