VIJAY SINGH & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Crimial P.C. praying that the order dated 19.1.2015 passed by the Judicial Magistrate First Class, No.1, Bharatpur, whereby cognizance of offences under Sections 498-A and 406 Penal Code has been taken against the petitioner be set aside along with the order dated 11.12.2015 passed by Additional District & Sessions Judge (Women Attrocities Cases), Bharatpur, whereby the order dated 19.1.2015 was affirmed in the revision.

(2.) Mr. Biri Singh Sinsinwar, the learned Senior Counsel for the petitioners has submitted that the petitioner no.1 Vijay Singh is husband of deceased Smt. Anita, whereas, the petitioner no.2 Smt. Raghunathi @ Manto is wife of elder brother of the husband, whereas the petitioner nos. 3 and 4 namely Vikram and Udai Singh respectively are sons of elder brother of the husband and the petitioner nos. 5 and 6 namely Smt. Hemu and Smt. Ramo are respective wives of the petitioner nos. 3 and 4. It is further submitted that the petitioner no.7 Smt. Sajna is mother-in-law, the petitioner no.8 Smt. Ramwati is married sister of the husband and the petitioner no.9 Bhagwan Singh is husband of married sister.

(3.) The learned counsel for the petitioners has submitted that Smt. Anita was married with Vijay Singh on 2.12.2009 at Mahendra Colony, Bharatpur as per Hindu rites and customs. The learned counsel for the petitioners has submitted in the FIR allegations regarding demand of dowry and harassment to the aggrieved wife have been levelled.