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Judgment
22 paragraphs · 197 wordsThis application under Section 482 of the Code of
Criminal Procedure (for short ''Cr. P.C.'') has been filed for quashing
of the order dated 12.06.2017 passed by the learned Sub-Divisional
Judicial Magistrate, East, Muzaffarpur in connection with Complaint
Case No. C-252 of 2017, Tr. No.2595 of 2017 by which finding a
prima facie case to be made out under Section 498-A of the Indian
Penal Code and Section 4 of the Dowry Prohibition Act, 1961, the
petitioners have been summoned to face trial.
I have heard learned counsel for the petitioners
and perused the materials available on record.
In the complaint petition, there is specific
allegation against the petitioners to have subjected the complainant to
cruelty in various ways for non-fulfilment of demand of dowry of
Rs.3 lakhs.
The allegations made in the complaint have duly
been supported by the complainant in her statement made on solemn
affirmation and, besides the complainant, certain witnesses examined
in course of inquiry, have also supported the allegations made in the
complaint.
In that view of the matter, I see no illegality in the
order impugned. Accordingly, the application being devoid of any
merit, is dismissed.