GIAN CHAND AGGARWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) GIAN Chand Aggarwal, the father, Ashok Kumar his son and Prabha the wife of Ashok Kumar, have moved the present petition under Section 482 of the Code of Criminal Procedure challenging FIR No. 314 of 25-3-1992 for offences under Sections 406 and 498-A of the Indian Penal Code, registered at Police Station City, Karnal.

(2.) THE facts as alleged are that Devinder Kumar was married to Saroj alias Rita, respondent No. 2. at Karnal on 19-1-1988, that because the husband instituted a petition for divorce the wife manipulated registration of the present FIR and that Saroj has made totally a false allegation that her own husband Devinder had objectionable relations with his own brother's wife Parbha; that the complainant had been utilising the articles of dowry in the best manner and no particular demand of any article was made; that even now if some articles were lying at the premises of the petitioners they were ready and willing to restore them to the complainant wife.

(3.) ON behalf of the petitioners it has been argued that Gian Chand Aggarwal, the father-in-law, is widower and the complainant wife has implicated all the members of the family.