REKHA SONI Vs. GOPAL

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by judgment dtd. 16/1/2019 passed in CRA No.82/2018 by Second Additional Sessions Judge, District Khargone whereby the learned appellate Court has affirmed the judgment and order dtd. 4/1/2018 passed in Criminal Case No.01/2013 by JMFC, Khargone acquitting respondent from the charges under Ss. 498-A, 294, 323 and 506 of IPC, 1860. Hence, the present petition before this Court.

(2.) Brief facts of the case are that marriage of the petitioner/complainant and respondent no.1 was solemnized on 14/2/2009. Prior to marriage the petitioner was working as Supervisor in Mahila Bal Vikas Department, District Khargone and the respondent no.1 was working in railway department at Dahod (Gujrat). Petitioner took transfer to Meghnagar, District Jhabua, which is very near to Dahod where the respondent reside. After marriage the respondents started harassing the petitioner mentally and physically on her domestic working style and also insisted her to leave her service. It is further alleged that they also demanded dowry of Rs.20.00 lakhs and also caused injury for not fulfilling their demand of dowry. Hence, the police has lodged the FIR against the petitioner at Police Station Gogava, District Khargone for offence under Sec. 498-A, 323, 506 and 34 of IPC, 1860.

(3.) Thereafter, after following the due procedure of law and due investigation, the charge-sheet has been filed.