RITESH CHOPDA Vs. STATE OF MP

JUDGEMENT

(1.) This petition under section 482 of Crimial P.C. 1973 has been filed by petitioners for quashing the charge sheet in crime no. 591/15 and FIR registered at Police station Shujalpur under section 498A, 294, 506, 34, 504 IPC.

(2.) Petitioner no. 1 is husband of respondent no.2 and petitioners no. 2 and 3 are father-in-law and mother-in-law of respondent no.2. Petitioner no. 4 is cousin (uncle's son) of petitioner no.1 and petitioner no. 5 is wife of petitioner no.4.

(3.) The respondent no. 2 had filed the complaint against the petitioners with the plea that since after marriage on 11/12/1999 the petitioners used to torture and harass her and under the influence of family members the respondent no. 2 had given consent for divorce and her signatures on divorce papers were obtained and thereafter petitioner no. 1 on telephone had abused her in filthy language and threatened her. On the basis of said written complaint FIR no. 591 in Police station Shujalpur was registered on 28/11/15 for commission of offence by petitioners under Sections 498A, 294, 506, 34, 507 of IPC. After investigation the police has filed charge sheet against petitioners before JMFC Shujalpur and the present petition has been filed by petitioners for quashing the said charge sheet.