JASBIR KAUR Vs. STATE GOVT OF NCT DELH

JUDGEMENT

(1.) The petitioner was married to Sardar Satinder Singh according to Sikh rites on 28.11.2004 After marriage, there was a matrimonial discord between the couple on account of which the petitioner left her matrimonial home and filed a complaint of harassment and misappropriation of her dowry and istri dhan articles by her husband and other members of her in-laws family. Learned counsel for the petitioner says that the petitioner did not leave her matrimonial home of her own and according to him she was turned out of from her matrimonial home after giving beatings to her on 25.3.2005.

(2.) The grievance of the petitioner in this writ petition is that despite her complaint the police did not register a case under Section 406/498A/34 IPC against her husband and other members of her in-laws family.

(3.) In response to the notice of this writ petition, a status report has been filed by the respondents which reveals that a case under Section 406/498A/34 IPC has already been registered against the husband of the petitioner and other members of her in-laws family.