SUNNY ARORA Vs. ISHA

JUDGEMENT

(1.) Petitioners seek quashing of a Complaint Case No. 260 of 2014, Smt. Isha vs. Sunny Arora and others, under Sections 406 and 120-B IPC, pending in the Court of Ist Additional Chief Judicial Magistrate, Dehradun (for short "the case") as well as summoning order dated 11.07.2014 passed in it.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) It appears that respondent Smt. Isha filed a complaint against petitioners under Section 406 and 120-B IPC, which is basis of the case. According to this complaint the respondent and the petitioner no.1 married on 20.04.2007. Various articles were given as gift at the time of marriage. A list is given at para 2 of the complaint. But, the petitioners were not happy with the gifts and articles and they would taunt the respondent. A child was born out from the wedlock on 21.12.2010. The relation became much estrange and finally on 06.08.2012, the respondent sought divorce from the petitioner no.1. But, the articles which were given at the time of marriage had not been returned. It is this complaint, in which, after enquiry, under Sections 200 and 202 of the Code of Criminal Procedure, 1973 (for short "the Code") summoning order has been passed. It is impugned herein.