AKANKSHA KATIYAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Applicant-1, Akanksha Katiyar, is daughter-in-law of Complainant, i.e., Opposite Party-4, whereas Applicants-2, 3 and 4 are close relatives of Applicant-1.

(2.) It is the case of applicants that Applicant-1 has earlier lodged a FIR dtd. 30/5/2022 being Case Crime No. 0091 of 2022 at Police Station Shivrajpur, District Kanpur Nagar against Opposite Party-4, against her husband and his close relatives for offence under Ss. 498A, 504, 506 IPC and 3/4 Dowry Prohibition Act, 1961, alleging that she got married with son of Opposite Party-4 on 28/11/2019 and thereafter she was suffered cruelty with regard to demand of dowry and later on she was sent back to her parental house. Thereafter on persuasion in the month of November, 2020 she was allowed to live in a room at her matrimonial house but still she suffered cruelty at the hands of her husband, Opposite Party-4 and their relatives. In aforesaid FIR after investigation charge sheet has been filed against said persons.

(3.) Sri Kumar Ankit Srivastava, learned counsel for applicants submitted that Applicant-1 still suffered atrocities and on an occurrence occurred on 14/7/2022, when she was not allowed to enter in her matrimonial house and assaulted, another FIR dtd. 14/7/2022 being Case Crime No. 0500 of 2022 was lodged under Sec. 498A, 342, 504, 506 IPC wherein after investigation charge sheet has also been filed against persons of Complainant side.