AJAY JAGDISH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of parties, matter is finally heard.

(2.) Invoking the extraordinary jurisdiction of this Court conferred under Section 482 CrPC this petition has been filed by the petitioner for quashing the FIR concerning Crime No.121/09 registered at Mahila Police Station Padav District Gwalior against him for offence punishable under Sections 498-A and 506 IPC.

(3.) Facts in narrow compass are that the petitioner's marriage was solemnized with respondent No.2 on 20.02.1997. At that time the petitioner was posted in USA where it is alleged that he is having illicit relationship with one Sunila Sharma. The petitioner does not want to keep the respondent No.2 and he tortured her physically and mentally and asked for divorce. When the respondent no.2 refused to give divorce, the petitioner beats, abuses and threatens her to kill her. He never gave her money to meetout the routine expenses. One case of adultery is also pending against the petitioner on a report of Sunila Sharma's husband. Before Deepawali the petitioner came to Gwalior and had beaten and abused respondent no.2 and thereafter returned back. The respondent No.2 wanted a counselling with petitioner but the petitioner did not turn up. On this report Crime No.121/09 has been registered against the petitioner for the aforesaid offences, giving rise to present petition.