ANILKUMAR SINGH AND OTHERS Vs. NAMRATASINGH

JUDGEMENT

(1.) This application is filed under section 482 Cr.P.C. for quashemnt of criminal complaint registered as Criminal Case No.40573/2014 and pending in the court of Judicial Magistrate First Class, Indore under sections 498 -A, 406 and 506 of IPC.

(2.) Admittedly the respondent Namrata Singh is wife of Anshul Singh. Their marriage took place on 28.02.2008. The applicant No.1 is father -in -law of the respondent. The applicant No.2 is mother -in -law of the respondent. The applicants No.3 and 4 are brother -in -law and sister -in -law of the respondent and applicants No.5 & 6 are maternal grand parents that is father and mother of the applicant No.2. Another accused in the case is one N.P. Singh who is maternal uncle and son of respondents No.5 & 6.

(3.) In the criminal complaint filed by the respondent against the present applicants and also against one N.P. Singh, it was alleged that in the marriage, her father gave a sufficient jewelery to her husband Anshul Singh and other family members and thereafter, the present applicants started demanding Rs.15,00,000/ - from them. They also threatened that if their demand would not be made they were not keep the respondent with them. On 15.07.2010, the respondent gave birth to one baby boy named Sourya Singh. After her delivery, her husband came to Indore and took her to Bombay on the pretext that he had to undergo a surgery and he requires his wife to look after him. Thereafter, the present applicants called her to Hathras (U.P.) and there they snatched all the jewelery that was given to her on her marriage. They also got her signature on some blank cheques and withdrew the amount of Rs.10,60,000/ - from her account. On 01.08.2012, husband of the respondent had beaten her so much that she went unconscious and then when she regained her consciousness, the neighbours arranged air ticket for her and she reached Indore. On 28.09.2012, she lodged a complaint before Mahila Thana, Indore but no action was taken. The matter was transferred to Bombay and thereafter, no action was taken on her complaint, and therefore, in the month of August, 2013 she filed a present complaint.