JUHRU Vs. KARIM

JUDGEMENT

(1.) Leave Granted.

(2.) The instant Criminal Appeal originates from a judgment dtd. 27/1/2020 whereby the High Court of Punjab and Haryana at Chandigarh (in short 'High Court '), while setting aside the order dtd. 12/7/2018 passed by the Additional Sessions Judge, Nuh, has ordered the summoning of the Appellants under Sec. 319 of the Code of Criminal Procedure, 1973 (hereinafter 'Cr.P.C. ') as additional accused.

(3.) Briefly stated the facts are that FIR No. 270 dtd. 9/7/2017 was registered at Police Station Tauru, District Nuh under Ss. 304B, 498A, 406, 323 and 34 of the Indian Penal Code, 1860 (hereinafter 'IPC ') on the statement of Karim ­ Respondent No. 1 to the effect that the marriage of his deceased sister (Rukseena) was solemnised on 4/12/2016 with one Aamir. An Alto car, Rs.3.00 lakhs in cash, 3 kg of silver, 30 grams of gold, furniture and other household items were allegedly given to Aamir and his family members as dowry at the time of marriage. The family of Aamir comprised of Akhlima (mother), Juhru (father) - Appellant No.1, Sonam (sister) - Appellant No.2 and Rijwan (brother­in­law) - Appellant No.3. The complainant further alleged that the family of Aamir was dissatisfied with the dowry and subjected the deceased to continuous torture and harassment. Respondent No.1 and his family tried to settle the matter with Aamir and his family but all their efforts proved futile. Respondent No. 1 was telephonically informed on 9/7/2017 that the deceased had hung herself to death.