VARSHA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners before this Court prayed for quashment of FIR and consequential proceedings pending in the court of Judicial Magistrate First Class, Rewa upon the FIR lodged by respondent no.2, Anjali Singh under Sec. 498-A, 506/34 of IPC and 3/4 of Dowry Prohibition Act against the petitioner and two others.

(2.) Respondent no.2/complainant Anjali Singh was married to coaccused Sandeep Singh Chouhan on 1/12/2020. Petitioner No.1, Varsh Singh is sister-in-law and petitioner no.2, Krishna Sharan Singh is the brother-in-law (husband of sister-in-law) of complainant. It appears that unfortunately the marriage could not survive for a longer period and on 1/10/2022, complainant lodged FIR which was registered as Crime No.l70/2022 at Police Station Mahila Thana, Rewa against her husband, father-in-law and the petitioners upon the allegation that after marriage all the accused persons raised demand of dowry and demanded cash of Rs.1,50,000.00, four wheeler, gold and later on harassed the complainant as their demand was not fulfilled. It is alleged in the FIR that petitioners whenever visited to residence of complainant asked complainant to bring dowry from her father. It is also alleged in the FIR that when complainant failed to fulfill their demand, her husband and father-in-law had threatened complainant. Thereafter, father of complainant visited at the residence of complainant's matrimonial house and tried for settling the issues but accused persons were not ready to realise and the complainant was compelled to left her matrimonial house and since then she is living with her parents.

(3.) Learned counsel for the petitioners submits that there are omnibus allegations against the petitioners and no specific act of the petitioners is alleged in the FIR. Petitioners are living separately in District Satna, M.P. whereas the complainant was staying at village Prayagraj, UP with her husband and father-in2 law and therefore there was no occasion to make demand of dowry or harass the complainant. It is argued that petitioners have been implicated in the present case only being the close relative of husband of complainant and there is no evidence against the petitioners except the bald allegations. Police has filed charge-sheet after completing the investigation and matter is pending before the Judicial Magistrate First Class, Rewa as RCT No.2263/2023.