GAINDA LAL Vs. STATE GOVT. OF NCT.

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") read with Article 227 Constitution of India has been filed against the impugned Order dtd. 3/4/2017 vide which the learned District and Sessions Judge has upheld the Order of the learned M.M. dtd. 27/6/2016 discharging the Respondents No. 3 to 5 in the Charge-sheet filed in FIR No. 199/2014 under Ss. 498A/304B/34 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at P.S. Sangam Vihar, New Delhi.

(2.) Briefly stated, the Complainant/Sh. Gainda Lal (the Petitioner herein), father of the deceased, Ms. Shashi made a Complaint of dowry harassment and death of his daughter.

(3.) It is submitted that he is an Auto Rickshaw driver. His daughter, Ms. Shashi got married to Respondent No. 3/Sh. Bhagwan Swaroop, son of Respondent No. 4/Sh. Rishi Pal, on 5/12/2010 as per Hindu rites and customs. He spent about Rs.4.00 Lacs, which was beyond his financial means and resources. He arranged the money from his friends, relatives and family members.