ASHOK SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary in connected case, M.Cr.C. No. 10610/2022, has been received.

(2.) This petition under Sec. 482 of Cr.P.C. has been filed for quashing the FIR in Crime No. 741/2021 registered at Police Station City Kotwali, District Shivpuri for offence under Ss. 498-A, 377, 506, 34 of IPC read with Sec. 3/4 of the Dowry Prohibition Act.

(3.) According to the prosecution case, the respondent no.2 lodged an FIR against the applicants alleging inter alia that she got married to the applicant on 13/07/2013 and her father had given sufficient dowry as per his financial capability. After one year of her marriage, she gave birth to a child, who is mentally retarded and his treatment is going on. After the birth of his child, the applicant and her mother-in-law started passing taunts with regard to the disease of her son and they used to pass taunts that not only her father has not give anything to them but also the complainant has given birth to such a boy, for whose treatment they are required to spend money and accordingly, they started insisting that the complainant must bring Rs.10,00,000.00 from her father. When she refused to bring money, then she was assaulted by the applicant. When she informed her parents about the demand made by her in-laws, then her mother-in-law, Jeth Krishna Lal Bhargava, Alok Bhargava, sister-in-law Rekha Sharma and her husband Ashok Sharma started harassing her physically and mentally and they were continuously demanding dowry.