2013 CRI. L. J. 378 ::(2012) 2 MadLW(Cri) 579 ::2012 (4) RecCriR 772 ::(2012) 3 DMC 858

Madras High Court

Hon'ble Judge(s): A. Arumughaswamy , J

(A) Criminal P.C. (2 of 1974) , S.188, S.200— Extra territorial offences - Sanction of Central Government - Necessity - Complaint regarding cruelty and sexual harassment by wife against husband - Husband residing at U.S.A. - He had started committing offence immediately after marriage and continued till her return to India - Both husband and wife were Indians - Dispute between both of them was merely matrimonial dispute - Thus there would be no need of any previous sanction of Central Government - Complaint against husband filed by wife, maintainable. 2004 Cri LJ (NOC) 58 (Mad), Disting. (Para 12) (B) Criminal P.C. (2 of 1974) , S.154, S.482— FIR - Offence of cruelty and demand of dowry - No specific allegations against sisters of husband regarding demand of dowry - No case made out against them - FIR against them liable to be quashed. AIR 1992 SC 604, Rel. on. (Para 14) .....