VAISHAKHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner against the order dtd. 23/8/2018 passed by learned Additional Sessions Judge No.1, Sri Ganganagar (hereinafter referred to as 'revisional court') in Cr. Revision No.116/2017, whereby, learned revisional court dismissed the revision petition filed by the petitioner against the order dtd. 2/2/2016 passed by the learned Additional Chief Judicial Magistrate, Sadulshahar, District Sri Ganganagar (hereinafter referred to as 'trial court') in Cr. Case No.81A/2016, whereby, learned trial court took cognizance against the petitioner for the offences under Ss. 494 and 120-B IPC.

(2.) Brief facts of the case are that a complaint was filed by respondent No.2 ' Monika @ Mohini on 16/1/2014 stating therein that on 4/4/2002 she got married to Dharamveer with Hindu rites and rituals. After marriage respondent No.2 went to her in-law's house at Kishanpura. Out of the said wedlock she gave birth to a daughter Shagun. Accused Dharamveer, Rameshwari Devi and their family members (in-laws) treated the respondent No.2 with cruelty for dowry and in the year 2011 she was thrown out of the house. After some time father of respondent No.2 came to know that accused Dharamveer got married to Vaishakha petitioner herein.

(3.) A complaint was filed before the trial court. After recording the statement of respondent No.2 under Sec. 200 Cr.P.C., the complaint under Sec. 202 Cr.P.C. was sent for investigation to the concerned Police Station, Sadulshehar. After investigation a report was submitted.