(1.) This application under Sec. 482 of CrPC has been filed seeking the following reliefs :-
(2.) The undisputed facts are that the applicant no.1 is the motherin-law, applicant no.2 is the father-in-law and applicant no.3 is the elder brother in-law of respondent no.2. By this application, the applicants are seeking quashment of FIR, registered for offence under Sec. 498-A, 506, 34 and Sec. 3/4 of Dowry Prohibition Act.
(3.) According to the prosecution case, the respondent no.2 lodged an FIR on the allegations that on 25/11/2020 she got married to Hitesh Mehta as per Hindu rites and rituals. Immediately after her marriage, the applicants and husband of respondent no.2 started harassing her for want of dowry. They used to pass comments on every day. They were not keeping her properly in the matrimonial house. They were not providing food to her. Every day taunts were being passed on account of bringing no dowry. Her husband also used to quarrel with her on daily basis. Since she was in a private job, therefore, she was giving 50% of her salary to the in-laws, in spite of that the applicants and her elder brother in-law were demanding more money. They were insisting that she should bring Rs.7,00,000.00 from her parents because less dowry has been given. They were also instigating her husband to demand a car and money. When she refused to accede to their demand, then she was tortured mentally by abusing as well as extending a threat to her life. Her mother-in-law also used to abuse her on daily basis. Even when she narrated the incident to her father, he also tried to convince them but they did not accept. The applicants are insisting that either the respondent no.2 should bring Rs.7,00,000.00 and a car, otherwise not only she will not be allowed to stay back in her matrimonial house but even they would remarry her husband i.e. Hitesh Mehta. Although she was bearing all the atrocities with an intention that one day the things would improve, but she has been turned out of her matrimonial house.
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