NIRASHA SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed under Section 482 of Cr.P.C. for quashing the FIR as well as charge-sheet registered at Crime No. 547/13 for the offence under Section 498-A/34 of IPC at Police Station Ambah, District Morena.

(2.) Brief facts of this case are as follows:-

(3.) In the report, the respondent No. 2 Smt. Ravi Sharma has alleged that after her marriage, she resided with her in-laws at Bye-pass Road, Modiakheda, Police Station Civil Line, Morena. She was subjected to harassment and cruelty. Her earlier report was not entertained at Police Station Ambah. She gave a written complainant to the Superintendent of Police, Morena. Superintendent of Police, Morena, marked the S.H.O., Ambah, to register the case.