ANISHA BHANDARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure for quashing First Information Report No. 68 dated February 10, 2003, under Sections 498-A and 406 of the Indian Penal Code registered at Police Station Sector 29, D.L.F., Gurgaon, qua petitioner Anisha Bhandari.

(2.) THE First Information Report was lodged by Nalin Sabharwal, father of Ruchika Sabharwal, against Anurag Bhandari, Anil Bhandari, Anita Bhandari and Anisha Bhandari, husband, father-in-law, mother-in-law and sister-in-law, respectively, of Ruchika Sabharwal. Ruchika Sabharwal was married with Anurag Bhandari on July 2, 2002, at Gurgaon. It is claimed that the complainant spent about rupees twenty lacs on her marriage and also gave costly gifts. On August 22, 2002, Ruchika then left for London with the petitioner and her (petitioner's) mother. She (Ruchika) used to tell the complainant regarding the alleged ill-treatment meted out to her by her in-laws. It is alleged that on February 3, 2003, Ruchika was turned out of the house by her husband and father-in-law. They were demanding from her rupees fifty lacs. She then went to the house of her relative.

(3.) ARGUMENTS of the ld. Counsel for the petitioner, the Assistant Advocate General, Haryana, appearing for the respondent-State and Ld. counsel for respondent No. 2, have been heard and the record of the case has been perused.