PRIKSHIT PATHANIA Vs. ANURADHA DADWAL

JUDGEMENT

(1.) Strained relationship between petitioner no.1 and the respondent, allegedly has given rise to various disputes entangling the parties into various liligative processes.

(2.) By the medium of this petition, quashment of proceedings pending before the Court of Judicial Magistrate, First Class, (City Judge), Jammu are sought, primarily on the ground that the Court of Magistrate had no jurisdiction to entertain the complaint as filed by the respondent (complainant).

(3.) The complaint as filed by the respondent for offence punishable under Section 498-A R.P.C is to the effect that the petitioner no.1 and the respondent have solemnized marriage as per the Hindu customs and rituals on 1st of October' 2006 at Jammu. But according to the complainant process of subjecting her to cruelty started when she reached to Sulali (State of Himachal Pradesh) i.e., the residential place of the petitioner where, on unpacking the luggage and gifts of the bride (complainant) murmur of ladies from in-laws side started, as the gifts and the luggage was not as good as was expected by the family of the petitioner (bridegroom). It is also alleged that she was taken to Hoshiarpur (State of Punjab) where she lived in the house of respondent no.6 (one of the accused) who did not like the presence of respondent (complainant), so started humiliating her. Furthermore, the conduct of the petitioner no.1 (accused) was cruel and harsh towards the respondent (complainant).