ARUN KUMAR SAO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner has preferred this CRMP under Section 482 of the Code of Criminal Procedure (in brevity Cr.P.C .) for quashing the FIR No. 71/2017 dated 4-5-2017 registered at Police Station Pusaur, Distt. Raigarh against him and his family members for the offence punishable under Sections 498-A of the Indian Penal Code (In short I.P.C .), which may culminate in filing of charge sheet.

(2.) In brief the petitioner's case is that respondent No. 2 Smt. Satyawati Sao is his wife. She filed an application against him and his family members on the basis of which an FIR was registered against him and his family members for the offence punishable under Section 498- A/34. The police had not gone to the root of the case and without making preliminary inquiry registered the case. Earlier he had filed a divorce petition against her, in counter she lodged the FIR. The complaint was filed on the false ground. The application was filed with ulterior motive to pressurize him.

(3.) In brief the case of the respondent No. 1/State is that from the application of respondent No. 2 cognizable offence was made out thus FIR was lodged. The petition is devoid of merit.