RAKESH DWIVEDI Vs. AJAY TAMRAKAR

JUDGEMENT

(1.) This petition under Section 482 of Cr.P.C. has been filed by the petitioner for quashing of an FIR dated 15.11.2018 registered as Crime No.788/2018 for offences punishable under Section 498-A read with Section 34 of I.P.C. and Section 3 / 4 of the Dowry Prohibition Act at Police Station - Kotwali, District Rewa.

(2.) It is not in dispute that petitioner is the sister-in-law of respondent no.2. Marriage between respondent no.2 and Khsiteendra Mohan Mishra (brother of the petitioner) was solemnized on 18.04.2016.

(3.) In FIR, it is mentioned that on 19.04.2016 respondent no.2 returned back to her parents house. She resided there for about three months, then went to her matrimonial house.