ASHOK KUMAR Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioner who is the father of the deceased Dolly has questioned the order dated 23.01.2017 passed by the learned Additional Sessions Judge, Shahdara District, Karkardooma Courts, Delhi in Sessions Case No. 243/2016 whereby respondent No. 3 (father-in-law of the deceased) has been discharged and charges under Sections 498A and 306 IPC only have been framed against respondent No. 2 (the husband of the deceased).

(2.) The daughter of the petitioner namely Dolly was married to respondent No. 2 on 08.02.2013.

(3.) On 01.06.2015 an information was received in Jyoti Nagar police station that a woman had committed suicide in a house at Ashok Nagar. On that information, police visited the house of the respondents. The petitioner thereafter lodged the FIR alleging that only two days prior to the marriage, respondent No. 2, Amarjeet had demanded a bullet motorcycle as a condition for marriage. The respondent No. 2 was thereafter made to understand that later such demand would be fulfilled. Marriage between the deceased and the respondent No. 2 did take place but the demand for dowry continued and on many occasions the petitioner paid money to the family of the respondents. On 01.06.2015, it has been alleged by the petitioner, respondent No. 3 called him on telephone and informed the deceased has hanged herself. On such information, the petitioner is said to have gone to the matrimonial home of the deceased and found that her body was lying on the ground on the second floor of the house. The entire family members of the respondents were sitting on the ground floor and nobody was present near the dead body. The brother of the petitioner thereafter called the police on which the police arrived and necessary formalities were fulfilled. The petitioner subsequently stated that his daughter has been killed and she has not committed suicide. He wanted the accused persons to be punished.