MANISH RATAN Vs. STATE OF M P

JUDGEMENT

(1.) Application of Sections 177 and 178 of Code of Criminal Procedure (Code) is involved in this appeal which arises out of a judgment and order dated 1.09.1998 passed by the High Court of Madhya Pradesh in Crl. Revision No. 98 of 1998.

(2.) Appellant No. 1 was married with Meena, Respondent No. 2 herein at Niwari, Distt. Tikangarh. They were living at their matrimonial home at Jabalpur. Allegedly, a complaint was lodged by father-in-law of Appellant No. 1 with the police station, Jabalpur on 19.04.1997 alleging that the appellants have been ill-treating his daughter and demanded dowry.

(3.) Meena allegedly lodged another First Information Report against the appellants at the Police Station, Datia on 25.05.1997 whereupon a criminal case was registered. In the said complaint, the place of incident was said to have taken place in House No. 151, Adarsh Nagar Narbada Road, Jabalpur. The period during which the incident took place was said to be before November, 1995 till 25.08.1997. It was alleged: