NANDLAL PATEL Vs. STATE OF M.P

JUDGEMENT

(1.) This petition has been filed u/s 482 of Criminal Procedure Code,1973 (hereinafter referred to as Cr.P.C.) for invoking the extraordinary jurisdiction to quash the FIR dated 12.10.2012 registered at Police Station Bandri District Sagar u/s 304 and 498-A of I.P.C., against the petitioner through crime No.226/2010.

(2.) In short the facts of the case are that Rukmani who was a teacher married the petitioner on 12.2.2007 in a temple after their love affair, against the wishes of her father respondent No.2,Munnilal Kushwaha and she was residing with the petitioner as his wife.

(3.) It is alleged that deceased, Rukmani Kushwaha was treated with cruelty both physically and mentally and she was 7 months pregnant at the time of her death and she was also suffering from jaundice and anemia and instead of giving proper treatment to her by the petitioner's husband she was kept in the house and exorcism (jhad Phoonk) was done and when her condition deteriorated and became critical she was taken to the hospital where she died on 27.11.2008.