MUSKAN Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') for quashing of order dated 29.11.2010 passed by the learned Sessions Judge, Kaithal (Annexure P8).

(2.) Jagtar Singh and others are facing criminal proceedings under Sections 406, 498A,506 read with Section 34 of the Indian Penal Code (for short 'IPC') in FIR No. 90 dated 13.8.2010 registered at Police Station Cheeka. During the course of the trial, two applications were moved for seeking release of Santro Car bearing No. HR-01Z-4565 on superdari. One application dated 26.8.2010 was moved by Mahender Kumar and another application dated 27.8.2010 was moved by the complainant-Muskan.

(3.) The case of the complainant-Muskan, Petitioner was that the Car in question had been given to her husband Jagtar Singh in dowry at the time of their marriage. Jagtar Singh, however, sold the same to Billu. Thereafter, the same was fictitiously transferred in the name of Mahender Kumar.