POORAN SINGH Vs. SABOBAI

JUDGEMENT

(1.) THIS petition under section 482 Cr.P.C. has been moved by applicants Pooransingh and Suresh Singh. It has been prayed that the proceedings in Case No. 76 of 1986 pending before the Court of Judicial Magistrate First Class Gohad be quashed.

(2.) THE allegations in brief are that a complaint was filed by the non -applicant Sabobai against the petitioner in the Court of Judicial Magistrate First Class, Gohad, which was registered as Cr. Case No. 76/86. It was alleged that the marriage of petitioner No. 1 Sabobai took place with Pooransingh in Samvat year 2023 and at the time of marriage some gold, and silver ornaments and cash Rs. 2,500/ - were given. There was always a complaint that less dowry was given. In the year 1972, she was taken by the petitioner No. 1 to her parents house and since then she was living there. On demand for money and ornaments on 20.12.84, the complainant was refused by the petitioners.

(3.) LEARNED counsel for the non -applicant contended that the delay in filing the complaint was due to the fact that initially talks were going on and when no agreement took place, the complaint was filed.