SATYA NARAYAN PANDEY Vs. SHIVANI PANDEY @ SHIVANI DEVI

JUDGEMENT

(1.) Heard.

(2.) The instant petition has been filed for quashment of a criminal case bearing No.3045/2017 which emanated from the crime number 705/2016 registered at police station Civil Line, Bilaspur and pending before the JMFC, Bilaspur.

(3.) As per the case of prosecution, respondent No.1 Shivani Pandey was married to the petitioner no.3 Piyush Ranjan on 03.06.2015. It is alleged that after sometime of the marriage she was subjected to torture & cruelty for demand of dowry, therefore, the FIR was lodged by her before the Police Station Civil Lines, Bilaspur in the year 2016 the same was registered as crime No.705/2016 against the petitioners.