DHARMENDRA SINGH Vs. STATE OF MP

JUDGEMENT

(1.) Petitioner is calling in question the impugned FIR, bearing Crime No.51/2021 registered at Manila Police Station Gwalior by which offence has been registered against the petitioner under Ss. 498A, 506, 323, 34 of IPC and Sec. 4 of Dowry Prohibition Act.

(2.) Facts leading to filing of present petition, in short, are that respondent No.2 submitted a written report before Mahila Police Station Gwalior on 04/02/2021 to the effect that she got married with petitioner on 13/04/2012 as per the Hindu rites and rituals.

(3.) It is alleged therein that petitioner and her other in-laws, who are persistently making demand for dowry and ill-treating her in regard to amount of Rs.2.00 lac due to which, present complaint has been lodged and on the basis of said complaint, aforesaid offence has been registered against petitioner and her other in-laws. Being aggrieved the impugned FIR, the petitioner has filed the present petition.