ALKA MISHRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By this petition the Petitioner seeks quashing of FIR No. 119/2010 under Section 498A/406/34 IPC registered at PS Crime Women Cell on the ground that there is no allegation against the Petitioners, that the FIR has been registered belatedly and the Petitioners were living separately at a distant place.

(2.) The allegations as set out in the FIR are that on the demand of Complainant's in laws her parents, father, mother and brother and other relatives incurred an expenditure of Rs. 20 lakhs. During the marriage not only jewellary items were given but a demand draft of Rs. 75,000/- was also given besides other articles and cash. Despite having fulfilled the demands her mother in law and her jaithani i.e. Petitioners No. 4 and 1 herein taunted her for bringing less dowry articles in the presence of relatives. On the same day, that is, on 4th February, 2007 the complainant's husband, father-in-law, mother-in-law took all the jewellary, sarees and clothes in their possession saying that "you will live with your husband at Pune and we have taken all the istridhan articles from our all son's wives and we will secure it in the locker."

(3.) In Kanpur, the mother in law of the Complainant used to taunt her and humiliate her on small pretext and miserably harass her physically and mentally asking for her earnings. The mother-in-law of the Complainant even taunted her and tortured her by different names and used to instigate the husband. The in-laws even pressured to abort her and on the instigation of the sister in law the complainant was beaten and mal treated. Complainant's father brought her to Delhi and got her medical treatment done. But after some time she was taken back to Kanpur and there she was harassed and taunted again. She came back to Delhi with her brother-in-law. It is alleged that when her husband left for Landon, her mother-in-law and father-in-law used to demand Rs. 3 lacs from her and a flat to be purchased in the name of the complainant's husband. After coming back from London the Complainant's husband brought his mother from Kanpur to Delhi and harassment continued thereafter. The husband of the Complainant slapped her and abused her with filthy language. There was a demand of flat on the pretext that her father had purchased flat for himself and not for the husband. Even the gifts given at the mundane ceremony were not liked by the in-laws and they abused her. The mother-in-law even went to the extent of throwing the five months child of the Complainant on the floor resulting in grievous injuries. It is further alleged that her husband and in-laws continued to harass her and demanded flat in Delhi. Her brother in law told on telephone that she should not mind beating by the males and she should tell her father to purchase a flat in her husband's name so that he does not harass the Complainant. Finally her husband took away all the articles and threw out all the belongings of the Complainant and her son in the guard room and threatened her that in case she enters the house or tries to take legal action against him he will cut her legs and threatened to kill her father and brother. The complainant has further alleged that false complaints were made by her husband to the University to harass her and not let her complete her PhD. Father-in-law of complainant threatened her to implicate her in false cases.