(1.) HEARD learned counsel for the parties.
(2.) RESPONDENT no. 2 filed a complaint alleging that the wife left with the ornaments and cash and thereby committed an offence punishable under section 406 IPC because the complainant had entrusted the cash and ornaments to the wife for safe custody. It is further alleged that in the year 1996. there was a compromise in the matter and thereafter the wife came back to stay with the husband but somewhere in November 2000 she again left without returning cash and ornaments. Against the applicant no.2 the simple allegation is that he instigated the applicant no. 1 (wife).
(3.) SO far as the applicant no.1 is concerned, it is contended on her behalf that the court below was unjustified in taking cognizance in the matter in the year 2000 while in fact the offence allegedly was committed in the year 1995.