BAIRO PRASAD Vs. LAXMIBAI PATERIA

JUDGEMENT

(1.) Daughter-in-law Smt. Laxmi Bai, hereinafter called the non-applicant, has filed a complaint against her father-in-law and mother-in-law, who are the applicants No. 1 Bairo Prasad and No.2 Smt. Prabha Devi respectively in this revision petition, for taking suitable action against them u/S.406 of the I.P.C. The said complaint was registered and process u/S. 204 of the Criminal P.C. was issued against the applicants.

(2.) This revision is filed by the in-laws of the daughter-in-law, non-applicant, on the grounds inter alia :

(3.) These facts are not disputed that the marriage of non-applicant Smt. Laxmibai Pateria was solemnised with Bhagwat Prasad Pateria son of the applicants herein on 22-2-1972 and in the marriage, presents were given to the married couple which are construed by the daughter-in-law as her Stridhan. According to the daughter-in-law, the non-applicant, she was turned out from the marital home in the year 1973 by her in-laws and thereafter, she made repeated demands for return of Stridhan but the same were refused by the applicants. On 15-12-1975, a report was also lodged to this effect but of no avail; and lastly on 2-11-1987, a registered notice was also sent to the applicants. On these facts, a complaint for the offence punishable u/S. 406, IPC was filed.