RAMSUHAWAN Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) BRIEF facts of the case are that the complainant has lodged the report that her husband Vijay Shivhare has died before 7 -8 years. She has two sons namely Shailu aged 23 years and Abhishek aged 19 years. After death of her husband, she developed love affair with Ravi Chiroliya who promised her to marry, thereafter they used to meet as husband and wife. In the year 2010 they married after taking the blessing of Pujari of Hanuman Temple situated at Datia Bhandare Road. It is alleged that on 21/04/2015 Ravi Chiroliya performed another marriage keeping the complainant in dark and threatened her, if she lodged the report, he would kill her. On the aforesaid, report at Crime No. 191/2015 has been registered.

(3.) PRAYER has been opposed by the learned Government Advocate.