MONICA Vs. VIKAS SHARMA

JUDGEMENT

(1.) Crl. M. No. 883/2006: Allowed, subject to all just exceptions. Crl.M.C. No. 519/2006: This is a petition under Section 482 of the Code of Criminal Procedure for fixing time-limit for disposal of cases under Sections 498-A/406 and under Section 420 of the Indian Penal Code pending before Metropolitan Magistrate.

(2.) I have heard petitioner in person and Mr. Sidharth Luthra, Advocate, learned Counsel for the respondent and have gone through the copies of the documents placed on the file.

(3.) This is a husband-wife dispute. The parties remained together for about 4-5 months. There were differences and apparent non-adjustment leading to litigation. Now a case under Section 420, 1PC is pending at pre-summoning stage, another case under Sections 498-A/406, 1PC is pending at pre-charge evidence stage and a petition under Section 125, Cr.P.C. is also pending, interim maintenance has been fixed atthe rate of Rs. 5,000/- per month. The petitioner has referred to the evidence and various pleas in the said matters and prays that the Trial Court be directed to dispose of the matters expeditiously, a time-frame be fixed and respondents be directed to deposit the ownership documents of all their properties in India and give undertaking that they shall not sell the properties till the trials are over.