RAMMANOHAR SONI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under section 482 of Cr.P.C., 1973 has been filed to invoke the extraordinary jurisdiction of this Court and to quash the FIR at Crime No.73/17, registered at Police Station Kolgawan, District Satna, wherein offence under Section 498-A read with Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act has been registered against the petitioners.

(2.) Bereft of the unnecessary details, the facts requisite for disposal of this petition are that, the marriage of petitioner No.6/Rahul Soni was performed with the complainant/respondent No.2 on 27/04/2015 observing Hindu rites. Petitioners No.1 and 2 are the father and mother-in-law of the complainant. Petitioners No.3 and 4 are the brother-in-law and wife of Pankaj Soni and petitioner No.5 is the younger brother of Rahul Soni, brother-in-law of the complainant.

(3.) The complainant lodged report on 20/01/2017 stating that after her marriage, her father-in-law and mother-in-law (petitioners No.1 and 2), brother-in-law and sister-in-law (petitioners No.3 and 4), petitioner No.5, the younger brother-in-law and petitioner No.6/Rahul, husband harassed the complainant mentally and physically and subjected her with cruelty for not bringing sufficient dowry. She was kept in a closed room and was not allowed to speak to anyone. They said to her that till a four wheeler vehicle and a flat at Bombay is not purchased by her father in the name of her husband, she will be treated like this. They also tortured her, taunted her. When she used to come to her maternal home, she narrated the incidents to her parents. Her parents used to console her stating that, things will come to normal after sometime. She also accompanied with her husband. Her husband/petitioner No.6 was regularly harassing her mentally and physically and beaten her. The complainant's uncle called a meeting in the society for resolving the issue and refers to Pariwaar Paramarsh Kendra but the in-laws did not cooperate. She was being implicated with false allegations and was treated badly. On 10/01/2017, she was thrown out of house after beating her and she was forced to come to her parental house.