RUCHI GUPTA Vs. STATE OF M. P.

JUDGEMENT

(1.) Inherent powers of this Court under Section 482 of Cr.P.C. are invoked to assail the FIR and the charge-sheet alleging offence punishable u/S. 498-A, 34 of IPC and Sec.4 of Dowry Prohibition Act, registered at Police Station Mahila Thana, Padav, Gwalior, vide Crime No.150/2018 which later matured into Criminal Misc. Appeal No.6011/18 pending adjudication before the JMFC, Gwalior.

(2.) Learned counsel for petitioners submits that petitioners who are both sisters-in-law (Nanad) have primarily raised two grounds in support of challenge to the impugned prosecution which are as follows:-

(3.) Learned counsel for the petitioners has relied upon the recent decision of Coordinate Bench of this Court rendered on 01.03.2017 in MCRC No.10156/2016 Smt.Anuradha Saxexna and others Vs. State of M.P. and another. While counsel for the victim has relied upon the judgments rendered by the Apex Court in Sujata Mukherjee Vs. Prashant Kumar Mukherjee reported in 1997 SCC (Cri.) 673 (See para 7) and in Abraham Ajith and others Vs. Inspector of Police, Chennai and another reported in 2004 SCC (Cri.) 2134.