INDRAWATI & ANR Vs. STATE & ANR

JUDGEMENT

(1.) Petitioners impugn order dated 30.06.2012 whereby charge has been framed against the petitioners under Sections 498A/34 of the IPC. Petitioners further impugn order dated 24.05.2014 whereby the Trial Court has dismissed the application of the petitioners to summon the records from the Crime Against Women Cell and for supply of copies thereof to the petitioners.

(2.) Subject FIR was registered consequent to a complaint given by respondent No. In the complaint respondent No.2 has given several instances of demand of money, jewellery as well as property being made against her and her family members. Respondent No.2 has also given the details of the cruelty which is alleged to have been meted out to her by the petitioner as well as his family. Complaint was initially before the Crime Against Women Cell. Thereafter the complaint was referred to the Police Station Vasant Kunj whereafter a chargesheet has been filed. After going through the documents submitted along with the chargesheet, the Trial Court was of the view that the charges under Section 498A/34 of the IPC ought to be framed against the petitioners. Accordingly, charges have been framed by the order dated 30.06.2012 impugned herein.

(3.) I have perused the records of the case. Respondent No.2 in her complaint has categorically stated that she was married to the petitioner on 22.06.2004. Her parents spent approximately Rs. 10 lakhs as per their status and had given several articles and jewellery, ornaments etc besides household goods and a car. She has further alleged that the money which she was carrying was taken by her inlaws and thereafter there were demand of Rs. 5 lakhs in cash and one MIG flat. She has also made allegations of her not being treated properly and being treated with cruelty. She has also given specific dates with incidents.