SUTANJAY SAXENA Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) In this petition under section 482 of the Code of Criminal Procedure the petitioners seek quashment of the First Information Report lodged against the petitioners for offences under section 498-A/34 of the Indian Penal Code.

(3.) Facts giving rise to filing of the petition, briefly stated are that admittedly the petitioner No. 1 is the husband of respondent No. 2 who filed petition under section 10 of Hindu Marriage Act, 1955 before the Family Court on 26-3-2012. The summons of the suit were served on the respondent- wife, pursuant to which, she entered appearance on 9-5-2012 and sought time to file written statement. Thereafter, the respondent No. 2 filed First Information Report at Police Station, Damoh for offences under section 498-A/34 of the Indian Penal Code against the petitioners, who are her husband, brother-in-law, mother- in-law and sister-in-law. The respondent No. 2 sent a private vehicle with the police and got the petitioners arrested and thereafter they were taken to Damoh. The Police insisted on production of mother-in-law and she was also arrested. In the aforesaid factual background the petitioners have approached this Court.