ARTI MEHTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted in both the SLPs.

(2.) This common order disposes of both the Criminal Appeals arising out of Special Leave Petition (Criminal) No. 18345 of 2024 and Special Leave Petition (Criminal) No. 1234 of 2025 as both these appeals relate to connected incidents in the proceedings initiated at the instance of Respondent No.2, namely Sapna Dhakad (hereinafter referred to as "complainant"), arising out of matrimonial discord between Respondent No.2 and her husband, namely Divyaraj Dhakad.

(3.) Special Leave Petition (Criminal) No. 18345 of 2024 was filed against the judgment and order dtd. 21/11/2024, passed by the Ld. Single Bench of the High Court of Madhya Pradesh (Bench at Gwalior) in Misc. Criminal Case No. 14615 of 2023 whereunder the High Court declined to exercise its jurisdiction under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "CrPC") for quashing the FIR/Crime No. 41/2023 dtd. 13/1/2023, registered at Police Station Guna, District Guna, Madhya Pradesh under Ss. 498A and 34 of the Indian Penal Code, 1860 (for short "IPC") and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short "Dowry Act") by holding that, there is prima facie material against the appellants, Arti Mehta, Shrivati Bai Dhakad, Manisha Dhakad and Vikram Dhakad. The High Court further observed that the allegations levelled against the appellants were specific and direct in nature, thus warranting prosecution.