AMRITA SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. / 528 of BNSS has been filed seeking quashment of FIR in Crime No. 52/2023 registered at Police Station Mahila Thana, Shivpuri for offence under Ss. 498-A, 294 and 506 of IPC and under Sec. 3, 4 of Dowry Prohibition Act.

(2.) According to prosecution case the respondent No. 2 lodged an FIR on 27/09/2023 alleging inter alia that she got married to one Chandan Soni on 23/01/2022 in accordance with Hindu rites and rituals. At the time of her marriage, her father had given sufficient dowry including household articles and gold ornaments as per the demand raised by the applicants. Applicants were not happy with the articles which were given in dowry and therefore they started harassing her physically and mentally by alleging that less dowry and less cash amount has been given and demanded Rs.5,00,000.00 for construction a house. Due to non-fulfillment demand of her in-laws, her husband and other family members -specifically, petitioner No. 2 (father-inlaw), Petitioner No. 1 (sister-in-law/Nanad), and Petitioner No. 3 (brother-inlaw/Dever) -also beat her and threw her out of the house. Accordingly, an application was given to the Police Station. Thereafter, the FIR was lodged for aforesaid offences.

(3.) It is further submitted by Counsel for the petitioners that, as per the FIR, there is no specific allegation against the applicants, and the FIR does not disclose any offence against them. This false FIR was lodged against the present applicants just to harass her in-laws; therefore, the impugned FIR (Annexure A-2) as well as the subsequent proceeding is liable to be set aside.