BALWAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') has been preferred for challenging the FIR No. 211 dtd. 19/10/2021, registered against the petitioners for offences under Ss. 498A and 406 of the Indian Penal Code and Sec. 4 of the Dowry Prohibition Act, 1961 in the Police Station, Sadar, Nagaur.

(2.) Learned counsel for the petitioners argued that on perusal of the FIR, no offence for demand of dowry is made out and the complainant has vindictively enroped all the family members of her in-laws including petitioner No. 1 and 3, who are government servants in State of Haryana, only in order to harass them. It was also submitted that petitioner No. 3 is a physically challenged person.

(3.) While challenging the FIR, learned counsel for the petitioners highlighted that all the dowry articles including the car has been returned back to the complainant.