Shah, J. - (1.) Leave granted.
(2.) The appellant-wife contends that she had married to Rajinder Singh respondent No. 2 on December 9, 1990. Her parents were resident of Delhi and the marriage was performed at Delhi. A daughter was born on 19th December, 1991. It is her contention that on 19th January, 1992, she was thrown out from the matrimonial home in Patiala with 4 weeks baby girl and that at that time, she had only wearing apparel.
(3.) On the same day, that is, 19th January, 1992 at 3.40 p.m. a complaint bearing No. DD No. 18 was lodged by her at P.S. Kotwali, Patiala making various allegations of torture and dowry demand against her husband and parents-in-law. Thereafter, she came to Delhi to live with her parents. Within that time also, threats by her husband continued. On 30th April, 1992, a complaint was lodged against her husband in the Women Cell, Delhi. Subsequently, on 23rd January, 1993, the impugned FIR No. 34 of 1993 under Ss. 406 and 498-A, I.P.C. for the alleged occurrence dated 9th December, 1990 at Patiala was lodged at Police Station, Paschim Vihar, New Delhi. Rajinder Singh, respondent No. 2 was arrested on 4th February, 1993 at Patiala and certain recoveries were effected and he was brought to Delhi and produced before the Metropolitan Magistrate, who remanded him to judicial custody and, thereafter, released him on bail on 9th February, 1993.;