S.D.BAJAJ,J - (1.) HUSBAND respondent No. 1 got married to petitioner No. 1 wife on 1-5-1987. Petitioner No. 1 was not welcomed in her matrimonial home, subjected to cruelty and bereft of her Stridhan therein after marriage. Petitioner No. 2 Sabi Ram father of the bride Nirmala petitioner No. 1 lodged F.I.R. No. 81 dated April 5, 1988 in Police Station Ellenabad against respondent No. 1 in this regard and respondent No. 1 is facing prosecution in criminal Court at Hissar on its basis under Section 498-A of the Indian Penal Code, which is fixed for June 6, 1990.
(2.) RESPONDENT No. 1 is also being prosecuted at the instance of petitioner No. 1 in criminal complaint No 28-C dated 23rd April 1988 for misappropriation/criminal breach of trust in respect of dowry articles. Vide Annexure P. 3 petitioner No. 1 was granted against respondent No. 1 an exparte decree of divorce on 5-8-1988 in respect of the matrimonial alliance dated May 1, 1987 and also a money decree for Rs. 20,000/- as cash market value of her Stridhan ornaments weighing 67 grams of gold of which she was allegedly deprived by respondent No. 1 within seven months after her marriage with him.
(3.) CONCEALING all these facts from the Court, respondent No I filed against his wife petitioner No. 1 and her relations-petitioners Nos. 2 to 7, on 25th August, 1988 complaint Annexure P. 4 for cheating him of four Tolas of gold ornaments and 10 Tolas of silver ornaments at the time of his marriage with petitioner No. 1 on May 1, 1997 by giving out the age of petitioner No. 1 as 18-19 years instead of actual 35 years and withholding the information of her being a divorcee from Rameshwar.;