NEETU VAISHNAV Vs. SUDHA VAISHNAV

JUDGEMENT

(1.) The present petitioner has filed this petition under Sec. 482 of Code of Criminal Procedure, 1973 with the following prayer:-

(2.) The petitioner No. 1 is sister-in-law (Nanad), petitioner No. 2 is brother-in-law (Nandoi), petitioner No. 3 is uncle-in-law, petitioner No. 4 is aunt-in-law and petitioner No. 5 is sister-in-law (daughter of petitioner No. 3 & 4) of the complainant/respondent.

(3.) Case of the prosecution, as per first information report is that the marriage of respondent was performed with Bhishma Kumar Vaishnav @ Raju on 3/7/2021 according to Hindu rites and rituals and after marriage, she came her matrimonial house for performing matrimonial obligations, but due to unbalance, dispute arose between the respondent and her matrimonial family members and on account of which, the respondent left her matrimonial house and she lodged report at Police Station, where the offence under Sec. 498- A, 34 of IPC have been registered against the accused including petitioners bearing crime No. 382/2014 and in the said crime, the petitioners have been granted anticipatory bail.