Code of Criminal Procedure, 1973: s.482 - Quashing of  proceedings - Wife of first appellant died in suspicious circumstances - Father of the deceased filed complaint against appellants - husband and in-laws u/s. 6 of the Dowry Prohibition Act alleging that he had paid dowry amount and other articles to the appellants on their demand and the same were not returned - Cognizance of offence taken by magistrate - Petition for quashing of proceedings - Held: Giving of dowry and the traditional presents at or about the time of wedding does not in any way raise a presumption that such a property was thereby entrusted and put under the dominion of the parents-in-law of the bride or other close relations so as to attract ingredients of s.6 of the Act - In the instant case, after marriage, the deceased and first appellant resided in Bangalore while appellants 2 to 6, the in-laws were residing separately in Vizianagaram - Therefore, it cannot be said that the dowry was given to them and that they were duty bound to return the same to the deceased - In the absence of specific allegations of entrustment of the dowry amount and articles to appellants 2 to 6, continuation of the criminal proceeding against appellants 2 to 6 was not just and proper and the same is quashed - Dowry Prohibition Act, 1961 - s.6.