SAFI MOHAMMED Vs. STATE

JUDGEMENT

(1.) These criminal misc. petitions under Sec. 482 Cr.P.C. have been preferred claiming the following reliefs:-

(2.) Brief facts of the case, as placed before this Court by the learned counsel for the petitioners, are that on 19/1/2018 complainant/respondent No. 2 submitted a report before the Mahila Thana Hanumangarh, against the petitioners and others. It was alleged her marriage with the petitioner No. 3-Akeel was solemnized on 16/8/2009, and that her parents gave sufficient dowry to petitioners. It was further alleged that the petitioners were not happy with the dowry articles given by her parents at the time of marriage. On demand of dowry the complainant/respondent No. 2 is subjected to the physical and mental cruelty by the petitioners. The complainant/respondent No. 2 further alleged that petitioner No. 2-Haneefa during her (complainant's) pregnancy pressurized her to perform grinding the wheat, due which her tube was damaged and her pregnancy was terminated.

(3.) On the basis of the aforementioned report, an FIR bearing No. 22/2018 was registered at Mahila Thana Hanumangarh, for the offences under Sec. 498A, 406, 323, 420, 328, 307, 313, 193 and 120B of IPC. The police after investigation filed Final Report only against the petitioner No. 3 for the offence under Sec. 498A and 323 of IPC.