NEESHU BALA Vs. STATE OF J&K

JUDGEMENT

(1.) Instant petition has been filed by the petitionersseeking quashment for FIR No.68/2017 for offences under Sec. 452, 323, 506/34 RPC registered with Police Station, Pir Mitha Jammu.

(2.) Briefly put, the case set up by the petitioners is that on 18/2/2017 petitioner No.1 was married to respondent No.2 as per Hindu customs and rites. It is contended that the relations between the petitioner No.1 and 2 remained cordial for some time but within three months of the marriage, matrimonial disputes arose between the parties. It is also contended that the respondent No.2 started treating the petitioner No.1 with cruelty for bringing less dowry and demanding more dowry. It is further contended that the relatives of petitioner No.1 tried to settle the matrimonial dispute between the parties but of no avail.Thepetitioner No.1filed a petition under Sec. 488 Cr. P. C before the Court of Judicial Magistrate, R. S. Pura seeking maintenance from respondent No.2. The petitioner No.1 also approached the Women's Cell of, Jammu Police, for settlement of the matrimonial dispute but despite efforts of the Women's Cell, the relations between the petitioner No.1 and the respondent No.1 continued to remain strained.

(3.) It is further averred that as a counterblast,respondent No.1filed an application under Sec. 156(3) Cr.P.C for registration of FIR against the petitioners and pursuant to the directions dt.16/10/2017 of the learned Magistrate, the impugned FIR No.68/2017 for offences under Sec. 452, 323, 506/34 RPC has been registered against the petitioners.