- (1.) PRAYER made in the instant petition under Section 482 Cr.P.C. is for quashing of criminal complaint No.17/10 dated 19.07.2010 for the offence under Sections 406, 498 -A, 120 -B IPC (Annexure P -1) and the summoning order dated 18.12.2010 (Annexure P -2) passed in the complaint filed by respondent No.2 before the learned Magistrate.
(2.) PETITIONER No.1 was summoned alongwith the husband and mother -in -law of complainant. It is not disputed that the husband and mother - in -law of complainant are appearing as accused in the trial Court. Petitioner No.1 is the sister -in -law of complainant and made a prayer for quashing of aforesaid complaint and summoning order. The instant petition qua petitioner No.2 -the mother -in -law was however dismissed as withdrawn on 18.05.2011.
(3.) AFTER hearing learned counsel for the petitioners and counsel for the complainant, I find sufficient merit in the contention of petitioner No.1 as continuance of the proceedings against her would be an abuse of process of the Court. The marriage of the complainant/respondent No.2 was solemnized on 21.06.2007 and it is stated that sufficient dowry in the shape of gifts etc were given. The articles mentioned at Sr.1 to 6 in Annexure 'A', annexed with the complaint were entrusted to the husband of the complainant, articles No.7 to 12 to the mother -in -law and articles from Sr.No.13 to 15 to petitioner No.1. It was further stated that the in -law's of complainant are greedy persons and started compelling the complainant to raise demand of Rs.15,00,000/ - from her father in order to start business and for getting Honda City car.;