RAHUL SONI AND ANR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for both the sides.

(2.) This miscellaneous petition has been preferred to quash and set aside order dt. 6/2/2017 passed by revisional Court, whereby the order dt. 2/12/2016 passed by trial Court was upheld rejecting the application moved under Sec. 91 Cr.PC on behalf of the accused-petitioners.

(3.) Learned counsel for the accused-petitioners while relying upon the judgment rendered by Delhi High Court in Smt. Neera Singh vs. The State (Govt. of Net of Delhi) , 2007 138 DLT 152 and the judgment rendered by Madhya Pradesh High Court (Indore Bench) in S.K. Singhal Fathechand Singhal vs. State of M.P. , 1997 CrLJ 3145, has contended that the Income Tax return ought to have been called from the complainant to provide a fair opportunity to the accusedpetitioners to cross-examine the complainant in regard to the allegation made regarding dowry given at the time of the marriage of the parties.