SHIVDASS TYAGI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition under Section 482, Cr. P.C. has been filed by the accused persons to quash the FIR No. 102/99, registered at Mahila Police Station, Kota, for offences under Sections 498-A and 406, IPC.

(2.) Facts in brief are that the complainant non-petitioner No. 2 Smt. Kavita Tyagi submitted a written report on 18-6-1999 at Mahila Police Station, Kota, with the averments that she was married to accused Sandeep at Gurgaon on 22-1-1999 and her parents spent a sum of Rs. 3.50 lacs in that marriage. She started living with her husband and other in-laws at Gurgaon. After some time the accused petitioners started harassing her and raised dowry demands. Thereafter, she was compelled to go at Kota to her parents and all the articles of 'stridhan' were taken away from her.

(3.) On the basis of this report, criminal case as stated hereinabove was registered and investigation commenced.