RAVIKANT Vs. SMT. RADHIKA KUDERIYA

JUDGEMENT

(1.) Accused/petitioners have filed the instant petition under Section 482 of the Cr.P.C. (in short ''the Code'') against the order dated 1.12.2018, passed by I Additional Sessions Judge, Bijawar, District Chhatarpur (MP), in Criminal Revision No.01/2018, whereby learned Judge affirmed the order dated 18.12.2017, passed by Judicial Magistrate First Class, Badamalahra, District Chhatarpur (MP), in Criminal Case No.523/2017, in which learned JMFC took cognizance against the accused/petitioners under Section 498-A of Indian Penal Code (hereinafter referred to as IPC for short).

(2.) Briefly stated facts of the case, before the trial Court, are that the marriage of complainant/respondent No.1 was solemnized with accused/petitioner No.1 on 26.4.2014.

(3.) Learned counsel for the accused/petitioners submits that accused/petitioners have been falsely implicated in this case. Accused/petitioners No.2 to 5 are residing separately from accused/petitioner No.1 and they have no nexus with day-to-day family affairs of accused/petitioner No.1. Learned Court below without appreciating the above fact took cognizance against the accused/petitioners No. 2 to 5. There is general allegation against the accused/ petitioners, so no case is made out against the accused/ petitioners under Section 498-A of IPC. Complainant/ respondent No.1 committed cruelty with accused/petitioner No.1 and other accused/petitioners. Complainant/respondent No.1 did not want to reside with accused/petitioner No.1 without any reasonable cause. Complainant/respondent No.1 refused to live with accused/ petitioner No.1 on 30.6.2017. Thereafter, she had gone to her parents house. Thereafter, on 7.3.2018, accused/ petitioners filed a petition under Section 9 of the Hindu Marriage Act for restitution of conjugal rights before the learned Addl. Sessions Judge Bijawar. Apart from this, accused/petitioner No.1 initiated a proceeding before the Incharge Parivar Paramarsh Kendra, Chhatarpur, on 10.7.2017. Complainant/respondent No.1 appeared before the said Addl. Sessions Judge Bijawar and Parivar Paramarsh Kendra, but she refused to reside with accused/ petitioner No.1 and thereafter submitted a false complaint before JMFC Badamalahra. So, it is evident that complainant/respondent No.1 did not want to reside with accused/petitioner No.1 without any reasonable cause and she falsely initiated a criminal proceeding against the accused/ petitioner No.1. Accused/ petitioner No.1 is deprived of love and affection towards his son. He is ready to keep complainant/respondent No.1 with him, so this proceeding is misuse of process of law. Therefore, learned counsel for accused/petitioners prays for setting aside the order of Courts below and quashing the entire proceeding under Complaint Case No.423/2017, pending in the Court of JMFC Badamalahra, under Section 498-A of IPC.