REGENT COMPUTRONICS PVT. LTD.

Mamta Prajapati Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

SAVITA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [REFERRED TO]
SHEONANDAN PASWAN VS. STATE OF BIHAR [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
GANESH NARAYAN HEGDE VS. S BANGARAPPA [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. O P SHARMA [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
KANS RAJ VS. STATE OF PUNJAB [REFERRED TO]
K RAMAKRISHNA VS. STATE OF BIHAR [REFERRED TO]
LALMUNI DEVI VS. STATE OF BIHAR [REFERRED TO]
S M DATTA VS. STATE OF GUJARAT [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
AJAY MITRA VS. STATE OF MADHYA PRADESH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
CHUNDURI SIYA RAM KRISHNA VS. REDDI RAVINDRA BABU [REFERRED TO]
V V S RAMA SHARMA VS. STATE OF U P [REFERRED TO]
SHAKSON BELTHISSOR VS. STATE OF KERALA [REFERRED TO]
ASMATHUNNISA VS. STATE OF A P [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
BHANWAR LAL VS. RAJASTHAN BOARD OF MUSLIM WAKF [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
TARAMANI PARAKH VS. STATE OF M.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 482 of Cr.P.C. for quashing the F.I.R. bearing crime No.178/2019 registered at police Station, Mahila Thana Padav, Distt. Gwalior, for the offence punishable under Ss. 498-A, 506, 34 of IPC and Sec. 4 of the Dowry Prohibition Act as well as RCT Case No.5109/2019 arising out of the aforesaid FIR.

(2.) In brief the facts of the case necessary for disposal of this petition are that respondent No.2-Renu Prajapati lodged a typed complaint at police Station, Mahila Thana, Gwalior, to the effect that on 11/12/2017 her marriage was solemnized with Vivek Prajapati as per Hindu rites. Her parents gave Rs. one lac cash, motorcycle and house hold articles in the marriage as dowry. A sum of Rs. six lac was also spent in the marriage. After marriage, her husband- Vivek Prajapati, father-in-law Mohanlal Prajapati, mother-in-law Smt. Usha Devi used to harass her in connection of demand of Rs. five lac for purchasing a car. She was carrying pregnancy of two months, even

(3.) then her husband, mother-in-law and father-in-law used to commit Marpeet with her, due to which she aborted. Three months earlier, they ousted her and since then she has been residing at her parental home. After some time, her husband, father-in-law, mother-in-law and petitioner, who is her cousin mother-in-law, came to her parental home at Gwalior and demanded Rs. five lac from her parents. When her parents expressed their inability to give such amount, then they threatened them. She also approached Mahila Paramarsh Kendra, but could not get any result. On her report, offence under Ss. 498-A, 506, 34 of IPC and Sec. 4 of the Dowry Prohibition Act against the petitioner and three others was registered. After investigation, chargesheet has been filed and RCT Case No. 5109/2019 is pending before the JMFC, Gwalior.

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MAMTA PRAJAPATI Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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