- (1.) This application under Section 482 CrPC has been filed by the applicant with the prayer to quash the entire proceedings of complaint case no. 17015 of 2018 (Smt. Jyotsana Dutt Vs. Mukesh Kumar Pal and others) under Sections 498-A, 323, 504, 506 IPC and 3/4 Dowry Prohibition Act, Police Station Barra, District Kanpur Nagar as well as the summoning order dated 9.8.2018 passed by the Special Chief Judicial Magistrate, Kanpur Nagar. Further, prayer has been made to stay the further proceedings of the aforesaid complainant case.
(2.) It appears that a complaint was filed by the opposite party no. 2 against the applicant and his family members alleging that marriage of opposite party no.2 was solemnized with the applicant on 29.4.2017 as per Hindu rites and rituals. Just after the marriage, applicant started to harass the opposite party no.2 due to non-fulfillment of demand of additional dowry. She was assaulted by her husband and the applicant / husband also pressed her neck with intention to kill her. On 9.1.2018 she was dropped at her parental home at Kanpur in serious condition. On 27.2.2018 applicant and his family members went at the house of opposite party no.2 and made demand of additional dowry. When father of opposite party no.2 refused to accept the demand, they started assault to the opposite party no.2 and her father and mother.
(3.) Heard Shri P.K. Singh, learned counsel for the applicant as well as Shri R.K. Srivastava, learned AGA appearing for the State and perused the entire record.;