SHAMIM ALI Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners have filed this petition against the order dt.1.10.2009 passed by the Additional Sessions Judge District Gwalior in Criminal Revision No.335/09 and the order passed by the JMFC Gwalior on 3.8.2009 in Criminal Case No.12198/08.

(2.) An FIR was lodged against the petitioners at Woman Police Station, Padav, Gwalior to the effect that on 13.1.2008, the petitioners came to the house of the complainant and demanded a dowry of Rs.1,00,000/- and a car. Javed and Shabnam Ali had threatened the complainant on phone that she would withdraw the report lodged by her. On the basis of FIR, an offence under Section 498-A and 506 IPC was registered against the petitioners. The petitioners filed an application under Sections 177 and 255 of Cr.P.C. to the effect that the petitioners be discharged from the offence, that was rejected. Thereafter, a revision petition was filed and the revisional court has also rejected the revision petition.

(3.) The learned counsel for the petitioners has contended that no offence was committed by the petitioners within jurisdiction of Police Station Padav, Gwalior and the complainant filed a false complaint because a case under Section 307 of IPC in regard to causing injury to mother-in-law of the complainant was registered against her at police station Shivpuri, hence, the criminal proceedings against the petitioners be quashed.