SURAJ BHAN Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Article 226/227 of the Constitution of India for quashing FIR No.90/2011 u/s 498/406/34 IPC P.S. Crime (Women Cell) Nanakpura, New Delhi.

(2.) BEFORE coming to the grounds alleged in the writ petition for quashing of FIR, it will be relevant to refer the averments made in the FIR.

(3.) ON 26.11.2005, she went along with her husband to Darjeeling, Gangtok from where they came to the house of her parents at 107/3, Lane No.5, Krishna Nagar, Safdarjung Enclave, New Delhi. On reaching there, her husband told her parents and brothers that he will not take her back till the time Honda City, Rs.25 lakhs cash and 1/2 kg gold is given. She tried to persuade her husband but he got annoyed and started abusing her in front of her parents and brothers and also slapped her and left her at her parent's house. Thereafter also, she requested her husband on telephone to take her to her matrimonial home on which he told her that he will not take her to his house but she can stay with him in a rented house.