SHEORAJ SINGH AHLAWAT Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against a judgement and order dated 6th May, 2010, passed by the High Court of Judicature at Allahabad whereby Criminal Revision No.1241 of 2010 filed by the appellants has been dismissed and order dated 9th March, 2010 passed by the Additional Judicial Magistrate, Bulandshahar dismissing an application for discharge affirmed. The factual backdrop in which the matter arises may be summarised as under:

(3.) Appellant No.3-Naveen Ahlawat and respondent no.2-Smt. Renu Ahlawat tied the matrimonial knot on 28th September, 1998. Appellant No.3 was, at that time, serving in Indian Army as a Captain. The couple were blessed with a daughter three years after marriage. According to the wife-Smt. Renu Ahlawat, the addition to the family did not make much of a difference in terms of cordiality of her relations with her husband Captain Naveen Ahlawat and appellants No.1 and 2 who happen to be her parents in-law as they kept harassing her for dowry ever since the marriage was solemnised. These demands, according to her, continued even after her father had paid a sum of rupees four lakhs to the appellants. Physical and mental torture of respondent No.2-Renu Ahlawat, it is alleged, also did not stop even after the said payment, for the sake of a luxury car as an additional item of dowry. Respondent No.2-Smt. Renu Ahlawat's further case is that on 10th December, 2006 she was forced into a car by the appellants who then abandoned her at a deserted place on a lonely road near Sihi village at around 8 p.m. and threatened to kill her if she returned to her matrimonial home. When Jitendar Singh and Brijvir Singh two villagers saw respondent No.2-Renu Ahlawat weeping by the side of the road, besides the car they tried to confront the appellants whereupon appellant No.3-Naveen is alleged to have pulled out a revolver and threatened to shoot them.