JAGDISH CHAND Vs. STATE

JUDGEMENT

(1.) This criminal revision has been filed against the order dated 25th October, 1990. By this order, the Metropolitan Magistrate dismissed the complaint primarily on the ground of delay of 8 months in filing the complaint. The complaint has been filed under Section 392/304B/304/498-A IPC read with Section 34 IPC.

(2.) The brief facts necessary to dispose of this revision petition are recapitulated hereinunder:-

(3.) The daughter of the complainant Smt. Abhilesh Rani was employed as telephone operator. Sushil Kumar Mittal, accused No. 1 was her husband. Accused no.2 and 3 are father-in-law and mother-in-law. In the marriage, all the necessary household goods, jewellery, furniture, clothes, etc. were given by the complainant to his daughter. It is mentioned in the complaint that accused persons used to taunt and tease the complainant's daughter for not bringing adequate goods and articles in dowry and wanted her to bring money from the complainant. Accused no.2 complained that very scanty dowry was given and that the complainant should give Rs. 10,000.00 more so that a room could be constructed on the roof of the house no.K-34, Karbia, Lodhi Road. Complainant told accused no.2 that his financial condition did not permit to pay this amount. It is mentioned in the complaint that because of the constant torture from accused nos. 2 & 3, the accused No. 1 took a separate room and shifted there on or about June, 1994.