NEHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Petition has been filed under Section 482 Cr.P.C. for protection of life and personal liberty of the petitioners.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor and perused the material made available on record.

(3.) Learned counsel for the petitioners submits that the Petitioner No.1 had married with Respondent No. 7 and a male child, namely, Hemendra was born in this wedlock. But the private respondents including her husband i.e. Respondent No. 7 tortured her for dowry and assaulted her with the intention to kill her. The petitioner No. 1 was compelled to lodge FIR No. 188/2019 at Police Station Mahila Thana, Jaipur City East, Jaipur for the offences under Section 498-A, 406, 323 and 354 of IPC and section 4 of Dowry Prohibition Act. Chargesheet has been filed in this matter. The Respondent No. 7 also filed petitions under Guardianship Act and Hindu Marriage Act against the petitioners. The private respondents are regularly threatening the petitioners. Being their life and liberty in danger, protection may be granted to the petitioners.