(1.) The respondent No.2 is the complainant, who lodged complaint under Section 498-A/406 of the Indian Penal Code (for short, 'IPC') against her husband Anil Singhal as well as other relations. This complaint was made to the ACP, Crime Against Women (CAW) Cell, Pitampura. Thereafter, an FIR was registered. Police, after investigation, filed challan under Section 173 of the Code of Criminal Procedure (for short, 'Cr.P.C.'). Names of the petitioners herein were put in Column No.2 in the said charge sheet. Complainant's husband, father-in- law and mother-in-law were shown as main accused. The relation of these petitioners, who were put in Column No.2, with the complainant's husband is as under :- Petitioner No.1 " Uncle (chacha) of the complainant's husband Petitioner No.2 " Son of the petitioner No.1 Petitioner No.3 " Another uncle of the complainant's husband Petitioner No.4 " Wife of the petitioner No.3 Petitioner No.5 " Daughter of the petitioner No.3 Petitioner No.6 " Son of the petitioner No.3 Petitioner No.7 " Another uncle of the complainant's husband
(2.) After the filing of the charge sheet, the learned MM chose to summon all these petitioners, who were shown as accused in Column No.2, by passing the following order :-
(3.) It is stated in this petition that Anil Singhal was married to the complainant on 31.1.1996 according to Hindu rites and ceremonies in Delhi. The complainant, after the marriage, initially lived for about 10-15 days at the house of the parents of Anil Singhal, but as she was not happy to live in the joint family, day to day fights started and the complainant also left the matrimonial house. The parents of the husband separated the couple for all purposes to maintain cordial relations. The complainant and her husband started living in a rental accommodation at Sector-IX, Rohini. The complainant at that time took all her belongings with her to her rental house. The husband also started his own independent business under the name and style of 'Geetanjali Enterprises' at Rani Bagh, Delhi. The couple lived together for about one year in the said rental house and a child was also born. However, due to interference from the parents of the complainant, the married life of the couple was not cordial and frequent fights occurred. The couple also shifted to another house in Rohini only and where the complainant gave birth to the second child. Meanwhile, because of his business, the husband took a house on rent in Ahmedabad. He wanted to shift to Ahmedabad permanently. The complainant was not interested and refused to do so on one pretext or other. However, she kept visiting Ahmedabad. Subsequently, the complainant filed the present complaint in CAW Cell and FIR was registered.