SONAM Vs. STATE OF MP

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Cr.P.C. for quashing the FIR and criminal proceedings of Crime No. 65/2019 registered at Police Station Gormi, District Bhind for the offence punishable under Sections 304-B , 498-A of IPC and section ? of Dowry Prohibition Act .

(2.) The brief facts of the case are that deceased/wife of Kuldeep Bhadoriya, viz, Poonam, resident of village Manhad, Police Station Gormi, District Bhind has committed suicide in the house of her husband in village Manhad on 19.10.2018. She was admitted in the Sahara Hospital, Gwalior by her in-laws on the date of incident. She died in the hospital on 28.10.2018 during treatment. Police Gormi has registered a case under section 174 of IPC at merg No.48/19 and after recording of statement of parents of the deceased and relatives, police registered the case under Section 304-B and 498-A of IPC and section ? of Dowry Prohibition Act .

(3.) It is pleaded that the marriage of the deceased was performed on 15.11.2016 with co-accused Kuldeep Singh and at the time of marriage, parents of the deceased had given sufficient articles and money etc. as dowry. The in-laws of the deceased were not satisfied with the dowry given in the marriage, therefore, the deceased Poona committed suicide on 19.10.2019. The petitioners have been implicated in the case as they are sisters of husband of deceased on the basis of general allegations. There is no specific allegation against the petitioners in respect of dowry demand or torture to the deceased. No prima facie case has been made out against the petitioners. Therefore, this petition has been preferred by the petitioners for quashing of the FIR and all consequential proceedings.