SARITA Vs. STATE NCT OF DELHI & ORS

JUDGEMENT

(1.) Vide the present petition filed under Sec. 482 of the Code of Criminal Procedure, 1973, petitioner assails the order dated 07.06.2012 passed by learned Trial Court in Criminal Complaint Case No.96/1/2009 and order dated 07.02.2013 passed in Criminal Revision No.48/2012 by learned Additional Sessions Judge thereby dismissing the complaint and revision petition filed by her.

(2.) Initially, the petitioner had instituted a Criminal Complaint Case under Sec. 200 Cr P C on the allegations that petitioner got married with Jasvinder Singh/respondent No.2 on 25.11.2007 after procuring divorce in 'Gram Panchyat' from her earlier husband namely Sudhir. After some time, petitioner came to know that her husband/ respondent No.2 was already married and was having one daughter and his earlier wife had filed various litigations against respondent Nos.2 to 7.

(3.) It is further alleged that respondent No.2 in connivance with remaining accused persons committed the offence punishable under Sections 420/494/495/506/120B/34 of the IPC. To support her case, petitioner examined herself as CW1; CW2 Rajbir Singh; and CW3 Hari Chand Saroha. Learned Trial Court has also conducted enquiry under Sec. 201 of the Cr PC and called the report from the police station concerned.