BRIJ LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners are seeking quashment of FIR No. 182 dated April 3, 1990, under Sections 406 and 498-A IPC registered at Police Station Ambala City.

(2.) PETITIONER No. 1 was married to complainant respondent No. 3 on May 8, 1989, at Ambala City. Petitioner No. 2 is mother, petitioner No. 3 is sister and petitioner Nos. 4, 5 and 6 are brothers of petitioner No. 1.

(3.) RESPONDENTS ' learned counsel, relying on Jiwni and others v. State of Haryana, 1996(3) RCR 710; V.P. Singh v. State of Haryana, 1996(2) RCR 261 and Sultan Singh v. State of Haryana, 1996(2) RCR 290, submitted that the marriage articles were entrusted to the accused persons/petitioners at Ambala at the time of marriage. These dowry articles were taken by them to Hansi in complainant's matrimonial home. Thereafter since the dowry articles are not returned to the complainant, Ambala Court has jurisdiction to try these offences under Section 181(4) Cr.P.C. They also contended that since the offence under Section 406 IPC is triable by Ambala Court, even the offence under Section 498-A IPC is also triable by Ambala Court because both these offences were committed during the course of one transaction.