VISHNU CHAND VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed by father-in-law and mother-in-law of the respondent no.2 under Section 482 of Cr.P.C. for quashing the entire criminal proceeding initiated against them in Criminal Case R.C.T. No.9910506/2017 for offences punishable under Sections 498-A, 323, 506 and 34 of I.P.C. and Sections 3 & 4 of the Dowry Prohibition Act.

(2.) The respondent no.2 has lodged the FIR against the petitioners at Police Station Mahila Thana, Bhopal vide Crime Case No.19/2017 police registered case under Sections 498-A, 323, 506 and 34 of I.P.C. and Sections 3 and 4 of the Dowry Prohibition Act against the petitioners. After investigation, charge sheet has been filed before the Court of Judicial Magistrate First Class, Bhopal.

(3.) Respondent no.2 alleged that her parents gave so many things and money to the petitioners at the time of her marriage. Even then, they demanded more money from respondent no.2 (complainant). They harassed her mentally and physically for not fulfilling the said demand. Son of the petitioners is in habit, after consuming the liquor he assaulted respondent no.2 (complainant) that time petitioners no.1 and 2 have not prevented him in any manner and supported their son. They threatened to respondent no.2 to perform his second marriage of their son. Hence, she left their house and lodged written report in Mahila Thana, Bhopal on 12.05.2017.