AIROnline 2025 SC 327

Supreme Court Of India

(From : 2024 (2) ALJ 274)

Hon'ble Judge(s): Sudhanshu Dhulia, K. Vinod Chandran , JJ

Criminal P.C. (2 of 1974) , S.482— Quashing of criminal proceedings - Legality - Offences under Sections 498A, 325 and 506 of Penal Code, 1860 and Sections 3, 4 of Dowry Prohibition Act, 1961 - Allegation of harassment on account of demand of dowry against husband and in-laws - There was no specific allegation of physical violence, except for vague statements that complainant was beaten up, sustained fracture and was subjected to physical and mental torture - There was no medical evidence despite allegations of fracture and torture - Contradictions in complaint and affidavits, including claims of cordial relations even after alleged abuse - Despite allegation of physical and mental torture as also demand of dowry, complainant had moved Family Court for restitution of conjugal rights - Criminal proceedings, against accused persons, being abuse of process of law, were rightly quashed. 2024 (2) ALJ 274-Affirmed (Para 10 11)