PANKAJ MEHROTRA Vs. SHILPI MEHROTRA

JUDGEMENT

(1.) Arguments heard. This common order shall govern disposal of both the petitions filed by the petitioners for getting the criminal proceedings, pending as Complaint Case No. 1923/2009, before Shri Sanjay Singh, JMFC, Jabalpur, quashed, under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') In that case, cognizance of offences punishable under Sections498-A read with Section 34 of the IPC and Section 3 read with Section 4 of the Dowry Prohibition Act, 1961 has been taken upon a complaint filed by Shilpi Mehrotra, impleaded as respondent No. 1 in both the cases.

(2.) Marriage of the complainant/respondent No. 1 was solemnised with Pankaj, who is the son of Kedarnath and Mohani and brother of Ruchi, on 9-2-2007 at Kota (Rajasthan).

(3.) The complaint inter alia contained the following allegations:-