Mohini Kapur, J. - (1.) The petitioners are husband, father-in-law, and mother-in-law, respectively, of Smt. Manju Devi, Complainant in the case. The offences for which the F.I.R. has been registered are under Sections 498-A and 406, Indian Penal Code Smt. Manju Devi was married to the petitioner No. 1, Prem Chand, in April, 1990 and further according to her, she has been tortured for bringing less dowry. She was turned out of the house when she was pregnant and then she was threatened after delivery of child. Most of the items claimed by her have been returned by the petitioners and some articles/items remained to be returned as is clear from the case.
(2.) The learned counsel for the accused-petitioners has contended that their house has been sealed by the police but from the diary of the case, this fact is not borne out according to the learned Additional Public Prosecutor and no seal has been put on the lock on the house.
(3.) It is also contended that father and brother of Smt. Manju Devi are in police service and therefore, the police has taken speedy action in the matter.;