Penal Code, 1860: s.498-A – Purpose of enactment of s.498- A and misuse of the said section – Discussed. Penal Code, 1860: s.498-A – Complaint against in-laws – Complainant alleged that ‘all accused harassed her mentally and threatened her of terminating her pregnancy’ – No specific and distinct allegations made against either of the accused i.e., none of the appellants were attributed any specific role in furtherance of the general allegations made against them – Allegations were, therefore, general and omnibus and can at best be said to have been made out on account of small skirmishes – Therefore, it would be unjust if the appellants are forced to go through the tribulations of a trial, i.e., general and omnibus allegations cannot manifest in a situation where the relatives of the complainant’s husband are forced to undergo trial.