KISHAN CHAND Vs. STATE

JUDGEMENT

(1.) This petition u/s. 482 Cr.P.C. is directed against an order dated 30-11-1983 of Mr. Mahesh Chandra, Additional Sessions Judge, Delhi whereby the revision petition of the petitioner Kishan Chand against the framing of charge against him by Mr. Prem Kumar, Metropolitan Magistrate, was dismissed.

(2.) The case had been set into motion on a report lodged by the petitioner's wife Smt. Shobha Chhabra against him with the police on 27-7-1981 to the effect that the petitioner had been threatening, quarrelling and ill treating her. He had also been demanding more dowry and had further told her that he would keep her in the house only if she brought a fridge and T.V. On 23-7-1981, she next stated that the petitioner had taken away all her goods which included sofa, Godrej almirah, doubled bed, ornaments, etc. which had been given to her as dowry. This list of the rest of the articles, she stated, would be furnished later after scrutiny. Action in accordance with the law was, therefore, sought to be taken.

(3.) The parties were married on 7-5-1977 and have at present two children, the elder being son of six age, and the other, daughter about three years old. The complainant is employed as a Sub-Inspector in the police, while the petitioner is working as Assistant Executive Engineer in the New Delhi Municipal Committee. At present divorce proceedings initiated by the petitioner are pending. The male child is with the petitioner, while the daughter is with the mother.