BHASKARLAL SHARMA Vs. MONICA

JUDGEMENT

(1.) THE Petitioners, who are the father-in-law and mother-in-law respectively of the Respondent Complainant Ms. Monica, have filed this petition under Section 482 of the Code of Criminal Procedure 1973 (Crpc) seeking the quashing of a summoning order dated 21st March, 2005 passed by the learned Metropolitan magistrate ( MM ) in Criminal Complaint No. 287/1a (tiled Monica v. Vikas sharmaand Ors. ).

(2.) THE arguments of learned counsel for the Petitioners Mr. Vikas Pahwa and those of Mrs. Vinay Malhotra, mother of the complainant as well as the complainant have been heard.

(3.) THE marriage between the Respondent and Mr. Vikas Sharma, the son of the petitioners here, took place on 16th January 2004 in Delhi. Soon thereafter the parties have for Johannesburg enroute to Congo. They lived together in Congo till 5th April 2004 The complainant returned to Delhi on 5th April 2004 and remained at the residence of the Petitioners till 10th May 2004 when she returned to Congo. The complainant and Mr. Vikas Sharma stayed together in Congo between 10th May and 21st May 2004 when they returned to India. However by this time the relationship between the parties broke down and from 14th June 2004 the complainant began living at her parents place.