GAJESH DUTT MEHTA & OTHERS Vs. SEEMA MEHTA

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the papers on record.

(2.) Challenge in this petition is made to the order of cognizance dated 14.5.2007, passed by the learned Additional Chief Judicial Magistrate I, Dehradun in Criminal Complaint Case No. 2690/2011, Smt. Seema Mehta v. Gajesh Dutt Mehta & Others, whereby the accused applicants have been summoned to stand trial for the offence under Section 406 IPC.

(3.) Other accused applicants are father-in-law and mother-in-law of Ms. Seema Mehta. It transpires that Ms. Seema was wedded on 13.7.2001 with Gajesh Dutt Mehta as per Hindu rituals. Within one year of the marriage, she was constrained to leave her matrimonial house due to insatiable conduct faced by her at the hands of the accused applicants. She felt daunted and having been expelled from the matrimonial house, she came to reside at her parent's house on 13.5.2002.