RAJEEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) RAJEEV and four others have filed the present petition under Section 482 Cr. P.C. for the quashment of F.I.R. No. 1070 dated 15th September, 1997 under Sections 498 -A, 406 and 506, Indian Penal Code, registered at Police Station City, Gurgaon, at the instance of Smt. Anita.

(2.) BEFORE I proceed with the three -fold submissions raised by the learned counsel for the petitioners, I may refer to the affidavit dated 9th January, 1998, which has been submitted by Smt. Anita in pursuance of the notice dated 15th December, 1997 issued to her as ordered by Hon'ble Mr. Justice M.L. Singhal. In the affidavit she has categorically denied the allegation of compromise on which the petitioners mainly relied earlier when the notice was issued to the State.

(3.) THE three -fold submissions which were raised by the learned counsel for the petitioners are that the Gurgaon Police had no territorial jurisdiction to register the case; that the dowry articles had already been returned to the complainant and that the present F.I.R. has been registered as a counter -blast to the petitioner under Section 9 of the Hindu Marriage Act.