Kanta vs State Of Rajasthan
2022 Latest Caselaw 2599 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 737/2022

1. Kanta W/o Ramkishan, Aged About 55 Years, R/o Ward No. 1, Bass Kalu Bikaner. (Mother-In-Law)

2. Ramkishan @ Ramlal S/o Srhi Herlal, Aged About 61 Years, R/o Ward No. 1, Bass Kalu Bikaner. (Father-In- Law)

3. Swati D/o Ramkishan, Aged About 23 Years, R/o Ward No. 1, Bass Kalu Bikaner. (Sister-In-Law)

4. Govind Prasad S/o Ramkishan @ Ramlal, Aged About 32 Years, R/o Ward No. 1, Bass Kalu Bikaner. (Husband)

5. Pooja D/o Ramkishan, Aged About 26 Years, At Present Working As Teacher Grade - Iii, Lamdha, District Pali. (Sister-In-Law)

6. Garima W/o Ashok Kumar, Aged About 29 Years, D/o Ramkishan, At Present Working As Teacher Grade - Iii, Arnia, District Chittorgarh, Raj. (Sister-In-Law)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Pooja Sharma D/o Navratan Sharma, Aged About 27 Years, R/o Suryanagar Colony, Suratgarh, Ganganagar.

----Respondents

For Petitioner(s) : Mr. Pritam Solanki For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/02/2022

This criminal misc. petition under Section 482 CrPC is

preferred on behalf of the petitioners with a prayer for quashing

the FIR No.0043/2022 of Police Station Suratgarh, District

Ganganagar.

(2 of 2) [CRLMP-737/2022]

In the said FIR, the respondent No.2 has levelled allegations

against her husband and in-laws that after her marriage in the

year 2017, they are torturing her and demanding dowry. It is also

alleged that the petitioners did not return stridhan of the

complainant and refused to give custody of her minor son to her.

Learned counsel for the petitioners has also submitted that

the petitioner Nos.3, 5 and 6 namely Swati, Pooja and Garima are

sisters of the petitioner No.4 and they are residing separately, but

false allegations have been levelled against them by the

respondent No.2. It is also submitted that parents of the petitioner

No.4 have also falsely been implicated in this case.

Issue notice. Issue notice of the stay application also.

Learned Public Prosecutor accepts notice on behalf of the

respondent- State.

Let notice be issued to the respondent No.2 only, returnable

on 22.03.2022.

Notice upon the respondent No.2 shall be served through the

SHO, Police Station, Suratgarh, District Sriganganagar, who shall

ensure the personal service of notice upon the respondent No.2

positively by the next date of hearing.

In the meantime, no coercive action shall be taken against

the petitioners Nos.3, 5 and 6. However, the petitioners are

directed to join investigation.

(VIJAY BISHNOI),J 43-mohit/-

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