GOVARDHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on admission.

(2.) INVOKING the extraordinary jurisdiction of this Court conferred under Section 482 of CrPC, the petitioners have filed this petition for quashing First Information Report concerning Crime No.31 of 2014 under Section 498A read with Section 34 of IPC registered at PS Ambah District Morena.

(3.) LEARNED counsel for the petitioners submits that a false case has been got registered by the complainant against the petitioners. Earlier also, she lodged a FIR bearing Crime No.50 of 2010 for the offence punishable under Section 498A and 506B/34 of IPC bearing Case No.10381 of 2010. In that case, on the basis of compromise, order dated 28.3.2011 was passed by learned Judicial Magistrate I Class acquitting the petitioners. Thereafter the complainant remained with her in -laws for 4 -5 days and returned to her parental house. From the behaviour of the complainant, it seems that she does not want to continue living with her in -laws and is lodging repeated FIRs with the false allegations on the same facts which were stated in the earlier report in order to harass them. Hence, the FIR lodged by the petitioners be quashed.