SHAKIL KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE matter is heard finally with the consent of both the parties.

(2.) THIS is a petition filed under Section 482 of Cr. P. C. for quashment of the Cr. C. No. 497/05, which is pending in the Court of JMFC, Shujalpur.

(3.) A Criminal Case No. 497/05 is pending in the court of JMFC, shujalpur, on the allegation that present petitioners harassed and treated wife of petitioner No. 1, with cruelty for demand of dowry, at Bhopal. It is also been alleged in the F. I. R. that the complainant was subjected to cruelty and was assaulted by both these petitioners for demand of Rs. 50,000/- and when the demand was not fulfilled, then petitioner No. 1, brought the complainant to her parental house and left her there.