VINAY JAIN Vs. STATE

JUDGEMENT

(1.) MR. M. P. Singh, APR accepts notice on behalf of the State.

(2.) PETITIONER Vinay Jain happens to be father-in-law of the complainant Poonam jain. She was married to the son of the petitioner, co-accused, namely, Mayank Jain on 4th December, 2005. Certain disputes arose between the parties and other co-accused persons for alleged demand for dowry and cash. The only allegation against the present petitioner is that he alongwith his son Mayank Jain and his brothers Yogesh and Mukesh Jain threatened Complainant and gave her beatings for more dowry at the instances of one Shri Padam Goel, who happen to be father-in-law of daughter of the petitioner. The other allegation against the present Petitioner is that in second week of may, 2006, Petitioner was also present along with his brothers and one Padam Goel when Padam Goel asked the Complainant to make telephone call to her father to get the money on that day itself and instigated her husband, Mayank Jain to give her kick blows on her stomach and she being pregnant, would not be able to bear the kick blows and would die of her own. No role is assigned to the Petitioner in active participation on the said instigation of Shri Padam goel in assaulting the Complainant. It was accused Yogesh and Complainant's husband mayank Jain who are alleged to have actively participated in torturing the complainant as alleged in the FIR.

(3.) THE other allegation against the petitioner is that he threatened the complainant if she complained of what had been done to her by her husband and uncle-in-laws, he would get her brother kidnapped not to be traced out.