YASHWANT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed for quashment of FIR in Crime No.0562/2020 registered at Police Station Bhind Dehat, District Bhind, for offence under Sections 498-A, 323, 34 of IPC and under Section 3/4 of Dowry Prohibition Act.

(2.) The applicant No.1 is the father-in-law whereas the applicant No.2 is the mother-in-law. The applicant No.4 is husband and the applicant No.3 is the younger brother of the husband (Devar) of the complainant.

(3.) The necessary facts for disposal of the present application in short are that the respondent No.3 has lodged a FIR against the applicants on the allegations that she got married to the respondent No.4 on 24.6.2011 in accordance with Hindu rites and rituals. Her father had given sufficient dowry as per his financial capacity including one motorcycle, silver and gold ornaments and other household articles. The moment respondent No.3 reached her matrimonial house, the applicants started demanding additional dowry from her. They also started harassing her physically and mentally on the allegation that less dowry has been given, therefore, her father should get a house constructed for the applicants and the respondent No.3 must bring Rs.50,000/- towards her expenses. On 5.9.2020, the respondent No.3 was beaten by the applicants, as a result of which, she lost her consciousness. The entire incident was narrated by her daughter to the mother of respondent no.3 and thereafter, she was shifted by her parents to the District Hospital, Bhind where she was treated. The entire atrocities were informed to her parents who also tried to convince the applicants but they did not agree and, accordingly, the FIR was lodged.