KANWALJIT SINGH AHLUWALIA,J. - (1.) Counsel for the petitioner has contended that son of the petitioner is posted at Delhi in Income Tax Department. It is stated that complainant daughter in law of the petitioner was residing at Delhi with her husband.
(2.) Counsel for the petitioner has contended that petitioner is posted as a teacher in District Dausa and it is submitted that son and daughter in law of the petitioner, were having a separate residence and mess at Delhi and therefore, petitioner had no occasion to interfere in their domestic affairs.
(3.) Counsel for the petitioner further submitted that twice the Investigating Agency has come to conclusion that no offence has been committed by the petitioner.;