SHRI RAM S S PARIHAR Vs. SUNITI BHADURIA

JUDGEMENT

(1.) This petition, invoking extraordinary jurisdiction under Section 482 of the Code of Criminal Procedure, 1973 has been filed by the complainant against order dated 15. 1. 2006 of the learned Additional Sessions Judge by which the Order dated 5. 1. 2005 of the learned J. M. F. C. , ponda issuing process against the accused under Section 499/500 has been set aside.

(2.) The parties hereto shall be referred to in the names as they appear in the cause title of the said complaint.

(3.) The complainant is the father-in-law of Al/smt. Suniti Bhadauria. A2/ravi shankar Singh Bhadauria and A3/mrs. Reena Singh Bhadauria are the parents of the said daughter-in-law who met the complainant's son Sushil for the first time on 8. 6. 2002 and thereafter they got civilly married on 23. 4. 2003 which marriage was registered before the Civil Registrar, Ponda, goa and subsequently on 26. 5. 2003 by vedic rights but unfortunately to live together in the same house only for a period of five months, one day. From 28. 10. 2003 they have been living separately and if according to the complainant his said daughter-in-law a1/smt. Suniti abandoned the conjugal domicile, according to the said A1/smt. Suniti she was kicked out from the matrimonial house.