RAVIKANT DUBEY Vs. STATE OF M P

JUDGEMENT

(1.) With the consent of learned counsel for the parties, this matter is heard finally.

(2.) This petition has been preferred under Section 482 of Code of Criminal Procedure (hereinafter referred to as "the Code") for invoking the inherent powers of this Court to seek the relief that FIR registered at Crime No.181/2012 for the offence punishable under Section 498-A of IPC registered at Police Station Kotwali, Bhind and criminal proceedings arisen from the aforesaid crime number at Criminal Case No.81/2012 pending in the Court of Chief Judicial Magistrate Bhind may be quashed.

(3.) Brief facts of the case are that the marriage of the petitioner No.1-Ravikant Dubey was solemnized with respondent No.2/complainant on 27.11.2010 as per Hindu rituals and rites at Bhind. Petitioner no.1 is husband, petitioner no.2 is Jeth, petitioner no.3 is Jethani, petitioner no.4 is mother-in-law, petitioner no.4 is Nandoi and petitioner no.6 is Nanad of the complainant/respondent no.2. There was matrimonial discord between the petitioner No.1 and respondent No.2/Complainant. On the basis of written complaint filed by the complainant/respondent no.2 a case was registered at Crime No.181/2012 at Police Station Kotwali, Bhind for the offence punishable under Sections 498A against the petitioners. In the complaint filed by the complainant it is alleged that after marriage, she went to her in-laws house at Jamuna Nagar, Bhind, where her husband Ravikant, Nandoi Nathuram, motherin- law Urmila, Nanad Mamta, father-in-law Chandrashekar, Jeth Rajeev, Jethani Renubala, Nanad Sarita and Nandoi Kaushlendra started treating her with cruelty. She was subjected to cruelty and harrasment with regard to demand of four wheeler, thereafter she came to her parental house and lodged the FIR against the petitioners. After completing the investigation, charge-sheet has been filed against the petitioners under Sections 498-A of IPC before the Chief Judicial Magistrate Bhind, registered as Criminal Case No.81/2012.