Amar Singh Chauhan, J. - (1.) Heard Shri. Sameer Jain, learned counsel for the applicants, learned A.G.A. for the State and perused the material on record.
(2.) The applicants Jai Sur and three others, through this application moved under Section 482, Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer to quash the proceedings of Complaint Case No. 482/2007 (Sujata Sur v. Jai Sur and other), under Sections 498-A, 323, I.P.C., pending in the court of J.M.-III, Varanasi and further prayed to stay the proceedings in the aforesaid case.
(3.) The brief facts which are requisite to be stated for the adjudication of the application are that application under Section 156(3), Cr.P.C. was moved with the allegation that marriage of the opposite party No. 2 Sujata Sur was solemmized with application No. 1 Jai Sur on 22.11.2004. She went to her sasural and remained there for two years. After four or five months of the marriage, her husband and in-laws used to torture her by raising demand of motorcycle. They also tried to set her ablaze and on non-fulfilment of the demand, she was ousted from the house on 22.11.2006. The application was treated as complaint and after recording the statement under Section 200 and 202, Cr.P.C., and on being heard, the Magistrate summoned the accused-applicants to face trial under Sections 498-A, 323, I.P.C.;