- (1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the State.
(2.) THIS application has been filed for quashing the order dated 28.4.2007 passed in Maheshpur P.S. Case No. 89 of 2006 (G.R. No. 396 of 2006) whereby and whereunder cognizance of the offence punishable under Section 498 -A/34 of the Indian Penal Code and also under Section 3/4 of the Dowry Prohibition Act has been taken against the petitioner. At the outset it is necessary to be stated that the petitioner is none else than the father of the informant who lodged a case alleging therein that she had married to one Arvind Kumar Tiwary. At the time of marriage a sum of Rs. 8 lacs and other articles were given as presents. When she came to her in -laws' place husband and also other accused persons (relative of the husband) started putting forth demand of Rs. 4 lacs and on account of non -fulfillment of the demand of dowry she was being subjected to assault and other kinds of torture by the accused person.
(3.) ON such allegation. Maheshpur P.S. Case No. 89 of 2006 was registered under Section 498 -A of the Indian Penal Code and also under Section 3/4 of the Dowry Prohibition Act. The matter was taken up for investigation.;