Madhya Pradesh High Court
Smt. Archna Patel vs The State Of Madhya Pradesh on 13 July, 2018
1 MCRC-13416-2016
The High Court Of Madhya Pradesh
MCRC-13416-2016
(SMT. ARCHNA PATEL Vs THE STATE OF MADHYA PRADESH)
7
Jabalpur, Dated : 13-07-2018
Shri P.C. Patel, learned counsel for the petitioner.
Shri R.S. Shukla, learned Panel Lawyer for the respondent/State.
Heard learned counsel for the parties finally at motion stage. Case diary is perused.
After perusal of the record, this Court finds that there is no allegations against the petitioner about cruel behavior and harassment to respondent No.2. FIR (Annexure-A/1) and statement under Section 161 of Cr.P.C. was recorded by the police. Respondent No.2 has only alleged that at the time of her marriage, the petitioner was residing with other co- accused.
In such circumstance, there is no material available on record against the petitioner for prosecution under Section 498-A of IPC.
Hence, petition is allowed.
Proceedings against the petitioner in Criminal Case No.10319/2016 pending before the Judicial Magistrate First Class, Jabalpur is hereby quashed.
The petitioner is discharged from the aforesaid Section. Copy of this order be sent to the trial Court for information.
(SMT. ANJULI PALO) JUDGE shabana Digitally signed by SHABANA ANSARI Date: 2018.07.13 15:13:31 +05'30'