MEENA GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of Cr.P.C. for setting aside the order dated 29.04.2011 passed by 1st Additional Sessions Judge, Gwalior, in Criminal Revision No.114/2011 and for quashing of the charge for the offence punishable under Section 498-A of IPC framed against the petitioner in Criminal Case No.16931/09 on 06.01.2011 by learned Judicial Magistrate First Class, Gwalior.

(2.) THE complainant/respondent no.2 has lodged a report in Police Station Madhavganj, Gwalior, on 01.09.2009 alleging cruelty for fulfilling demand of dowry by her husband Sachin Gupta and mother-in-law, petitioner Smt. Meena Gupta. Crime No.364/2009 was registered on the report of complainant.

(3.) LEARNED counsel for the petitioner has also cited a judgment of Panjab and Haryana High Court in the matter of Gurjant Singh and Another Vs. State of Haryana and Another in Crim.Misc.No.M-14867 of 2009 decided on 3.3.2011 in paragraphs 9 and 10 of which it has been held as under:-