RAMESH CHANDER Vs. SONIKA GUPTA

JUDGEMENT

(1.) The process issued by Judicial Magistrate, Ist Class (City Judge), Jammu, on respondent's Complaint under Section 406 RPC is questioned by the petitioners projecting, inter alia, the abuse of the process of law by the respondent to pressurize and harass the petitioner so that he was disabled to prosecute his Petition filed in the Matrimonial Court to seek dissolution of Marriage.

(2.) The facts giving rise to the case may be stated thus:-

(3.) The respondent filed a Complaint saying that the petitioners had dishonestly misappropriated her 'Istridhan' and were still misappropriating her property, i.e., gifts given to her at the time of the marriage, which after its transfer to them, by her, were kept in the custody of petitioner No.6.