ONKAR NATH MISHRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by the three accused arises out of the order dated 5.3.2007, passed by the High Court of Delhi, dismissing the Criminal Revision Petition No. 92 of 1998 filed by them. In the said petition, a prayer was made by the appellants to quash the charge-sheet and the consequential proceedings arising out of First Information Report (F.I.R.) No. 155 of 1995, instituted in the Court of Metropolitan Magistrate, New Delhi. Appellant Nos. 1, 2 and 3 are respectively the father-in-law, sister-in-law and the husband of the complainant.

(3.) A few facts, leading to the present proceedings and necessary to dispose of the appeal are: The marriage between the complainant and appellant No. 3 was solemnized at New Delhi on 5.12.1993. After the marriage, the complainant was residing at her matrimonial home in Delhi. It appears that there was some matrimonial discord between the complainant and her husband, appellant No. 3, which resulted in filing of a complaint by the complainant on 17.5.1994 in the Crime against Women ("CAW" for short) Cell, Delhi, inter alia, alleging that she was harassed by her husband and in-laws. However, the matter was compromised on 26.6.1994 and as agreed, on 3.7.1994, the complainant joined her husband at Bijnore (U.P., where he was posted. However, she returned back to her parental home in Delhi in mid-August 1994, as she was expecting a child.