RAJU KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission as well as IA No. 3448/2019, an application for grant of stay.

(2.) This petition under Section 482 of the Cr.P.C has been filed for quashing the FIR registered at Crime No. 59/2019 at Police Station Rithora District Morena (M.P.) for the offence punishable under Section 498-A of the IPC.

(3.) Brief facts leading to filing of this case are that respondent No.2 Smt. China w/o petitioner No.1 Raju Khan lodged the report to the effect that she got married with petitioner No.1 about six years back according to Muslim rites and customs. Out of the wedlock, three children were born who are aged about 3,4 and 1 years. In-laws of the complainant/respondent No.2 after marriage behaved properly for about two years and thereafter they started harassing respondent No.2 but after the intervention of her father and other relatives, petitioners again started behaving properly. Again on 07/12/2018 all the petitioners started harassing her and demanded Rs. 50,000/- and also assaulted her and said that if the demand of dowry is not fulfilled, they would perform another marriage of her husband. On the aforesaid basis, report was lodged. The Police Authority after completion of the investigation has filed the charge sheet.