NARESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. have been preferred claiming the following reliefs: -

(2.) Brief facts of the case, as placed before this Court by Mr.Dhirendra Singh, learned Senior Counsel assisted by Ms.Priyanka Borana, appearing on behalf of the petitioner, are that on 15/1/2021, complainant/respondent no. 2 filed an FIR bearing No. 0021/2021 at Police Station Bhirani, District Hanumangarh, for the offence under Ss. 302 and 143 IPC against the present petitioner and his family members, stating therein that his sister (Deceased- Suman) was married to the present petitioner and at the time of their marriage, ample articles and ornaments by way of the Stridhan were given. The complainant/respondent no. 2 further stated that present petitioner and his family members used to treat her in an inhumane manner, and physically tortured her.

(3.) Learned Senior Counsel for the petitioner submitted that the FIR in question was lodged against eight persons, including the present petitioner-husband; most of the persons arrayed as accused were in-laws of the deceased, who were not residing with the petitioner, but the complainant chose to file a false case against the petitioner and his family members.