GUNJAN @ GIRIJA KUMARI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in this appeal is directed against judgment and order dtd. 22/8/2024 passed by the High Court of Delhi at New Delhi [Hereinafter, "High Court".], dismissing Criminal Revision Petition No.114 of 2023 and Criminal Miscellaneous Application No.3181 of 2023, filed by the appellants-accused herein.

(3.) The complainant and the accused persons happen to be family members. Appellant Nos.2 and 3 and respondent No.2-complainant are real brothers. Appellant Nos.1 and 4 are legally wedded wives of appellant Nos.2 and 3 respectively. The wives hail from castes other than Scheduled Castes or Scheduled Tribes. Their husbands, that is appellant Nos.2 and 3 as well as respondent No.2- complainant, belong to Scheduled Castes. By virtue of marriage, the wives, it was contended, also stood to belong to caste and community of their husband 's as well as that of respondent No.2-complainant. The facts on record and the pleadings suggest that a dispute existed between the parties in respect of the properties of their late father named Shri Nand Kishore, situated at Hari Nagar and Ramesh Nagar.