SABINA,J. - (1.) Petitioner has filed this petition under section 482 Code of Criminal Procedure, 1973 challenging the order dated 23.06.2011.
(2.) Learned counsel for the petitioner has submitted that in the year 2004 engagement ceremony of the son of the petitioner was performed with the daughter of respondents No. 2 and 3. Thereafter, marriage of the son of the petitioner could not be performed with the daughter of respondents No. 2 and 3. However, articles including gold jewellery given by the petitioner to the daughter of respondents No. 2 and 3 had not been returned. Hence, offence under Section 406 Indian Penal Code, 1860 was duly made out against respondents No. 2 and 3.
(3.) Learned counsel for the respondents No. 2 and 3 has submitted that in fact all the gifts, which had been given by the petitioner to the daughter of respondents No. 2 and 3 had been returned to the mediator, after the engagement was broken.;