- (1.) Satish Kumar Malhotra and three others, the petitioners have brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 653 dated 1.9.2011, registered at Police Station Civil Lines, Karnal, District Karnal (Annexure P8) for an offence punishable under sections 406, 498-A and 506 of Indian Penal Code along with all the subsequent proceedings arising out of the same being abuse of the process of the court.
(2.) Learned senior counsel for the petitioners has submitted that marriage between Darun Malhotra, respondent No. 2 and Hari Om Malhotra was solemnized on 28.2.2008 at New Delhi. According to him, the couple resided together at New Delhi. According to him, the first FIR was lodged by Darun Malhotra on 23.6.2011 at Police Station Greater Kailash, South East District, New Delhi against her husband, father-inlaw and mother-in-law for an offence punishable under sections 380 and 341 read with section 34 IPC. According to him, this FIR, bearing No. 79 dated 23.6.2011, is Annexure P/2 on the record. He has further submitted that the allegations were that the aforesaid persons had stolen her belongings and the police recovered the goods and those goods were got released by the complainant on supardari.
(3.) Learned senior counsel for the petitioners has submitted that the second FIR, bearing No. 80 dated 24.6.2011 was registered at the the same police station for an offence punishable under sections 354, 506 IPC in which she had levelled allegations against her father-in-law.;