UMA SHANKAR Vs. STATE OF M, P.

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure by the petitioners who are father-in-law; mother-in-law and sister-in-law of the respondent No.2 for quashment of the Criminal Case No.268/2019 pending before learned JMFC, Sagar for offences punishable under Sections 498-A and 406 read with Section 34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act in connection with Crime No.34/2018 registered at police station - Mahila Thana, Sagar.

(2.) It is not disputed that, respondent No.2 married with Vivek who is son of the petitioners No. 1 and 2. Respondent No.2 lodged the FIR against all the petitioners including her husband.

(3.) The petitioners are facing trial under Sections 498-A and 406 read with Section 34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act on the basis of the FIR lodged by respondent No.2 against them at Mahila Thana, Sagar alleging that her marriage was solemnised with Vivek under the Scheme of "Mukhyamantri Kanyadaan Yojna". Thereafter her husband started harassing her and other in-laws also demanded Rs.2 Lacs as dowry. They ousted her from their house and her husband refused to live with her. Her husband Vivek wanted to get married with another girl. Hence, police registered offences punishable under Sections 498-A and 406 read with Section 34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act against the petitioners and filed the charge-sheet before the competent Court.