Vijay Bishnoi, J. - (1.) THIS criminal misc. petition under section 482 CrPC has been filed on behalf of the petitioners with a prayer for quashing the FIR No. 123/2011 dated 12.11.2011 of Women Police Station, Udaipur. The FIR has been registered at the instance of respondent No. 2, who happened to be daughter -in -law of the petitioner Nos. 1 and 2 and sister -in -law of petitioner No. 4. The petitioner No. 3 is the husband of petitioner No. 4.
(2.) IN the FIR, the respondent No. 2 has stated that her marriage was solemnized with Sunil Kumar (hereinafter referred to as 'accused No. 1') son of petitioner Nos. 1 and 2 on 07.05.2004 in Udaipur. It is further stated in the FIR that at the time of marriage of the respondent No. 2 with accused No. 1, other accused -persons had informed that he is a Mechanical Engineer working in Delhi and earning a very handsome salary and on believing that statement of the accused -persons, the father of respondent No. 2 gifted gold ornaments weighing 30 tolas worth Rs. 8,00,000/ - and other dowry items of Rs. 5,00,000/ - including cash amounting to Rs. 4,00,000/ -. It is further alleged that in the marriage, the father of the respondent No. 2 also spent Rs. 5,00,000/ - in hosting the in -laws of the respondent No. 2 and their other relatives. In para No. 3 of the complaint, it is alleged that after her marriage, when the respondent No. 2 started living with the accused -persons at the their house in Delhi, all the accused -persons used to taunt her for not bringing sufficient dowry. They used to take work from the respondent No. 2 as bonded labour and never allowed her to mingle with neighbours and also did not allow to talk on telephone with her parents.
(3.) IN para No. 4 of the complaint, it is stated that in February, 2005, accused No. 1 went to America leaving the respondent No. 2 at her in -laws house and after three and a half months, she had joined him in America. It is alleged that in America, the accused No. 1 used to quarrel and assault her. The allegations regarding illicit relations of accused No. 1 have also been levelled.;