SAGAR GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of Crimial P.C. for invoking the extra ordinary jurisdiction of this Court for quashing the FIR in Crime No.83/2016 registered at Police Station Mahila Thana, Bhopal and the entire criminal proceedings of RCT No.7076/2016 pending before the JMFC, Bhopal.

(2.) Short facts of the case are that the applicant No.1 is the husband of respondent No. Applicant No.2 & 3 are the father-in-law and mother-in-law of respondent No. Marriage between applicant No.1 and respondent No.2 was solemanised at Durg on 19th March, 2016 by observing Hindu rites and rituals. Since 18.5.2016 onwards the respondent No.2 is residing with her parents as she was not ready to live with the applicants without any sufficient cause and reason.

(3.) At the time of leaving the matrimonial house, the complainant/respondent No.2 was 6-7 weeks pregnant. On 1.6.2016 the respondent No.2 lodged an FIR bearing Crime No.83/2016 at PS Mahila Thana, Bhopal against the applicants. After casual investigation police submitted a charge sheet on 17.2016 under Sections 498-A and 506 read with Sec. 34 of Penal Code and section 3/4 of Dowry Prohibition Act.