ABHIJEET TRIVEDI Vs. STATE

JUDGEMENT

(1.) Heard Sri Avanish Mishra, the learned counsel for the petitioner and Sri the learned Additional Government Advocate for the State as well as perused the documents available on record.

(2.) This petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Code') has been filed by the petitioner with the following prayer:

(3.) The relevant facts giving rise to the present petition asper version of the F.I.R. in brief are that Monika Tandon(deceased), the sister of the opposite party No. 3-Km. Neha Kapoor, D/o Sri Gulshan Kapoor, R/o 553/144-Kha, Adarsh Nagar, Police Station Alambagh, District Lucknow was married to accused-Ankur Tandon, S/o Sri Vineet Tandon, R/o C/457F-5, First Floor,Ganpati Apartment, Indra Nagar, within P.S.Ghazipur, Lucknow on 14.2.2004. The petitioner-Abhijeet Trivedi is the friend of Ankur Tandon (husband of the deceased). When Monika Tandon went to her marital home following her marriage, Ankur Tandon, his mother-Smt. Shashi Tandon, his younger brother-An and Tandon and his sister-Shweta Tandon did not behave properly with her. They put a demand of Rs. 10.00 lacs before her to purchase a flat. They threatened her that in case their demand was not satisfied, she would be turned out from her marital home. They used to harass and torture her as well as beat her too. Ankur Tandon and his friend Abhijeet Trivedi used to bring young girls whenever she objected she was beaten by both of them. Ankur Tandon later on had filed a petition against her for dissolution of marriage. He also filed a false complaint against her under Sections 504/506 IPC. The deceased-Monika Tandon was so badly tortured by her husband and his family members as well as his friend Abhijeet Trivedi as mentioned above that she on02.10.2010 had to commit suicide at her parental house where she was living at that time. The opposite party No. 3 lodged a written report of the incident on the same day at Police Station Alambagh. The police of P.S. Alambagh on the basis of written report of the opposite party No. 3, registered a case at Crime No. 308/2010, under Sections 498-A, 304-B IPC and 3/4 Dowry Prohibition Act against as many as five accused including the petitioner for investigation.