ANKUSH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.312 dated 2.6.2012 under Section 498-A/ 406/ 34 of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Gurgaon City District Gurgaon and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that the complainant had got married to Dinesh Saini on 11.1.2010. Petitioner was the brother of Dinesh Saini. In fact, complainant was resident of Canada and had come to India for marriage purposes. Complainant returned to Canada on 22.1.2010. Complainant again visited India on 1.5.2010 and returned to Canada on 21.7.2010. Brother of the petitioner reached Canada on 7.9.2010 and returned on 31.3.2011. Complainant came to India in April 2012 and lodged the FIR in question and thereafter, returned to Canada and is presently residing in Canada. Petitioner had been falsely involved in this case due to his relationship with Dinesh Saini. There was no specific allegation against the petitioner in the FIR.

(3.) Learned State counsel, on the other hand, has opposed the petition and has submitted that all the accused, in connivance with each other, had harassed the complainant.