POONAM SINGH Vs. STATE

JUDGEMENT

(1.) The present petitions are filed by the father-in-law and sister-inlaw of the complainant/respondent No.2 for quashing the charge sheet relating to FIR No. 127/03 under Sections 498-A/406/34 of the Indian Penal Code, 1860 ("IPC"), Police Station Alipur, Delhi.

(2.) As the facts and issues in both the petitions are same, therefore, this Court has decided to dispose of the aforesaid petitions by this common judgment.

(3.) Brief facts of the case are that the complainant/respondent No.2 Ms. Reema Singh married with Sh. Sumer Singh Salkan on 24.03.2002 according to Hindu rites and rituals. The said marriage was an arranged marriage and through a Newspaper advertisement. Though it is stated in the petitions that they knew the complainant's family as her elder sister was married in Meerut and thus, visited Meerut quite often. The son and brother (bridegroom) of the petitioners was working and residing in Canada and for the purpose of marriage he came to India and stayed only four days after his marriage. Finally, he left for Canada on 28th/29th March, 2002. On the same evening, the complainant/respondent No.2 left with her brother and sister after seeing off her husband from the Airport itself.