MUKESH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Both the petitions arise out of the same crime number therefore, they are being heard analogously and are being decided by this common order.

(2.) The prosecution case in brief is that on the report of respondent No. 2 Savita Yadav, FIR at Crime No. 285/2018 has been registered at Police Station Banda, district Sagar, for offences under sections 498-A, 294 and 506, read with Section 34 of the IPC. According to the complainant her marriage was performed with Mukesh Yadav on 14.05.2015. Petitioner Munna Lal and Smt. Guddi Yadav are father-in-law and mother-in-law of the complainant. Petitioner Manish Yadav is the brother of Mukesh Yadav. Shulekha Yadav is the wife of Manish Yadav. Petitioner Manisha is the sister of Mukesh Yadav. After her marriage the complainant was harassed by the accused persons. At the time of marriage father of the complainant had given sufficient dowry including a double bed sofa. Godrej Almirrah, Fan, Television, Freeze, Cooler, ornaments and utensils. He also given cash of Rupees 2,00,000/-.

(3.) For one year Savita was happy at her matrimonial home. Subsequently, her husband Mukesh, father-in-law Munna Yadav, mother-in-law Guddi Bai, sister-in-law Manisha (jethani), and brother-in-law Manish (Jeth) started harassing her by demanding more dowry. She was subjected to cruelty. On 23.05.2017, she gave birth to a baby girl but her husband wanted baby boy. He after consuming alcohol used to abuse her with obscene words. On 12.09.2017, the baby girl died and when she came to her matrimonial home, her father was called there and was illtreated and misbehaved. She came back to her maternal home, as she was thrown out of the matrimonial home. On 12.02.2018, her husband and father-in-law came to her parental house and abused her by obscene words and criminally intimidated.