(1.) Admit.
(2.) I have heard the parties. Briefly staling facts of the case are that on 19.09.1991, one Ms. Sunita lodged a complaint before D.C.P., Anti Dowry Cell against (1) her' husband, Mr. Satish Kumar, (2) elder brother of the husband, Mr. Prem Chand, (3) elder brother's wife Mrs. Lalita, (4) Mr. Sunil Kumar, the petitioners and others seeking action for demanding dowry.
(3.) The main grievance of the petitioners is that none of them is either residing in the same premises or are responsible for any of the acts alleged against the husband, father-in-law or sister-in-law. One of the four petitioners has since died, who was uncle of the husband. Out of the other three, one Mr. Phulena Dixit, petitioner No.4 is aged 75 years, and is the husband of the sister of the father of the accused, Mr. Satish Kumar, who is the husband of the complainant. Mrs. Asha Sharma, petitioner No.2 is the daughter of said Mr. Phulena Dixit and Dr. V.N. Sharma, petitioner No.1 is the husband of Mrs. Asha Sharma. It appears to be absolutely clear that Dr. V.N. Sharma is a distant relation of the husband of the complainant. He and his wife, Mrs. Asha Sharma are not living in the same premises where the complainant after her marriage to Mr. Satish Kumar had been living in Village Mandavli in Shahdara Suburb of Delhi. At the material time, Dr. V.N. Sharma and his wife were living in Sector XII, Noida, which is not situated in close proximity to Mandavli, Shahdara. Even Mr. Phulena Dixit, who is the brother-in-law of the father of the husband of the complainant, was staying at Noida, which falls in U.P. and could not have been a frequent visitor to Mandavli. Mr. Malhotra is not holding any brief for the husband, Mr. Satish Kumar, his brother-Mr. Prem Chand and Mr. Prem Chand's wife-Mrs. Lalita or his second brother-Mr. Sunil Kumar, who are also being proceeded against. Mr. Malhotra's main grievance is that the allegations contained in the complaint against the petitioners in the present case are absolutely vague. On perusal, I find that no particulars of any specific role played by anyone of them on any incident or the dales of any incidents or- even the approximate timings of any incidents are given in the complaint. The only allegation in the complaint is that Mrs. Lalita, sister-in-law of husband had illicit relations with petitioner No.1. Even this allegation is absolutely vague. In any event, this allegation has no bearing on the case under Sections 498 and 341.P.C.