PRASHANT SHARMA Vs. STATE OF M.P

JUDGEMENT

(1.) With the consent of the parties, case is heard finally.

(2.) This petition under Sec. 482 of Crimial P.C. has been filed challenging the F.I.R. in crime No. 205/2014 registered by Mahila Police Station, Padav, Distt. Gwalior for offences punishable under Sections 498A,506 of I.P.C. and under Sec. 3/4 of Dowry Prohibition Act.

(3.) The facts necessary for the disposal of this application in short are that the complainant/ respondent no.2, lodged a written complaint on 8-12-2014 against the applicants alleging inter-alia that She was married to the applicant no.1 as per Hindu Rites and Rituals on 26-2-2014. At the time of marriage, apart from valuable household articles, an amount of Rs. 8,00,000 was given by her father in cash. When She went to her matrimonial house after marriage, all the applicants started passing taunts that less cash has been given in the marriage. All used to say that the complainant has three elder brothers and all of them are earning and since, they have spent lot of money on marriage therefore, the complainant should bring 10,00,000 from her parents. All the applicants used to laugh at the complainant. The husband used to say that she is not beautiful. The applicant no. 5 (Sister of father-in-law) was saying that they would get the applicant no. 1 remarried. The applicants were getting the entire household work done from the complainant and they also used to say that she is short heighted. All the applicants started harassing her physically and mentally and used to say that She cannot see during the night. On 8-4-2014, her father-in-law informed her father that they should take her back as she is not well. When her father and brother tried to convince her in-laws, then all the applicants started making demand of Rs. 10 lacs. On 8-4-2014, She was sent along with her father and brother without allowing her to take extra cloths and from thereafter they have not come to take her back. Thus, it was mentioned that the complainant does not want to reconcilicate with her in-laws any more. The police accordingly registered the offence under Sections 498-A,506 of I.P.C. and under Sec. 3/4 of Dowry Prohibition Act.