NEERAJ KUMAR SARAF Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this common order M.Cr.C.No.48243/2023 shall also be disposed of.

(2.) In M.Cr.C.No.12469/2024, the applicants are elder brothersin-law (t sB) of the complainant whereas in M.Cr.C.No.48243/202, the applicant is the wife of applicant No.2 (ftBkuh) of the complainant.

(3.) The facts necessary for disposal of the present applications in short, are that the complainant lodged an FIR on 30/11/2021 on the allegations that she got married to Satyendra Saraf on 11/5/2017 in Shahdol in accordance with Hindu rites and rituals. At the time of her marriage, her parents had given sufficient dowry as per their financial status. However, after four months of marriage, her husband as well as applicants started scolding her on the question of bringing less dowry and they used to beat her on trivial issues and started demanding a Fortuner vehicle and 20 Tola of Gold and they were all the time scolding that only if the Fortuner vehicle and 20 Tola of Gold is brought, only then she will be allowed to stay in her matrimonial house otherwise they will kill her. However, the financial condition of her parents is not such to fulfill the demand and ultimately they could not give Fortuner vehicle and 20 Tola of Gold. On 30/10/2021 all of them, after beating her ousted her from her matrimonial house, thereafter she informed her parents and accordingly her parents have taken her back from her matrimonial home and since then she is residing in her parental home.