HARISH MIRCHANDANI Vs. MANISH DARIRA

JUDGEMENT

(1.) Crl.Rev.P. 252/2015, Crl. M.A. 14213/2015 (stay), Crl. M.A. 13546/2017 (for early hearing), Crl. M.A. 13547/2017 (stay), Crl. M.A. 4864/2108 (for early hearing) & Crl. M.A. 4865/2018 (stay)

(2.) The petitioner is the father-in-law of the respondent. The respondent was married to the daughter of the petitioner on 08.05.2009, however, within 12 days of the marriage the parties fell out and it is alleged that the respondent left the daughter of the petitioner to her parents house and thereafter did not permit her to enter her matrimonial home.

(3.) It is alleged by the respondent that for the purpose of an amicable resolution, the petitioner approached the Sindhi Panchayat wherein a settlement was arrived at and all the items, gifts, electronic items, jewellery, etc. along a sum of Rs. 8 lakhs were returned by the respondent to the petitioner in full and final settlement of all claims of the petitioner, his family as well as the daughter of the petitioner. It is contended that despite the said settlement, the daughter of the petitioner filed a claim for maintenance. It is alleged by the respondent that because the daughter of the petitioner has filed a claim for maintenance, the petitioner has committed an offence under Section 406 of the IPC of criminal breach of trust and thus is liable to be punished.