HET RAM AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vide Magisterial order of 12.10.2006, cognizance for the offences of Sec. 498A, 406 IPC taken and case registered against the petitioner. Petitioner requests quashing of above cognizance order.

(2.) Considered arguments of learned counsel for the petitioner, respondent and Public Prosecutor. Perused the record.

(3.) The facts necessary for disposal of this petition seems that on March 23rd, 2006 complainant R2 submitted a complaint before the court of ACJM alleging that she married to son of P1 & P2 in July 2002 and dowry alongwith ornaments and Rs. 1 lakh cash given a son two years subjected to cruelty and harassment in order to procure dowry FIR No. 307/05 was lodged by her on 14.09.2005 but in October, 2005 as husband accepted his mistakes so compromise in October, 2005 after compromise, after few days again began improper activities for obtaining cash money as dowry due to coercion complainant had to agree on 10.01.2006 husband again beating her asked her to bring money from her father on 21.01.2006 when she and husband in a marriage function at her parent's house, again threatening her asked to bring money called her parents on January 23rd and asked them for money. Complaint forwarded to PS and FIR No. 97 of 2006 registered.