SUKHENDRA CHATURVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C has been filed assailing the order dtd. 8/9/2020, passed in Criminal Revision No.53/2019 (Sukhendra Chaturvedi and Others Vs. State of M.P.) through P.S. Patan, District Satna whereby applicant's revision application preferred against the order dtd. 10/12/2019 framing charge, passed in Criminal Trial No.533/2017 (State of M.P. Vs. Sukhendra Chaturvedi and Others) under Sec. 498-A of IPC and Sec. 3/4 of the Dowry Prohibition Act has been dismissed.

(2.) As per material available on record, the marriage of petitioner No.1 was solemnized with the complainant Sneha on 21/4/2014. The petitioners allegedly harassed the complainant for demand of dowry right from the second day of marriage. On 5/9/2015 due to this wedlock a child was born to the complainant Sneha. It is averred that the complainant was being harassed for demand of dowry by the petitioner's father-in-law, mother-in-law and husband. It is further averred that because of continuous harassment and demand of dowry, the complainant had to leave the matrimonial house. She lodged the FIR alleging harassment and cruelty in connection with demand of dowry. After investigation charge sheet was filed.

(3.) Learned trial Court after hearing the parties framed charges against the petitioners for commission of offence under Sec. 498-A of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961 vide order dtd. 10/12/2019, passed by the learned JMFC. The aforesaid order was challenged by filing the revision application before the Sessions Judge and same was dismissed by the impugned order by the IInd ASJ, Amarpatan, District Satna.