SHUBHAM MANGAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant petition has been filed under Sec. 482 of the Cr.P.C. for quashing/challenging the validity of the charge sheet No.656/2013 filed in relations to FIR registered at Crime No.971/2023 at Police Station Kotwali, District Morena for the offences punishable under Ss. 498A, 376(2)(n), 377, 323, 294 of the IPC wherefore, the JMFC, Morena has taken cognizance of the offences vide order dtd. 25/11/2023 in RCT No. 2314/2023 and setting aside of all other consequential proceedings arising therewith qua the present petitioner in relation to the aforesaid crime number as well as case number.

(2.) The prosecution case in brief is that the petitioner Shubham Mangal and respondent no.2/prosecutrix entered into wedlock on dtd. 26/6/2022 wherein the parents of the respondent no.2 on their own volition & capacity gave rupees to the tuneof Rs.21.00 lakhs & 15 tola gold in marriage. After some days, the petitioner& respondent no.2 started quarrelling on trivial issues and it is alleged that petitioner used to exert violence on the private respondent No.2 .It is further alleged that on dtd. 1/3/2023, when the petitioner went for a meeting to Indore accompanying respondent no.2, in the morning they had fight and when the petitioner came back from the meeting at around 08.00 PM, where the respondent no.2 was sitting in the temple and petitioner asked her to get back home, wherein as he was afraid, she refused to go and it is alleged that petitioner smashed the head of the respondent no.2 on the wall and assaulted her due to which she suffered injuries, wherefore, she came to her maternal house and reported the incident at Mahila Thana Padav, Gwalior wherein after counselling, the dispute was subsided and she went back to her matrimonial home. Further, it is also alleged that petitioner used to forcefully make physical relation with respondent no.2 & has also against her will, committed unnatural acts on many occasions against her .It is further alleged that on 28/8/2023, despite respondent no.2's refusal, the petitioner hurled abuses and assaulted her, of which she complained to her sister Gunjan & mother Manju Mittal and she was counselled to report the same, on the basis of which the impugned FIR bearing Crime No. 971/2023 came to be registered at P.S.-Kotwali, District Morena (M.P.) on dated01.10.2023 for the offences alleged u/s. 498A, 376(2)(n), 377,-323, 294 of the Indian Penal Code, 1860.

(3.) During the pendency of the investigation, the petitioner at the very inception preferred a quashment petition u/s. 482 of Cr.P.C. 1973 which came to be withdrawn at the every outset with liberty to file a fresh petition with better particulars with the aid of charge sheet vide order dtd. 26/10/2023 passed in MCRC No. 48394/2023 and subsequently preferred bail application u/s. 438 of Cr.P.C. 1973 before learned trial court which was dismissed and assailed before the Hon'ble Court wherein the Hon'ble Court was pleased to grant the benefit of anticipatory bail to the petitioner vide order dtd. 2/11/2023 passed in MCRC No. 49316/2023.