RUCHI GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) Inherent powers of this court u/S. 482 CrPC are invoked seeking quashment of FIR dated 27/10/18 bearing crime No. 150/18 registered at Police Station Mahila Thana District Gwalior so far as it relates to the offence punishable u/S. 4 of Dowry Prohibition Act alongwith all the consequential proceeding emanating from the impugned FIR.

(2.) Petitioners are both sisters-in-law (nanad) of prosecutrix.

(3.) It is pertinent to point out that prosecution launched against the petitioners was initially in respect of offences punishable u/S. 498-A r/w 34 of IPC and Sec. 4 of Dowry Prohibition Act. This court vide order dated 19/2/19 passed in M.Cr.C. No. 3392/19 has already quashed the prosecution u/S. 498 A IPC inter alia against petitioners, but since no argument was extended in respect of prosecution qua u/S. 4 of Dowry Prohibition Act, the same was left untouched and therefore, the petitioner has filed this petition assailing the prosecution relating to section 4 of Dowry Prohibition Act.