RAKESH GEHLOT Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Brief facts of the case as placed before this Court by the learned counsel for the petitioners are that it is the version of the prosecution, the complainant respondent no. 2, Smt. Sarita w/o Petitioner No.1 Rakesh Gehlot married him on 31/3/2013, as per Hindu rituals. And that, after marriage, she was harassed by her husband, mother-in-law and father-in-law with demands for dowry. And that, on 24/1/2014, a daughter was born to the couple, and owing to the fact that a son was not born to them, the harassment meted out to her by the aforementioned increased, and the corresponding demand for dowry was increased, to an amount of Rs.5.00 lakhs. And that, on 19/4/2015, the stri-dhan of the complainant-wife was taken by the accused persons and she was ousted from her matrimonial home. And that, when she along with her father returned to her matrimonial home, with the intention that she return to her matrimonial home, she was denied the same and demands for dowry were continued to be made. And that, a complaint was lodged by the complainant-wife against her husband and in-laws, on the basis of which an F.I.R. was lodged against them, and investigation was conducted. And that, upon the completion of the same the police chargesheeted the petitioner no. 1, the husband and petitioner no. 2, the mother in law, of the complainant.

(3.) Learned counsel for the petitioners further submits that the petitioners preferred an application under Sec. 239 Cr.P.C.seeking discharge from the charges levelled against them, but that the same was rejected by the learned Magistrate Court after hearing, vide order dtd. 8/7/2019 and ordered that charges be framed against the petitioner for the offences under Ss. 498 (A), 406 I.P.C. And that, consequently, the petitioner filed a revision petition against the said order, which also came to be dismissed by this Court vide order dtd. 7/9/2019.