RAMAKANT GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) Heard the learned counsel for the parties finally. The applicants have moved the present petition under Section 482 of Cr.P.C. against registration of Crime No. 13/2013 registered at Mahila Police Station Sagar for the offence under Sections 498-A, 506-B read with Section 34 of IPC and Sections 3 /4 of Dowry Prohibition Act.

(2.) The brief facts of the case are that the complainant who was wife of applicant No. 5 Sundeet had lodged an FIR at Police Station, Jabalpur that she was being harassed for demand of dowry since November 2011. Soon after her marriage all the applicants were harassing her for demand of dowry. Thereafter her husband was shifted to Bhopal, but husband was also harassing her at Bhopal and she was shifted to Sagar by her husband, where the remaining applicants were harassing the complainant on the basis of dowry demand etc. In March 2013 her father took her to Jabalpur and thereafter she was residing at Jabalpur. She had lodged a written report on 9.7.2013 and therefore case was registered at Mahila Police Station Jabalpur and it was transferred to Mahila Police Station Sagar.

(3.) After considering the submissions made by the learned counsel for the parties and looking to the facts and circumstances of the case, it would be apparent that Dr. Ramakant Gupta, father-in-law of the complainant had sent an FIR to the Superintendent of Police, Jabalpur about the behaviour of the complainant and requested that if a false FIR has been lodged by the complainant, then it may not be entertained, because the complainant was giving such a threat to her husband and all family members. When her husband was transferred to Bhopal, she never resided at Sagar. She was pressurizing her husband that he should get transferred to Jabalpur so that from his salary some help of her father could be done.