VIJAY PRAKASH Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent, heard finally.

(2.) The present petition under Section 482 of Cr.P.C. has been preferred by the petitioner against the order dated 22/06/2017 passed by the Sessions Judge, Gwalior by which the revision preferred by the petitioner has been rejected and order dated 13/04/2017 passed by the Judicial Magistrate First Class, Gwalior has been affirmed.

(3.) Precisely stated facts of the case for adjudication are that petitioner has preferred a private complaint against respondents No.2 and 3 by levelling various allegations of criminal conspiracy, coercion with the help of police authorities and sought initiation of proceedings against the erring officers as well as respondents No.2 and 3. In the complaint, petitioner has narrated the facts, perusal of which indicates that his wife-respondent No.3 Smt. Sandhya Verma is working in Defence Research and Development Organization at Varanasi and earlier petitioner was also working as pilot in the Indian Airforce. After solemnization of marriage, due to incompatibility in relationship, after meandering through strenuous course of relationship, divorce decree has been obtained and some of the matters went to High Court, Judicature Allahabad as well as before the Hon'ble Apex Court and thereafter, matters were settled.