ROHIT KASERA Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner No.1 is the husband and petitioner No.2 is the mother-in-law of the respondent No.2/complainant.

(3.) Prosecution story, in short, is that respondent No.2 lodged a report at Police Station- Kotwali, District- Guna (M.P.) to the effect that she was married to petitioner No.1 on 13/10/2018 in accordance with hindu rites and rituals. At the time of Marriage, her father had given some dowry to the petitioners. After 15 days of marriage, petitioner No.1 came to the parental house of the respondent No.2/complainant for taking her alongwith him. After passage of about one and half month, the petitioners and their relatives started demanding of Rs.2,00,000/- and one four wheeler in dowry and stated that if demand is fulfilled then he will take her with him. With these allegations, the FIR has been registered at Crime No.529/2020 for the above said offences. After investigation, charge-sheet has been filed.