KRISHAN LOCHAN ANAND Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioner Krishan Lochan Anand is the father-in-law of Daljeet Kaur who was married to his son Karan Anand on 22.1.2004 Daljeet died on 20.11.2005. FIR was registered on the basis of statement of Gursharan Singh, brother of Daljeet, who informed that his sister was married with Karan Anand on 22.1.2004 and that soon after the marriage her mother-in-law, father-in-law and husband started troubling his sister on account of bringing less dowry. That his sister wrote 3 letters on 2.3.2004, 23.4.2004 and 2.5.2004 to his other sister mentioning cruelty and misbehaviour of her in laws. He further stated that yesterday night, at around 8 PM his deceased sister had a telephonic conversation with his other sister. That his deceased sister was weeping and informed her sister that her mother-in-law was saying that the Indica car which was given at the time of marriage was below the status of their family. They wanted a Honda City car. That when his sister was married, a fridge was not given to her. Whenever his sister used the family fridge she was taunted to bring a new fridge. That in the morning, at 7 AM, he received a telephone call informing that his sister was injured and was removed to Jaipur Golden Hospital. He reached the hospital and learnt that his sister was brought dead.

(2.) I may refer to the 3 letters dated 2.3.2004, 23.4.2004 and 2.5.2004 written by the deceased to her sister. They read as under :- <FRM>JUDGEMENT_1644_ILRDLH16_2007Html1.htm</FRM>

(3.) Perusal of the letter dated 2.3.2004 shows that the grievance of the deceased was against her mother-in-law. A passing reference is made to the father-in-law in the concluding sentence of the letter where the deceased wrote that her father-in-law always remained cold towards her.