INDER SEN Vs. STATE

JUDGEMENT

(1.) The present petition under Section 482 of the Code of Criminal Procedure is for quashing the proceedings pending against the petitioners and three ethers under Sections 3 & 4 of the Dowry Prohibition Act 196) (hereinafter re- ferred to as Dowry Act) in the court of Shri O. P. Dewidi Metropolitan Magistrate, New Delhi.

(2.) 1. The aforesaid proceedings were started on a report having been filed by the police on August 20. 1979. The Police was set in motion on account of a complaint dated March 13, 1979 of Smt. Meera (hereinafter referred to as Complainant) daughter of Shri R. N. Sahni resident of House No. 29127 Rajinder Nagar, New Delhi addressed to Commissioner of Police. The allegations made in the complaint were briefly as follows :

(3.) Inder Sen, petitioner was an intimate friendly terms with the father of the complainant, Inder Sen and his wife Smt. Champa Devi, who both arc petitioner used to visit the house of the father of complainant. Friendship between Inder Sen, petitioner and father of the complainant came into existence in 1966 because then former, who is a sub inspector Police was posted in the Police Station Rajinder Nagar, which had Jurisdiction over the residence of the latter.