MADHURI BHIMRAO CHAUHAN Vs. BHIMRAO HIRACHAND CHAUHAN

JUDGEMENT

(1.) Rule. Heard finally with consent of parties.

(2.) This is an application under section 482 of the Code of Criminal procedure by original complainant.

(3.) The complainant is a legally wedded wife of Non-applicant No. 1, their marriage having been solemnized in the year 1997. Due to the differences between the two, N. A. No. 1 had instituted a petition for divorce. The petition was dismissed. Even the appeal preferred before the High Court was also dismissed. Respondent No. 1 thereafter entered into a second marriage with respondent No. 2. The applicant, therefore, reported the matter to the police. The police did not take any action. The applicant, therefore, instituted a criminal complaint under section 494 of Indian Penal Code against both respondents.