RAJAT TANEJA Vs. HARMEETA SINGH

JUDGEMENT

(1.) THE petitioners have filed this petition under Section 482 of the Cr.P.C. for quashing of complaint dated 11.09.2003, Annexure P1, filed by respondent-Harmeeta Singh, under the provisions of Section 66 of the Information Technology Act, 2000 (hereinafter referred to as 'the Act') read with Section 120(B) of the Indian Penal Code (for short, 'the I.P.C.') and the consequent summoning order dated 31.01.2005 (Annexure P2). They have also made a prayer therein for setting aside order dated 07.10.2006 (Annexure P5) whereby their revision petition filed against the summoning order, Annexure P2, has been dismissed by the Additional Sessions Judge, Gurgaon.

(2.) THE complaint, even though preferred under Section 66 of the Act, has its genesis in a marital discord, which lurks in the background.

(3.) HOWEVER , the marriage did not work out and the respondent, whose tourist visa was to expire on 27.09.2002, came to India on 24.09.2002. Immediately thereafter, F.I.R. No. 311 dated 21.10.2002 was lodged by her against the petitioners at Police Station, Udyog Vihar, Gurgaon, for commission of offences punishable under Sections 406, 420 and 498-A of the I.P.C. and Sections 3 and 4 of the Dowry Prohibition Act.