Amar Singh Chauhan, J. - (1.) Heard Sri Dharmendra Singhal, learned counsel for the applicants and learned AGA for the State. None appeared on behalf of opposite party no. 2 despite sufficient service.
(2.) Applicants, Shanti Devi and five others, through this application under section 482 Cr.P.C. have invoked the inherent jurisdiction of the Court with a prayer to quash the proceeding of Criminal Case No. 2510 of 2005 (State vs. Shanti Devi and others), arising out of Case Crime No. 65 of 2003 under sections 498-A/304B IPC read with Section ¾ of Dowry Prohibition Act, Police Station Ghiror, District Mainpuri and further prayed to stay the aforesaid proceeding.
(3.) Brief facts which are requisite to be stated for adjudication of this application are that the First Information Report was lodged by the opposite party no. 2 with allegation that the marriage of the daughter of informant was solemnized with Pushpendra (applicant no. 3) according to Hindu customs and rituals. In the marriage, sufficient dowry was given. A number of articles, such as, Kawaski Boxer A.P. Motorcycle, T.V (black and white), Sewing Machine, Fan, Box, Almirah, Pressure Cooker, Single Bed, Hand Watch, Two Ring Fingers, One Gold Chain, Rs. 60,000/- cash and other household articles were given but the husband and in-laws were not satisfied and by raising additional demand of Colour T.V., Freeze, Washing Machine, used to torture her and threatened to marry again in case dowry was not given. The informant got information from some persons that his daughter is out of sort. On this information, the informant had gone to the house of his daughter and found that his daughter was lying as dead in the courtyard and none of the members of the family was present there. Inquest and post mortem report were got done and his signature was obtained on the inquest report. The Investigation Officer, after concluding investigation, submitted final report with the endorsement that the deceased has committed suicide. The informant filed protest petition which was allowed and final report was rejected and, after taking cognizance, summons were issued against applicants.;