SATPAL ROHILA & OTHERS Vs. SHAILJA ROHILA

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicants seek to quash the impugned summoning order dated 01.10.2015 including entire proceedings of criminal complaint case no. 2499 / 2015, Shailja Rohila vs Satpal Rohila under Section 406 IPC, P.S. Nehru Colony, Dehrdaun, pending in the court of Judicial Magistrate I, Dehradun.

(2.) A criminal compliant case was filed by the respondent against present applicants in respect of stree dhan for the offence punishable under Section 406 IPC on 23.07.2015. The applicants have approached this Court against the summoning order.

(3.) The marriage between the respondentcomplainant and applicant no. 1 was solemnized on 06.12.2001. Ex-parte decree of divorce was obtained by the respondent on 27.08.2008. Criminal complaint case was filed on 23.07.2015, i.e., after seven years of dissolution of marriage and after 15 years of solemnization of marriage between the estranged couple. Accusedapplicants have been summoned to face the trial for the offence punishable under Section 406 IPC, which entails imprisonment of either description for a term which may extend to three years or with fine or with both.