RISHI BAJAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed for quashment of FIR in Crime No.52/2024 registered at Police Station Stationganj, District Narsinghpur for offence under Ss. 498-A, 294, 323, 506 of IPC and under Sec. 3/4 of Dowry Prohibition Act.

(2.) Applicant No.1 is the husband, applicant No.2 is father-in-law, applicant No.3 is mother-in-law and applicant No.4 is sister-in-law of respondent No.2. The FIR has been challenged on the ground that allegations leveled against all the applicants are omnibus in nature and no specific role has been assigned to anybody and there is unexplained delay of 4.5 months in lodging of FIR and impugned FIR is nothing but a counter-blast to the action of applicant No.1 in filing divorce petition.

(3.) According to the prosecution case, respondent No.2 lodged the FIR on the allegations that she got married to applicant No.1 on 27/06/2023 in accordance with Hindu rites and rituals. Immediately after the marriage, her husband, mother-in-law and father-in-law started misbehaving with her and on trivial issues they were threatening that they would leave her. Applicant No.4, who is residing in Mumbai was also instigating the applicants No.1 and 2. When respondent No.2 got pregnant, then at the instance of applicant No.4, applicant No.1 had given certain pills as a result she sustained abortion. On the festival of Rakshabandhan, she was required to go to her parental home, however, her father-in-law and mother-in-law stated that she should bring an amount of Rupees Twenty Lacs and a vehicle, only then they would allow her to go to her parental home and applicant No.1 will also go to Narsinghpur only thereafter. When she refused to give money as well as vehicle, then her husband, mother-in-law and father-in-law started abusing her and also assaulted her. Thereafter, she informed her elder brother Vijay on phone and came back to her parental home on 04 /09/2023 and since then, she is residing in her parental home. Because of demand of dowry, her mother-in-law, father-in-law and husband were treating her with mental and physical cruelty. Statement of complainant was also recorded under Sec. 161 of Cr.P.C. and identical allegations were made. Allegations against applicants No.1, 2 & 3