SWAPNIL KOLHE Vs. KIRTI KOLHE

JUDGEMENT

(1.) THIS is a petition filed under section 482 of the Code of Criminal Procedure, 1973 (in brief the Code), against the order dated 25.1.2003 passed by 15th ASJ, Indore, in Criminal Case No.568/2013 whereby she affirmed the order dated 8.8.2013 passed by the JMFC Indore in Cr.Case No. 13/2012.

(2.) THE facts are undisputed that the marriage between the petitioner No. 1 and and the respondent was solemnized on 24.6.2009 and the petitioners No.2 to 6 are Father, Mother, Maternal Uncle, Maternal Aunt and Sister of petitioner No. 1 respectively. On 2.5.2012 the respondent - wife lodged the report against the petitioners No.1 to 3 and 6 at Mahila Police Station, Indore which was registered as Crime No.50/2012 under section 498A/34,506 of IPC and section 4 of Dowry Prohibition Act. The petitioners filed the petition under section 482 of the code for quashing the proceedings and charges framed against them. The petition was dismissed by this Court vide order dated 2.9.2013 against which the petitioners filed appeal in the Hon 'ble Supreme Court(Cr. A.No. 1144/2014), which was allowed vide order dated 9.5.2014 and petitioners were discharged.

(3.) THE brief facts of this case are as under