RAJESH CHANDRA,J. - (1.) THIS petition under Section 482, Cr.P.C. has been filed for setting aside the impugned order dated 24.4.2009 passed by the Judicial Magistrate, Rampur in Criminal Case No. 36 of 2009, Smt. Anju v. Vipin Kumar and others, under Section 156(3), Cr.P.C., P.S. Tanda, District Rampur.
(2.) IN brief the facts of the case are that the petitioner Smt. Anju filed an application under Section 156(3), Cr.P.C. against seven accused persons mentioning therein that the petitioner was married to the accused No. 1, Vipin Kumar on 9.3.2002 and sufficient dowry was given at the time of her marriage. However, the accused persons were not satisfied with the dowry and they started teasing and harassing the petitioner for bringing more dowry. In the year 2003 a son was born from this wedlock and sufficient cash, clothes and jewellery were given at that time. But again the accused persons were not satisfied and they started demanding Rs. 5.00 lacs in cash. The petitioner was turned out of her in-laws house on 20.6.2008 and as such she was compelled to live with her parents. The accused persons again contacted the petitioner on 11.6.2009 at her parental house and demanded Rs. 5.00 lacs, but her parent showed their inability. It is alleged that the petitioner had gone to the police station, but the report was not registered. Thereafter the petitioner personally handed over an application to the Superintendent of Police, Rampur on 22.1.2009, but no action was taken.
(3.) AFTER filing of the aforesaid application under Section 156(3), Cr.P.C. the Magistrate passed the impugned order dated 24.2.2009. In this order the Magistrate came to the conclusion that the matter may be looked into after registering the application as a complaint case. Thereafter the application was registered as a complaint case and the matter was fixed for the statement of the petitioner under Section 200, Cr.P.C. Now the petitioner has approached this Court for setting aside that order.;