SATISH MEHRA Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) Some eerie accusations have been made by a wife against her husband. Incestuous sexual abuse, incredulous ex facie, is being attributed to the husband. Police on her complaint conducted investigation and laid charge-sheet against the appellant, who has filed this Criminal by special leave as he did not succeed in his approach to the High court at the FIR stage itself.

(2.) More details of the case are these: Appellant (Satish Mehra) and his wife (Anita Mehra) were living in New York ver since their marriage. They have three children among whom the eldest daughter (Nikita) was born on 2/4/1988. Before and after the birth of the children relationship between husband and wife was far from cordial. Husband alleged that his wife, in conspiracy with her father, had siphoned off a whopping sum from his bank deposits in India by forging his signature. He also alleged that his wife is suffering from some peculiar psychiatric condition. Heapproached a court at New York for securing custody of his children. On 31/10/1992 his wife left his house with the children and then filed a complaint with Saffolk Country Police Station (United States) alleging that her husband had sexually abused Nikita who was then aged four. United States police at the local level moved into action, but after conducting detailed investigation concluded that the allegations of incestuous abuse are untrue.

(3.) On 7/3/1993, appellant's wife (Anita) returned to India with her children. In the meanwhile Family court at New York has ordered that custody of the children be given to the husband and a warrant of arrest was issued against Anita for implementation of the said order.