MANSINGH Vs. STATE OF M P

JUDGEMENT

(1.) THIS application is filed under section 482 of Cr.P.C for quashment of charge -sheet arising of Crime no. 569/2013 registered at police station ­ Annapurna, Indore under section 498 -A, 3/4/6 of Dowry Prohibition Act.

(2.) THE applicants are father and mother of Vikramsingh Bhadoriya, to whom, respondent no. 2 / complainant in the aforementioned criminal case was married on 17/05/2007. Vikramsingh Bhadoriya is an NRI and working in USA. After their marriage, complainant Sonalisingh was left behind in India while Vikramsingh took her mother / applicant no. 2 with him. Thereafter, the complainant also went to USA. A dispute arose between the husband and the wife. It is alleged that the present applicants who are presently living in India in Indore, started harassing the complainant immediately after her marriage to their son Vikramsingh Bhadoriya. According to the applicants, they feared that the complainant would implicate them in false criminal case and therefore, they also informed the police authority about their fear. However, finally the complainant came back to India in the year 2011 and started living with her mother. After six years of her marriage, she lodged the FIR in question on 14/08/2013, on which, the crime was registered against the present applicants and also their son Vikramsingh Bhadoriya.

(3.) BY this application, the present applicants pray for quashment of the said FIR on the ground that it was registered on false allegation. The amount of ticket to USA was paid by their son and the amount was debited from the account of their son in the Bank of Maharashtra. It is also false that the complainant had no knowledge that their son married to another woman and was a divorcee, when he married to the complainant. The certificate of marriage clearly mentions the status of their son as divorcee and therefore, it cannot be said that the complainant had no knowledge of his marital status at the time of marriage.