LAWS(DLH)-2010-7-358

STATE Vs. RAVINDER CHHABRA

Decided On July 27, 2010
STATE Appellant
V/S
RAVINDER CHHABRA Respondents

JUDGEMENT

(1.) The respondents, namely, Mr. Ravinder Chhabra, Ms. Puja Chhabra, Mr. Shiv Kumar Anand and Ms. Lata Anand were charged for offences under Section 498A/304B/34 of IPC in FIR 15/2000, PS Patel Nagar and by impugned judgment and order dated 6th January, 2009, the respondents have been acquitted of the charges framed against them.

(2.) The case as set up by the petitioner was that on 5th September, 1998 Puja @ Pallavi, daughter of Mr. Ram Lal was married to Mr. Ravinder Chhabra, respondent No. 1 as per Hindu Rites. After the marriage, the matrimonial life was not smooth as allegedly Puja's husband, Ravinder Chhabra (R-1) married sister-in-law (Nand) R-2 and her parents-in-law Nanak Chand Chhabra and Kalawati (since expired during trial) used to taunt her for not bringing sufficient dowry.

(3.) The allegations made was that few days prior to their marriage a two wheeler scooter was demanded which was given despite the financial condition of Puja's parents not permitting it and their financial condition being not good. A washing machine was also demanded within three months, which was also given by the parents of Puja.