DEEN DAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of the criminal misc. petition filed under Section 482 of Cr.P.C. by the accused-petitioner Deen Dayal praying to quash FIR No. 58/2009 registered in the offences under Sections 498-A and 323 of IPC at police station Mahila Thana, Ajmer. It has also been prayed to quash the charge-sheet dated 29th May, 2009 and the order of taking cognizance dated 4th June, 2009 rendered in criminal case no. 488/2009 State of Rajasthan vs. Deendayal by the Additional Judicial Magistrate, No.2, Ajmer.

(2.) Heard learned counsel for the parties and perused the relevant material available on record.

(3.) Learned counsel for the petitioner has assailed the order of cognizance on the ground that Deendayal was not in relation to non-petitioner no.2 Smt. Sushila Devi nor did he fall in the ambit of 'relatives of the husband of a woman' as contemplated under Section 498-A of IPC. He has cited one judgment delivered by the Honble Apex Court in the case of U.Suvetha vs. State by Inspector of Police and Anr. reported in 2009 Cri.L.J. 2974 in support thereof.