AVDHESH SHROTI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been preferred by the petitioners seeking for a relief of quashment of the entire charge sheet and the criminal proceeding initiated against the petitioners in Crime No. 06/2015 by the Mahila Police Station, Ambikapur, wherein the petitioners have been prosecuted for the offence under Sections 498-A and 313 read with Sec. 34 of the IPC.

(2.) The relevant facts for proper adjudication of the present case is that, the petitioner No. 1 and the respondent No. 2 got married to each other on 29.11.2012. Later on, the relations between the two got strained and respondent No. 2-wife is alleged to have been subjected to physical and mental torture and also harassment on account of demand of dowry for which she has filed a complaint case which was registered as Crime No. 06/2015 at Mahila Police Thana, Ambikapur, Surguja.

(3.) After investigation part was done, the charge sheet (Challan) was filed. Initially the complaint was registered by the police authorities only for the offence under Sec. 498-A IPC, but later on, the court below filed a charge sheet adding the offence under Sec. 313 read with Sec. 34 Penal Code also.