MANOJ DUBEY Vs. STATE OF M.P.

JUDGEMENT

(1.) Since both the petitions carry same factual tenor and texture and subject matter is also same therefore, both these criminal revision petitions taken into consideration simultaneously and are decided by the common order. For convenience sake, facts of Cr.R.No.87/2017 are taken into consideration.

(2.) The instant criminal revisions have been preferred by the petitioners/accused against the order dated 10.01.2017 (in Cr.R.No.87/2017) and order dated 06.02.2017 (in Cr.R.No.447/2017) passed in Case No.208/2016 whereby in sum and substance the respective applications of petitioners under Section 227 / 228 of Cr.P.C. for discharge have been rejected.

(3.) The brief facts necessary for adjudication are that on 01.05.2014 marriage was solemnized between Pradumn Dubey (son of present petitioners) i.e. petitioner No.1 in Cr.R.No.447/2017 and respondent No.2 Smt. Richa Bhargawa as per Hindu rites and rituals at Guna. It appears that due to some domestic incompatibility, respondent No.2/wife started living at her parental home at Kolaras, District Shivpuri (M.P.) since 24.02.2015. The dispute between the couple could not be resolved, therefore, on alleged grounds of living adulterous life as well as cruelty committed by respondent No.2, then husband-Pradumn Dubey filed a divorce petition against the respondent No.2/wife on 05.04.2016.