MADHU AGRAWAL Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed by the petitioners under Sec. 482 of Cr.P.C. for quashing the FIR lodged at Crime No.72 of 2022 dtd. 9/4/2022, under Ss. 498-A, 323, 294, 506 and 34 of IPC and Ss. 3 & 4 of Dowery Prohibition Act, 1961 at Police Station Mahila Thana, Indore.

(3.) In brief, the facts of the case are that the petitioner Nos.1 and 2 are the sisters of Rajendra Agrawal (the husband of the respondent No.2/complainant Sarika Agrawal), whereas the petitioner No.3 is the uncle of Rajendra Agrawal. The case of the prosecution is that the marriage of Rajendra Agrawal was solemnized with the complainant Sarika Agrawal on 4/12/1999, and out of this marriage, they also have two daughters. The FIR in the present case has been lodged on 9/4/2022 under the aforesaid offences alleging demand of dowry and cruel treatment of the respondent No.2 at the hands of her husband, his mother, and the present petitioners. After the aforesaid FIR was lodged, charge-sheet has already been filed and the trial is in progress.