LAWS(P&H)-1991-3-96

SURINDER KUMAR ARORA Vs. SUMAN ARORA

Decided On March 22, 1991
SURINDER KUMAR ARORA Appellant
V/S
Suman Arora Respondents

JUDGEMENT

(1.) SURINDER Kumar and Mst. Bhajan Kaur accused. petitioners have invoked the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the Code) for quashing the order dated 24.10.1989 of Judicial Magistrate, Barnala, whereby they were summoned to face trial for offence under Section 406 of the Indian Penal Code on the complaint filed by Mst. Suman Arora.

(2.) THE brief resume of facts figuring in the impugned order of the trial Court is that Mst. Suman Arora was married with Surinder Kumar Arora on 23.4.1989 at Barnala. Thereafter the parties cohabited as husband and wife at Meerut. On the occasion of the marriage, Rs. 3 000/- were entrusted to Bhajan Kaur, mother-in-law of the complainant as vidaigi. One silver set was entrusted to Surinder Kumar Arora besides some other articles. The complainant was blessed with two sons but due to the greedy nature of the husband and mother-in-law, their marriage broke down which resulted in the wife along with her two sons coming to her parents place at Barnala and filing the complaint when the husband and mother-in-law refused to return her Istri Dhan.

(3.) IN return filed by the respondent-wife, the above-referred contentions of the accused-petitioners are controverted.