VAIBHAV PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Shri Aman Saxema learned counsel for the petitioners, Mr. Hariom Rai, learned Panel Lawyer for the State/respondent No. 1 as well as Mrs Meena Shastri learned counsel for the respondent No. 2.

(2.) Since both the petitions arising out of same crime number and also involve similar facts and grounds they are being considered and decided by this common order

(3.) The facts, in brief, are that on 8/7/2024 a complaint was filed by respondent No.2 Smt. Priya, who is the wife of petitioner Vaibhav Pandey; daughter-in-law of Balendu Dhar Pandey and Dr. Durgeshwari Pandey and Sister in law of Meghana Pandey, before the Officer In-Charge, Police Station Mahila Thana, District Ambikapur (Surguja) (C.G.) alleging that the marriage between Vaibhav Pandey (husband) in Cr.M.P. No. 2123/2024 and respondent No. 2 was registered on 30/8/2022. After marriage her husband with her in-laws started demanding dowry in an illegal manner and started harassing her mentally and physically, and also tried to kill her thereafter, she lodged the FIR and on the basis of that complaint an offence has been registered against the petitioners under Sec. 498A and 506 of the IPC.