SUSHIL KUMAR Vs. STATE

JUDGEMENT

(1.) Vide instant petition Petitioners have challenged the impugned order dated 28.01.2006 passed by ld. MM, Karkardooma Court, Delhi whereby the ld. Judge has dismissed the application under Section 177 Cr.P.C.

(2.) Ld. counsel for Petitioners submits, on the complaint being filed by Respondent No. 2 Lata W/o Sushil Kumar before CAW Cell, East Delhi on 08.04.1997 in which she has alleged that marriage has taken place with the Petitioner No. 1 at Kanpur and dowry articles also have entrusted by her parents at Kanpur and that her in-laws have tortured her for demand of dowry etc. at Kanpur.

(3.) Learned Counsel for the Petitioners further submits that, as per the complaint of Respondent No. 2 the cruelty as alleged by her has taken place at Kanpur and marriage has also taken place at Kanpur. Thereafter, she was brought back from Kanpur to Delhi by her parents, since then, she has been residing at Delhi.