A.K. Sikri, J. - (1.) Leave granted.
(2.) We have heard the learned counsel for the parties.
(3.) Respondent No. 2 is the wife of Mr. Anil Kaithwas and she was married to him on 30.04.2015. It appears that this matrimonial alliance has not been successful. According to respondent No. 2 (complainant), she was maltreated and there was demand of dowry by her husband and relatives. Based on these allegations, the complainant has registered an FIR against her husband, mother-in-law, elder brother as well as the appellant herein namely, Vandana Chavan. Insofar as appellant Vandana Chavan is concerned, it is alleged that she has adopted Anil Kaithwas and she is also the person who has maltreated. Case of the appellant, on the other hand, is that she is the land lady and Anil Kaithwas is her tenant. It is further stated that she came to Indore to assist their wedding, otherwise, she has no legal relationship with the husband of the complainant. It is accepted by the complainant that appellant is not the natural mother of Anil Kaithwas and, in fact, natural mother is Kusum Bai, who is also made one of the accused persons in this FIR. Insofar as the appellant is concerned, case of the complainant is that she has adopted Anil Kaithwas and in this capacity. It is treated that she is his mother.;