RAKESH GEHLOT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:

(2.) Brief facts of this case, as placed before this Court by learned counsel for the petitioner, are that a complaint was filed by the complainant/respondent No. 2 (wife) before the learned Court below, under Sec. 125 Cr.P.C. against her husband (petitioner herein), her father-in-law and her mother-in-law, alleging therein that immediately after she got married to the present petitioner, on 31/1/2013 at Jodhpur, the petitioner-husband and her in-laws began harassing her, while making excessive demands of dowry. And that, she was subsequently thrown out of her matrimonial home, while her in-laws kept all her Stridhan with them. Out of the wedlock, the parties have a daughter.

(3.) On the other hand, learned Public Prosecutor as well as learned counsel for the complainant opposed the aforesaid submissions made on behalf of the petitioner.