SUKHBIR JAIN Vs. STATE

JUDGEMENT

(1.) BOTH the petitions Crl. M. (M) 802/91 Sukhbir Jain and AnotherState and Crl. M. (M) 803/91 Sushil Jain v. State have arisen out of the same order passed by Shri. J.D. Kapoor, Addl. Sessions Judge on 28.2.1991 and I, thereforee, dispose of both these petitions by this common order.

(2.) THIS case speaks about how marital discords in a joint family act like a wild dragnet in which not only young unmarried teenaged girls studying in school but also married daughters who visit their parents periodically and that too after long interval become the victims of criminal prosecution merely on the platitudinous statement of the so called bride and unfortunate result is in innumerable broken homes.

(3.) THE concerned Metropolitan Magistrate before whom the challan was filed did not filed any case even on prima facie grounds against Kumari Nisha and Kumari Sushma, the unmarried teenaged sisters -in -law either under Section 406 or Section 498A IPC and they were ordered to be discharged.No case Under Section 406 IPC was also found against the other five accused. However, they were ordered to be proceed with Under Section 498A IPC.