SACHIN KUNJEKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of both the parties, the matter is heard finally.

(2.) The petitioner has preferred this petition under Sec. 482 of the Criminal Procedure Code, 1973 (in brevity 'Cr.P.C.') for quashing of entire criminal proceedings of criminal case No.446/2019 pending before the Chief Judicial Magistrate, Mahasamund, District Mahasamund for the offence punishable under Sec. 498-A of the I.P.C.

(3.) Case of prosecution, in brief, is that in respect of partition dispute, respondent No.2/complainant/victim, who is sister-in-law (younger brother's wife) of petitioner set ablaze herself due to harassment meted out to her by petitioner. Based on above facts, FIR bearing crime No.316/2018 for the offence under Sec. 498-A of the I.P.C. was registered against the petitioner at Police Station Bagbahara, District Mahasamund (C.G.). After investigation, charge-sheet was filed for offence under Sec. 498-A of the I.P.C., which is pending before the Chief Judicial Magistrate, Mahasamund.