NATIONAL COMMISSION FOR WOMEN Vs. BHASKAR LAL SHARMA

JUDGEMENT

(1.) Curative Petition (Crl.) Nos. 24-25 of 2010, has been filed by the National Commission for Women in Review Petition (Crl.) Nos. 384-385 of 2009 in Criminal Appeal Nos. 1325-1326 of 2009, which were disposed of by this Court on 27th July, 2009. By the said judgment and order, this Court set aside the summoning order, which had been passed on 21st March, 2005, against the Appellants by the learned Metropolitan Magistrate, Patiala House, New Delhi.

(2.) The Respondent No. 3 in the curative petition, Monica, was married to one Vikas Sharma, son of the Respondent Nos. 1 and 2 in the curative petition. On account of differences, the Respondent No. 3 filed a complaint against the said Respondents before the aforesaid Magistrate on 9th September, 2004, being No. 287/1A Under Sections 498A, 406 and 34 of the Indian Penal Code. Summons issued on such complaint was challenged by the said Respondent Nos. 1 and 2 before the Delhi High Court Under Section 482 of the Code of Criminal Procedure, being Criminal Misc. (Main) No. 4742 of 2005, for quashing the summoning order dated 21st March, 2005. The said revision, having been dismissed, the Respondent Nos. 1 and 2 in the curative petitions, came before this Court by way of Criminal Appeal Nos. 1325-1326 of 2009. The said appeals were disposed of by two Hon'ble Judges of this Court upon holding that no case Under Sections 498A or 406 Indian Penal Code had been made out against the Respondent No. 1, Bhaskar Lal Sharma, and, as far as the Respondent No. 2, Vimla Sharma, is concerned, she could be proceeded with only Under Section 406 Indian Penal Code

(3.) Aggrieved by the said judgment and order, the Respondent No. 3, Monica, filed the review petitions, which were dismissed and it is against such dismissal that the present Curative Petition (Crl.) Nos. 24-25 of 2010, have been filed by the National Commission for Women.