RABINDER KAUR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. against order dated 27.06.2013 passed by learned Metropolitan Magistrate, Tis Hazari Courts, Delhi whereby the cognizance was taken in case FIR No.370/2012 under Sections 323/452/506/34 IPC registered at PS Sarai Rohilla, Delhi.

(2.) In a nutshell, the facts giving rise to the present petition are that respondent No.2/Jasleen Kaur herein lodged FIR No.370/2012 on 23.10.2012. In the FIR, the complainant has stated that he was married with Surender Kumar on 19.05.2012 and her parents were not happy with the said marriage. On 23.10.2012 at about 2.30 p.m, her mother Rabinder Kaur, her brother Richi Arora and her sister Prabhnit Kaur came to her house and started beating her while saying that she had done an inter caste marriage and they would not leave her alive, her husband intervened and the said three persons started abusing and giving beating him as well. All the said three persons threatened her and her husband with dire consequence. On completion of investigation, charge-sheet for the offence under Sections 323/452/506/34 IPC was filed. Vide impugned order dated 27.06.2013, learned trial Court took cognizance of the offence under Sections 323/452/506/34 IPC.

(3.) Feeling aggrieved by the said order, the petitioner has filed the present petition.