VASANTHI Vs. K PONSINGH KONAR

JUDGEMENT

(1.) INVOKING the inherent jurisdiction of this Court under Section 482 Cr.P.C. the petitioner has preferred this petition seeking the following directions against the respondents; (1)to pay the arrears towards her wearing apparels (cloths) as directed by the Learned III Additional Sessions Judge in Crl.A.194 of 2009 dated 13.08.2010. (2)to withdraw the records pertaining to Crl.M.P.No.3007 of 2008 from the file of the Learned III Additional Sessions Judge and to transfer the same to the file of the Learned Additional District and Sessions Judge (Mahila Court) Chennai to be heard along with the case in SC NO.122 of 2005. (3)to direct the first respondent to return all the original Kisan Vikas Patras for the value of Rs.3,25,000/- to the petitioner.

(2.) SINCE the petitioner and the respondents in all the three petitions are one and the same they have been clubbed together and heard simultaneously. Hence it has become necessary for this Court to pronounce a common order.

(3.) WHEN she returned to India under the fond hope that she would have a comfortable family life along with her husband and two minor children, it was to her utter surprise and shock that she was treated in inhuman manner. She was also deprived of maintenance and equal status of the first respondent. She was also forced to bring money in the form of dowry by both the respondents and their relatives. Both the respondents spindled many of the assets of the petitioner and thereafter the petitioner was bought to street. Hence the petitioner was forced to file petitions for restitution of conjugal rights, maintenance, and for custody of the children under the guardians and Wards Act.