BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant criminal misc. petition under Sec. 482 Cr.P.C., the petitioner has prayed for the following relief:

(2.) Drawing attention of the Court towards the complaint submitted by respondent No.2 against the present petitioner for the offences under Ss. 498A, 406, 323, 494, 497 IPC and the statements of the complainant - respondent No.2 recorded under Sec. 200 Cr.P.C., learned counsel for the petitioner submitted that there is no allegation against the petitioner that he had solemnized a second marriage with one Raju Devi by performing essential religious ceremonies. Learned counsel submitted that as a matter of fact, the complainant - respondent No.2 in her statements recorded under Sec. 200 Cr.P.C. has clearly stated that her husband is not married with Raju Devi.

(3.) Learned counsel submitted that the complainant-respondent no.2 has lodged a complaint for the offences punishable under Sec. 494 IPC against the petitioner, long after 20 years of commission of the alleged crime only with a view to harass and humiliate the present petitioner.