BABBOO KUSHWAHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned AGA for the State.

(2.) The instant application under Section 482 Cr.P.C. has been filed by the applicants with the prayer for quashing of the proceedings in Complaint Case No.1824/2002 pending in the court of the Chief Judicial Magistrate, Mahoba whereby the applicants have been summoned under Sections 323, 504, 506, 498-A I.P.C. and 3/4 Dowry Prohibition Act, Police Station Mahoba, District Mahoba, on the basis of the complaint moved by opposite party no.2 before the Chief Judicial Magistrate, Mahoba.

(3.) The facts of the case as discernible from the records are that proceeding of the aforesaid Complaint Case No.1824/2002 was initiated by opposite party no.2 Smt. Savitri by moving a complaint (annexure no.1) before the court of the Chief Judicial Magistrate, Mahoba against the present applicants wherein it was stated, inter-alia, that the complainant was married with applicant no.1 Babboo Kushwaha two and half years ago according to the Hindu rites and customs. In the marriage, the father of the bride gave Rs.21,000/- in cash and articles worth Rs.25,000/- as gift. The marriage took place in village Karhara Kala.