- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure praying that the order dated 20th January, 2012 passed by the Judicial Magistrate First Class-I at Mayabunder be quashed.
(2.) Briefly stated, the petitioners herein have been arrayed as accused in the FIR case No. 10/ 08 dated 26.1.2008 registered at Police Station, Billiyground, Middle Andaman. The abovesaid FIR was investigated and the charge-sheet No.16/08 dated 10th April, 2008 was submitted in the Court of Judicial Magistrate First Class-I, Mayabunder.
(3.) The petitioners were charged by the Court below for offence under Sections 498 (a), 342, 323, 504 and 506 of I.P.C. read with Section 4 of Dowry Prohibition Act, 1961.;