KAMAL NAYAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THIS is a petition, under Section 482 of the Code of Criminal Procedure, for quashing of the FIR, leading to registration of Crime No. 14/2009 at Mahila Police Station, Rewa, against all the three petitioners, in respect of the offences punishable under Section 498-A read with S.34 of the IPC and Section 3 read with 4 of the Dowry Prohibition Act, 1961 as well as the consequent proceedings, pending as Cri. Case No.8924/10, before Chief Judicial Magistrate, Rewa.

(2.) MARRIAGE of the respondent no.2 namely Richa Singh was solemnized with petitioner no.3 Saurabh Singh, the son of petitioner nos. 1 & 2, on 28.11.2005. At the time of marriage, petitioner no.3 was employed in USA-based Firm and was residing at 1100, Hensel Drive, Apartment VIL, College Station, Texas 77840, where the respondent no.2 lived with him only for two short spans of 6 months and 1 month. She has been residing in her mother's home since 17.12.2008 and meanwhile, on 24.4.2009, she had filed a petition for dissolution of the marriage before Family Court at Rewa on the grounds of cruelty and desertion. These facts are not in dispute.

(3.) IN the light of the submission made by learned Senior Counsel that he has instructions not to press the petition, so far as it concerns the petitioner no.3, arguments have been heard on merits of the prayer made on behalf of the petitioner nos.1 & 2.