Krishna Pratap Singh, J. - (1.) Heard Shri Hari Om Khare, learned counsel for the applicants and learned Additional Government Advocate and perused the record of the case.
(2.) By means of this application, the applicants, who are husband, mother-in-law and father-in-law of the victim (deceased) have prayed for quashing of an order dated 12.7.2002 passed by the Additional Sessions Judge, Court No. 2, Meerut whereby the learned Judge framed the charges against the applicants in ST No. 765 of 2002, under sections 498-A, 304-B IPC and ¾ of Dowry Prohibition Act, police station Brahmpuri, district Meerut.
(3.) In brief, the facts of the case as set out in the FIR lodged by the informant Yogendra Pal Gupta, opposite party No. 2 on 20.11.1997 are that marriage of her daughter Smt. Neeru alias Moni was performed with Saurabh Gupta as per Hindu rites and rituals on 11.2.1997. After marriage the behaviours of the applicants was normal, but after some times his son-in-law Saurabh Gupta and his mother Smt. Raj Rani Gupta and father Indra Prakash Gupta beaten his daughter and kicked out her from home and asked her to bring colour T.V. and Rs. 50,000/- in cash. On the assurance of some relatives, he managed Rs. 20,000/- and sent his daughter to her in-laws house. As the thrust of money could not be quenched, they again started misbehaving and beating her daughter for additional dowry. The informant was not in a position to give the money and colour T.V. Her daughter told him as well as her mother that if they do not arrange for money, her husband and her in-laws would kill her. Today at 5.00 PM, Indraprakash has informed him on telephone that due to the blast of cylinder, his daughter Neeru and his son-in-law Saurabh have sustained burn injuries. When he reached the spot, he saw that his daughter was burnt after pouring kerosene.;