AMITESH TYAGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicants have preferred the present petition under section 482 of the Cr.P.C. against the registration of crime No.9/2010 registered at Police Station Mahila Thana, Bhopal on the FIR lodged by the respondent No.2 for offence punishable under sections 498-A, 506/34 of IPC.

(2.) The prosecution's case, in short, is that, the complainant Shweta Sharma was married to Amitesh Tyagi on 11.11.2005 at Delhi. 4 days prior to the date of marriage, the applicants and Amitesh demanded a sum of Rs.7 Lacs to purchase a car. Kailash Narayan Sharma, father of the complainant transferred a sum of Rs.3,50,000/- in the account of the applicant Varinder Tyagi. 15 days after the marriage, Amitesh Tyagi went to USA to prosecute his job and thereafter, Shweta resided with the applicants No.2 and 3. The applicants were harassing her for demand of dowry specifically for the price of a car, which could not be given by her father. Before the marriage, Shweta was working at Bangalore in some bank. She transferred a sum of Rs.2,85,000/- from her account to the account of the applicant Varinder Tyagi at Gudgaon. In the year 2006, Shweta went to USA to reside with her husband. Amitesh Tyagi assaulted Shweta at USA also and therefore, she was admitted in Columbus hospital. She was being tortured by the applicants. In September, 2008, Shweta went to the house of her parents but, still the applicants demanded for dowry etc. to purchase a car and therefore, the complainant Shweta Sharma had lodged an FIR on 23.1.2010 at Police Station Mahila Thana, Bhopal.

(3.) I have heard the learned counsel for the parties.