R.L. Anand, J. - (1.) I have heard Shri R.S. Ahluwalia. Advocate on behalf of the petitioner and Shri R.S. Riar, Sr. Advocate, assisted by Shri D.P.S. Kahlon, on behalf of the respondents and with their assistance, have gone through the record of this case.
(2.) SOME facts can be noticed in the following manner : An F.I.R. No. 46 of 1996 was registered against Sarvshri Sanjeev Kaushal, R.M. Kaushal and Smt. Sudershan Kaushal at the instance of Smt. Sadhna Sharma under Sections 408. 498 -A. 420 of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act. The accused could not be arrested though it is alleged by the complainant that at one point of time they were arrested but they were allowed to go by the police in connivance with the accused. Resultantly the accused were declared proclaimed offenders in the year 1996 by the area Magistrate. Their properties were attached. The complainant came to the High Court by way of Crl. Misc. No. 20088 -M of 1996 under Section 482 of the Code of Criminal Procedure and that the same was disposed of on 25th February, 1997 with the following orders : "To what an extent the police can connive with the accused is a glaring instance which has come to the notice of this Court for which an inquiry has become necessitated.
(3.) SMT . Sadhna Sharma, resident of Mouse No. 3329, Sector 19 -D, Chandigarh, has filed the present petition under Section 482 Cr.P.C praying that the investigating officer of the case FIR No. 46 dated 2.3.1996 under Sections 406 and 498 -A IPC and subsequent offences under Sections 420 and 494 [PC be directed to initiate and take effective steps for impounding the passports of respondent Nos. 1 to 3 namely Sanjeev Kaushal, R.M. Kaushal and Smt. Sudharshan Kaushal, who have been declared as proclaimed offenders by the Court of Chief Judicial Magistrate, Chandigarh and to initiate steps for extradition of respondent Nos. 1 to 3, who are presently residing in Australia away from the arm and process of law.;