SUNITA RANI Vs. DEORAJ

JUDGEMENT

(1.) This is a revision under Section 397/401, Cr PC against the order dated 9.4.1992 passed by the Vth Additional Sessions Judge, Saharanpur in Criminal Revision No. 84 of 1991.

(2.) The facts giving rise to this revision are as follows.

(3.) The petitioner/revisionist is a married wife of Deoraj opposite party No. 1. There was a dispute between them and, therefore, the petitioner started living separately. She filed a complaint for offence under Sections 406 and 498-A, IPC with the allegations that the articles of stridhan given to her at the time of her marriage have not been returned and have been misappropriated by opposite party Nos. 1 to 5. That they have also committed an offence under Section 498-A, IPC as they made a demand for dowry and turned out the applicant from the house for non-payment of dowry. On the complaint opposite parties Nos. 1 to 5 were summoned by the Magis-trate. Against the summoning order opposite parties filed Criminal Revision No. 84 of 1991 before the Sessions Judge, Saharanpur which has been allowed by an order dated 9.4.1992 by IVth Addl. Sessions Judge, Saharanpur. Aggrieved by it, the present revision has been preferred.