SHASHI SIKRI Vs. STATE OF HARYANA

JUDGEMENT

(1.) BISHAN Dass Arora and his wife Smt. Veeran Wali and their married daughter Shashi Sikri have moved the present petition for quashing of the FIR No. 674 dated 9-10-1989 registered at police station city, Sonepat for offence under Sections 403, 406, 498-A read with Section 120-B of the IPC at the instance of Mrs. Rubina Pahwa Arora wife of Kanwal Nain Arora, who in other words is the daughter-in-law of the petitioners Bishan Dass Arora and Smt. Veeran Wali.

(2.) IT has been alleged in this petition that Mrs. Rubina Pahwa Arora was long ago married to Mr. G. C. Bajaj on 7-9-1981 at New Delhi but there was a divorce. Kanwal Nain Arora was also a divorcee and a match was sought by means of an advertisement in Hindustan Times dated 11-1-1987 and there were negotiations and the marriage was solemnised at Delhi on 9-2-1987 between Kanwal Nain Arora and Rubina Pahwa Arora. After the marriage Rubina Pahwa Arora stayed with her husband Kanwal Nain Arora only for a couple of days at Sonepat and this small station was not liked by the wife. Both the husband and the wife proceeded to Delhi and then flew to Canada. It has been further alleged that at Canada the wife did not appreciate much her stay with the husband Kanwal Nain Arora and she came to India. However, after a few weeks Kanwal Nain Arora the husband also followed her and came to Delhi. Rubina Pahwa Arora did not like to spend time at the matrimonial home and it may be mentioned here that she is an Air Hostess and was not inclined to leave her job either. The valuables which the accused now petitioners are alleged to possess haye been enumerated on pages 2 and 3 of the complaint Annexure P-1 and in brief these are reproduced as under :--

(3.) ON engagement on 7th February, 1987, mother of Rubina gave the following items of jewellery :-- (1) A pair of diamond tops. (2) A diamond ring with three stones weighing 64 cents/points; (3) A Kundan set comprising of necklace, tops and rings.