STATE OF RAJASTHAN Vs. GOPAL LAL

JUDGEMENT

(1.) Heard learned public prosecutor for the State.

(2.) Respondent Gopal is the husband, Smt. Amba Bai is the mother-in-law, Smt. Birdi bai is the sister-in-law and Kalu Ram is the brother-in-law of Smt. Tulsi Devi. It appears that upon the report of Smt. Tulsi Devi a Criminal Case under S. 498A, I.P.C. was registered against the husband Gopal Lal and the other respondents with Police Station, Gangapur District Bhilwara. After due investigation, the police found that the husband and the other respondents had treated Smt. Tulsi Devi with cruelty. Upon this, a challans was filed against the husband Gopal Lal, the mother-in-law Amba Bai, sister-in-law Bardi Bai and brother-in-law Kalu Ram for offence under Section 498A, I.P.C.

(3.) On 26-10-1990, Tulsi Devi moved petition before the learned Addl. Judicial Magistrate, Gangapur stating that she had compromised the matter with the respondents and she did not want to proceed with the case. She further stated that she was living amicably with husband Gopal. She, therefore, prayed that she may be allowed to compound the offence. The learned Magistrate after hearing all concerned, accepted the compromise and acquitted the respondents of offence under Section 498A, I.P.C.