MUKUL KUMAR Vs. DY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) We have perused the F.I.R. of Case Crime No. 47/1998 under Section 498-A(34) which was registered at Jabalpur. The F.I.R. discloses the alleged cruelty was perpetuated against the informant at Lucknow.

(2.) According to the averments made in the F.I.R., marriage of the informant Ritcha Kumar and Mukul Kumar was solemnized. The alleged cruelty was perpetuated by the petitioner and his in laws against the informant at Lucknow. Demand of dowry was alleged by the petitioner and his in-laws of the informant at Lucknow. A petition for divorce was also filed at Faridabad by the petitioners under the Hindu Marriage Act, where they last resided altogether. The former wife of the petitioner, Ms. Ritcha Kumar filed a transfer application of the case bearing No. 41/ 1999 before Hon'ble the Supreme Court.

(3.) During the pendency of the said transfer application, the parties compromised, as a result of which, Hon'ble the Supreme Court passed the following order on September 13, 1999.