ANU GILL Vs. STATE

JUDGEMENT

(1.) This is a petition under section 482 Criminal Procedure Code. for quashing of FIR. No .140/99 u/s 498A/406 INDIAN PENAL CODE PS Patel Nagar qua the petitioner; the married sister-in-law "Nanad" of the complainant (Respondent no.2). Admit.

(2.) I have heard the learned counsel for the petitioner, learned counsel for the State and respondent no.2 who is appearing in person.

(3.) Brief facts necessary for the disposal of this petition are: on 16.1.1994 (Respondent No.2 - complainant) was married to Major Sanjeev Kaloti who was serving in the Indian Army; the marriage was solemnised in Delhi; she lived with her husband at the places of his postings, firstly at Kanpur and at Dibrugarh, Assam. The petitioner, at the time of marriage of her brother Sanjeev was working as an assistant in the Ministry of Finance, Delhi and was allotted Government accommodation. On 16.11.1997 the petitioner was married and she is living in her matrimonial home at Noida. On 9th June, 1998 respondent no.2 sent a detailed complaint to the DCP, CAW Cell, Nanakpura, Delhi alleging physical and mental torture by her husband and his other family members on account of demand of dowry. On the basis of the same abovenoted case was registered. Investigations have been completed.Challan has been filed.Against the petitioner it was alleged:-