PHOOLA KAUL Vs. STATE

JUDGEMENT

(1.) PETITIONER, Phoola Kaul is the mother-in-law of the complainant, neeru Kaul.

(2.) THE present petition is directed against the order on charge dated 5. 7. 2004 passed by the learned Metropolitan Magistrate whereby the petitioner was charged with the offences under Section 498-A, 406 read with section 34 of the Indian Penal Code.

(3.) BACKDROP facts giving rise to the present petition are that the marriage between Neeru and Abhimanyu (son of the petitioner) was solemnized on 2. 11. 2000 as per Hindu rites and ceremonies. Abhimanyu was employed at Canada and after the marriage he left for Canada while Neeru continued to reside with her in-laws. Unfortunately, the marriage turned sour and Neeru left her matrimonial home.