DR. S.M. MANSOORI Vs. SUREKHA PARMAR

JUDGEMENT

(1.) Leave granted. We have heard the learned counsel appearing for the appellant and the learned counsel appearing for the private respondents as well as for the State.

(2.) The appellant filed a complaint under Sec. 200 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') in the Court of the learned Judicial Magistrate (First Class) at Anuppur. Cognizance of the offences punishable under Ss. 147, 323, 342, 504 and 506-B of the Indian Penal Code, 1860 (for short, 'IPC') was taken by the learned Judicial Magistrate on the basis of the complaint.

(3.) The original appellant was the complainant. The appellant (1.1) - Dr. Mushtaq Mansoori is the son of the original appellant. Dr. Mushtaq was married to one Mehjabi Anjum. On the basis of a complaint filed by Mehjabi on 18/1/2000, a First Information Report (F.I.R.) was registered by Mahila Police Station, Jabalpur against the appellant and their family members for the offences punishable under Sec. 498A, and Sec. 506 read with Sec. 34 of IPC as well as Sec. 3 read with Sec. 4 of the Dowry Prohibition Act, 1964.