RAJENDRA PANWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioners under Article 226 of the Constitution of India read with Sec. 482 of Cr.P.C. for quashing the FIR lodged at Crime No.0524/2022, at police station Anjad dtd. 30/9/2022, under Ss. 498A, 341, 323, 506 and 34 of the IPC read with Sec. 3/4 of the Dowry Prohibition Act, 1961 as also the charge-sheet dtd. 24/10/2022, and other subsequent proceedings before the Trial Court arising out of the aforesaid crime number.

(3.) In brief, the facts of the case are that the marriage of petitioner No.1 Rajendra Panwar was solemnized with the respondent No.2 Durga Panwar on 24/4/2011, at Kukshi, District Dhar. Subsequently, out of this wedlock, a daughter was also born after around 7-8 years, however, as a matrimonial dispute arose between the parties, the aforesaid FIR was lodged at Police Station, Anjad, against the petitioner No.1 as also his parents, petitioner Nos.2 and 3, who are the father-in-law and the mother-in-law of the complainant/ respondent No.2.