RAMAVTAR NADIA Vs. ASHOK RAJ

JUDGEMENT

(1.) Both the CRMPs are being heard together.

(2.) CRMP No.295/2018 is filed by Kishore Kumar Raj to quash the proceedings under Section 498-A IPC which is pending adjudication and criminal case bearing No.623/2014 before the Court of JMFC, Bhilai-3, District Durg. CRMP No.1629/2017 is filed by Ramavtar Nadia, Smt. Rajkumari Nadia, Priyanka Nadia and Manoj Bajoria to quash the proceedings under Section 452, 294 and 506-B IPC for quashing the complaint bearing No.2476/2015 against the petitioners.

(3.) Brief facts of this case are that Priyanka Nadia was married to Kishore Kumar Raj (petitioner in CRMP 295/2018) in the year 2013. Thereafter, both the husband and wife could not go along with the marriage and on 29.09.2014 an FIR was lodged by Priyanka Nadia, on which a criminal case was registered under Section 498-A IPC and after investigation charge- sheet was filed in criminal case No.623/2014 pending before the JMFC, Bhilai-3, District Durg. In the offshoot of such report a complaint was registered by one Ashok Raj, brother of Kishore Kumar Raj against Ramavtar Nadia, Smt. Rajkumari Nadia, Priyanka Nadia and Manoj Bajoria on 05.11.2014, whereby an offence under Sections 452, 294 and 506 B was registered.