MEHTA,J. - (1.) THE instant miscellaneous petition has been filed by the petitioners seeking quashing of the FIR No. 53/2009 registered at the Police Station, Mahila Thana, Sri Ganganagar against them for the offences under Sections 406 and 498-A IPC.
(2.) SUCCINCTLY stated, the facts of the case are that the respondent No.2 filed a complaint on 21.5.2009 in the Court of the learned Chief Judicial Magistrate, Sri Ganganagar alleging therein that her marriage was solemnized with petitioner No.1 Rajendra Soni on 20.2.1994 at Sri Ganganagar and at the time of marriage, dowry articles were handed over to her husband, father-in- law and mother-in-law. From the wed-lock, two sons Vijay alias Banti and Mohit were born. It was alleged that the accused were not satisfied with the amount of Rs. 51,000.00 given in the "Thali" at the time of the marriage and expressed their desire for a further sum of Rs. 1,51,000.00 and she was harassed on this count. It was also alleged that they were also not satisfied with the amount of Rs. 50,000.00 given on the "Chuchak" ceremonies of both the children. It was further alleged that her husband, the petitioner No.1 was having illicit relations with one Sunita and she was threatened that if a sum of Rs. 5,00,000.00 is given then only the petitioner No.1 would terminate his relations with Sunita. the complainant and her uncle Jagdish managed to give Rs. 2,00,000.00 to the accused but being dissatisfied with the amount, complainant's husband, in connivance with other accused, filed a divorce petition in the Family Court, Jodhpur. It has been alleged that the complainant's father-in-law got her signatures appended on some blank stamp papers. She was not allowed to meet her children. An application was filed on 24.4.2009 by the complainant's father before the Superintendent of Police, Jodhpur and on interference being made by the Superintendent of Police, she and her children were brought to Sri Ganganagar. On 17.5.2009, the complainant, her father and uncle Jagdish made attempts for reconciliation and the remaining amount of Rs. 3,00,000.00, as demanded by the accused, was also given to them but to no avail. The categorical allegation in the complaint is that after the marriage, the complainant, her husband and petitioners No.2 and 3 all resided together at Jodhpur whilst petitioner No.4, who was married, used to reside at Delhi but used to frequently come to Jodhpur.
(3.) THE complaint was forwarded to the police under Section 156(3) Cr.P.C, upon which a First Information Report being FIR No. 53/2009 was registered at the Women Police Station, Sri Ganganagar against the petitioners.;