MOHD. AKHTAR MANSOORI Vs. STATE OF C.G.

JUDGEMENT

(1.) Since all the aforesaid three petitions involve a common question of law, they are heard analogously and are being disposed of by this common order.

(2.) The petitioners have filed the present petitions under Sec. 482 of Cr.P.C., for quashing FIR in connection with Crime No. 62 of 2018 registered in Police Station Khsiya, District Raigarh for offence punishable under Ss. 498-A, 406 and 34 of IPC and its consequential criminal proceedings initiated against them.

(3.) The brief facts as projected by the petitioners in these petitions are that the petitioner Mohad Akhta Mansoori in CrMP No. 2619 of 2018 is husband of respondent No.3-complainant/wife - Zarri Naaz Ansari, petitioners in CRMP No. 2626 of 2018 are brotherin-law and sister-in-law of respondent No.3 and petitioners in CRMP No. 2639 of 2018 are father-in-law and mother-in-law of respondent No.3. The marriage of respondent No.3 was solemnized with the petitioner Mohd. Akhtar Mansoori on 6-11- 2016 according to the Muslims Rites and rituals Thereafter, the petitioners started treating the respondent No.3 it cruelty and harassment in connection with demand o dowry. On 3/7/2017 the husband of respondent No.3 has pronounced Talaq (thrice) against respondent No.3 and the marriage between the respondent No.3 and her husband is no longer in force. Being aggrieved with the behavior and conduct of petitioner and his relatives, respondent No.3 (complainant wife) has lodged a complaint in the Police Station- Kharsiya, District- Raigarh against the petitioners on the basis of which Police StationKharsiya registered FIR being Crime No. 62 o 2018 for commission of offence punishable under Ss. 498-A, 406 and 34 of IPC. The contents of FIR reads as under: