MANOJ SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant/petitioner has filed the present petition under Sec. 482 of Code of Criminal Procedure Code for quashment of First Information Report No.197/2018 registered at Police Station Ajay Garh District Panna for the offence punishable under Sec. 376 of Indian Panel Code, 1860 and Sec. 3/4 of Dowry Prohibition Act, 1961.

(2.) The prosecution's case, based on the complaint lodged by the complainant, is as follows:

(3.) Learned counsel for the applicant/petitioner submits that there was no formal confirmation of marriage between the petitioner and the complainant. Although a matrimonial proposal was extended by the complainant's family, however it was never accepted or confirmed by the petitioner or his family members. Upon discovering that a criminal case was pending against the complainant involving allegations of accepting bribes, a crucial fact not disclosed to the petitioner or his family, the petitioner, being a judicial officer and bound by an oath to uphold moral integrity and fairness, promptly declined the proposal for marriage.