Dalveer Bhandari, J. - (1.) Leave granted.
(2.) This appeal has been filed by Preeti Gupta the married sister-in-law and a permanent resident of Navasari, Surat, Gujarat with her husband and Gaurav Poddar, a permanent resident of Goregaon, Maharashtra, who is the unmarried brother-in-law of the complainant, Manisha Poddar, against the impugned judgment of the High Court of Jharkhand at Ranchi, Jharkhand dated 27.4.2009 passed in Criminal Miscellaneous Petition Nos. 304 of 2009.
(3.) Brief facts which are necessary to dispose of this appeal are recapitulated as under: The Complainant Manisha was married to Kamal Poddar at Kanpur on 10.12.2006. Immediately after the marriage, the complainant who is respondent No. 2 in this appeal left for Mumbai along with her husband Kamal Poddar who was working with the Tata Consultancy Services (for short "TCS") and was permanently residing at Mumbai. The complainant also joined the TCS at Mumbai on 23.12.2006. Respondent No. 2 visited Ranchi to participate in "Gangaur" festival (an important Hindu festival widely celebrated in Northern India) on 16.3.2007. After staying there for a week, she returned to Mumbai on 24.03.2007. ;