SUDHA GUPTA (SEN) Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed by the wife Smt. Sudha Mehta (now Sen) u/s. 482 Crimial P.C. with a prayer to permit compounding of the offences U/ss. 498-A, 406 & 323 IPC.

(2.) In brief, the facts may be narrated. The petitioner made a report at Police Station-Mahila Thana-Jaipur, on June 30,1992. On this report, Crime No. 86/92 registered U/ss. 498-A, 406 & 323 IPC. In the report, it was given out that she was married to Pradeep Sen on Jan. 21, 1992 at Jaipur and since then, she was living with him in the ancestral house along with his grandmother and mother. It was also stated in the report that she was a Teacher in Maheshwari Public School while her husband is employed in Indian Plywood Co. Ltd. In the report, an accusation was made against her husband to have slapped her and thrown her on the ground. There was further allegation about abusing and assaulting her after drinking liquor. In the report, she had also made a prayer at her articles and ornaments which are lying in the steel almirah be arranged to be given to her.

(3.) On this report, the case was registered U/ss. 498-A, 406 & 323 IPC. It appears that subsequently, the police submitted a charge-sheet against her husband, Shri Pradeep Sen in the court of Judicial Magistrate No. 18, Jaipur City, Jaipur U/ss. 498-A & 323 Penal Code situated in Mini Secretariat, Bani Park, Jaipur.