LEENA MISHRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) In the present application filed under Sec. 482 of Cr.P.C., the Petitioner while questioning the very initiation of the proceeding in Cuttack Mahila P.S. Case No.15/2020 corresponding to G.R. Case No.200/2020 of the court of learned S.D.J.M. (S), Cuttack also seeks quashment of the same.

(3.) The brief facts, relevant only for deciding the present case are that one Lopamudra Sarangi lodged F.I.R. before the Cuttack Mahila P.S. alleging torture by her in-laws including the present Petitioner in connection with their demand for dowry. As such, the aforementioned P.S. Case was registered under Ss. 498-A/323/307/294/506/34 of I.P.C. read with Sec. 4 of the D.P. Act. The main grievance of the informant as per the F.I.R. is that she had married one Binayakant Mishra and at the time of marriage several gold ornaments and house hold articles etc. had been given to his family, but her in-laws demanded more dowry. But because of non-fulfillment of the same her husband and in-laws threatened her with dire consequences and she was continuously ill-treated both physically and mentally. The Petitioner is the sister-in-law of the informant.