DEVI SINGH Vs. STATE OF M. P.

JUDGEMENT

(1.) The applicants have preferred this application under Section 482 of Cr.P.C. for invoking the inherent jurisdiction of this Court and to quash the FIR registered at Crime No.1287/2015, at Police Station Narsinghpur, District Narsinghpur for offence under Sections 498-A, 406 and 506 read with Section 34 of I.P.C. and Sections 3 and 4 of the Dowry Prohibition Act against the applicants and Pradeep Mehra.

(2.) The factual matrix of the case in brief is that, applicant no.1- Devi Singh is the elder brother of the Pradeep Mehra. Applicant no.2 - Uma Mehra is wife of applicant no.1 - Devi Singh. The marriage of respondent no.2 Meenakshi/complainant was performed with Pradeep Mehra on 09.06.2011 by observing Hindu rites. Pradeep Mehra husband of complainant was serving as Point Man in Railways. At the time of the marriage, the relatives of the complainant given to her freeze, cooler, TV, motor-cycle, gold chain, gold ring, utensils and other articles plus cash of Rs.1,25,000/-. After her second ' vida', when she reached the house of her husband, the accused persons demanded Rs.5,00,000/-. It is also contended that the applicants snatched her ornaments (stridhan) from her and she was told that she will be kept at the matrimonial home, only when the demand of Rs.5,00,000/- is fulfilled, otherwise Pradeep Mehra will enter into a second marriage.

(3.) The family of the complainant thinking that marriage of the complainant should not be spoiled, handed over Rs.10,000/- each time in January, 2012, December, 2012 and November, 2013. In January, 2014 an amount of Rs.40,000/- in cash was given to Pradeep Mehra by the complainant. Despite the payment of cash, the accused persons harassed the complainant. Whenever she used to get leave, she used to go to the marital home and was living there. After she was transferred from Vikrampur to Mandwas (Singhrauli), she did not join office for almost 1 1/2 year and during this period, they continued demanded Rs.5,00,000/- from her. The accused persons treated her with cruelty and threatened to get Pradeep Mehra enter into a second marriage. On 14.05.2014, the complainant was beaten, but she did not lodge any report thinking that her family should not be disorganized. Because of the greed for money, the accused persons wanted her to remain in the job. Pradeep Mehra requesting the senior officers of his office got himself transferred to Pathariya on 05.10.2014 and without informing the complainant joined at Pathariya Station.