VIJITA SALOTRA KUMAR Vs. NEHA MALVIYA AND OTHERS

JUDGEMENT

(1.) The petitioner Vijita Salotra has preferred this petition under Section 482 of Cr.P.C., to quash the entire criminal proceeding of M.J.C. No. 12/2013, pending before learned J.M.F.C., Jabalpur, for the offence under Sections 19 and 20 of the Protection of Women from Domestic Violence Act, 2005 (for brevity 'PWDV Act, 2005).

(2.) Bereft of the unnecessary details, the facts requisite for disposal of this petition are that, respondent no.1 Neha Malviya married to Dhruv Salotra on 18.11.2010 by observing Hindu Rites. Two-four days after the marriage, the complainant Neha was harassed by her husband Dhruva, mother-in-law, father-in-law, uncle-in-law, sister-inlaw Vijita Salotra (petitioner) and Vichitra, for demand of Rs. 25 lakh for purchasing a house at London and a luxury car, as dowry. When Neha opposed the same she was subjected to harassment and cruelty.

(3.) On 211.2010, the husband, mother-in-law, father-in-law, sister-in-laws and uncle-in-law said to Neha that she should bring Rs. 25 lakhs from her parents and a luxury car. When she refused all the members of her inlaws family, beaten her. She narrated the incident to her mother that if she failed to bring Rs. 25 lakhs, she would not be allowed to go to London along with her husband. Therefore, mother of Neha gave Rs. 10 lakh to the accused persons.