SHASHANK HARSH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition under Sec. 482 of Cr.P.C. is preferred by the petitioners for quashment of the FIR bearing Crime No.407/2023, dtd. 24/8/2023, registered at Police Station-Shyamgarh, District - Mandsaur, under Ss. 377, 498-A, 294, 506 of IPC, 1860 and the consequential proceedings.

(3.) As per the prosecution story, on 23/8/2023, complainant gave a written complaint stating that the marriage of the petitioner no.1. was solemnized with her on 9/12/2021 in the Court at Nainital. After marriage she started residing at her matrimonial house and discharging her duties as a daughter-in- law. Further allegation is that petitioner no.1 has committed unnatural sex with the complainant on 9/1/2022 due to which she got mouth infection and was under treatment. The complainant was compelled to abort her pregnancy by the petitioners. It was alleged that the petitioners demanded Rs.20.00 lakhs as dowry and also used to torture her verbally and physically for not fulfilling their demands. Therefore being aggrieved the complainant has filed a complaint.