UMESH KUMAR @ UMESH CHANDRA & ANOTHER Vs. STATE OF U P & ANOTHER
LAWS(ALL)-2018-10-39
HIGH COURT OF ALLAHABAD
Decided on October 08,2018

Umesh Kumar @ Umesh Chandra And Another Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

Dinesh Kumar Singh, J. - (1.) This petition under Section 482 Cr.P.C. has been filed for quashing of the summoning order dated 09.08.2016 issued in Complaint Case No.2866 of 2015, Police Station Jaitpur, District Barabanki and non bailable warrants dated 02.08.2017 as well as order dated 16.03.2018 passed in Criminal Revision No.114 of 2016.
(2.) Late Shiv Kumari, sister of Raj Kumar Verma was married to Ashish Kumar, brother of Poonam Verma, respondent No.2. Smt. Pushpa w/o Raj Narayan Verma and Smt. Nisha w/o Ashok Verma (petitioner No.2) are the sisters of petitioner No.1. Shiv Kumari died on 06.10.2014. Raj Narayan lodged the FIR at Case Crime No.286 of 2014 under Sections 498A, 304B IPC and Section 3/4 Dowry Prohibition Act against six accused including respondent No.2.
(3.) The police after investigation of the case, however, submitted charge-sheet against Ashish Kumar Verma, husband of Shiv Kumari and her mother-in-law. It is said that petitioner Nos.1 and 2 helped Rajkumar Verma in pursuing Case Crime No.286 of 2014. After framing of the charge, Sessions Trial No.33 of 2015, the statements of P.W.-1, Rajkumar Verma and P.W.-2, Rajrani @ Jagrani have been recorded.;


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