ABDUL REHMAN Vs. ANEES UL HAQ

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure, 1973 ("crpc") seeking the quashing of the Criminal Complaint No. 180/1 of 2002 titled k. M. Anees-Ul-Haq v. Abdul Rehman and Ors. pending before the learned metropolitan Magistrate ("mm") New Delhi and all proceedings consequent thereto.

(2.) THE facts leading to the filing of this petition are that Shri K. M. Anees-Ul-Haq the respondent complainant in this petition was earlier serving in the office of the Director General of Doordarshan. It is stated that the Petitioner shri Abdul Rehman, his wife and two daughters became friends of the Respondent no. 1 Shri K. M. Anees-Ul-Ha q during the time that he was serving as Deputy director General at the Doordarshan. During the periodic visits to the petitioner"s house during the year 1999 he proposed the name of his nephew, K. M. Furkhan-ul-Haq @ Muneeb for marriage with the Petitioner No. 3 Ms. Aalya Rehman, the daughter of the Petitioner Nos. 1 and 2. It is stated that the Petitioners accepted the proposal and an engagement ceremony was performed at New Delhi at the residence of Respondent No. 1 on 16th January 2000. It is claimed that a lot of money was spent by the Petitioners and the date of marriage was fixed at 4th november, 2000.

(3.) IT is then stated that on 27th October 2000 the Respondent No. 1 and his wife Smt. Nusrat informed the Petitioner No. 1 that the marriage could not take place in November 2000 and had to be postponed in view of the death of close relations of the bridegroom. Thereafter no date for marriage was fixed nor was any intimation sent to the Petitioners. The Petitioners" enquiries were repelled or were not responded to at all. It is alleged that the Respondent No. 1 having cheated the Petitioners started leveling false allegations against them on fraudulent grounds.