KAMLESH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present case, the complainant/respondent No. 2 Smt. Santara @ Santosh was married with Kamlesh Meena petitioner No. 1. Petitioner No. 2 is father-in-law of the complainant whereas, petitioner Nos. 3 and 5 are brothers of husband of complainant and petitioner Nos. 4 and 6 are wives of petitioner Nos. 3 and 5, respectively. Petitioner Nos. 7 to 10 are distant relations of husband of the complainant.

(2.) Learned counsel for the petitioner has relied upon Preeti Gupta v. State of Jharkhand, 2010 AIR 3363 to contend that all relations have been implicated for the offences under Ss. 406 and 498A IPC. Learned counsel for the petitioners has contended that the petitioner Nos. 3 to 10 have nothing to gain from the alleged demand of dowry.

(3.) After going through the contents of FIR, considering that there are specific allegations against the petitioner Nos. 1 and 2, the present petition qua petitioner Nos. 1 and 2 is dismissed.