CHANDER KANTA LAMBA Vs. STATE

JUDGEMENT

(1.) THIS is a revision petition filed by Chander Kanta Lamba, Suman Bhardwaj, Manju Mal and Neeru Behl-sisters in law of the complainant Ms.Namrata Behl against the order dated 04.03.2008 by virtue of which the learned MM, Patiala House Courts directed the framing of charge under Section 498A/34 IPC against the petitioners.

(2.) BRIEFLY stated the facts of the case are that the complainant got married with one Sh.Naresh Behl according to Hindu rites and ceremonies on 17.1.2000 in Delhi. It seems that the marriage did not last long and resulted in breakdown, as a consequence of which the complainant, Ms.Namrata Behl lodged a complaint on 11.9.2001 with the Crime Against Women Cell to take action against her husband Naresh Behl and his other family members for allegedly making illegal demand of dowry and treating her with cruelty. On the basis of the said complaint, an FIR No.111/2002 was registered at P.S. Malviya Nagar by the police against Naresh Behl (husband), Mohini (mother in law)(since deceased), Chander Kanta Lamba, Suman Bhardwaj, Manju Mal, Poonam Behl and Neeru Behl-sisters in law and one Rajiv Behl, brother in law of the complainant.

(3.) IT has been stated in the impugned order that so far as the mother in law of the deceased is concerned, she has expired during the pendency of the proceedings and accordingly, the proceedings vide order dated 20.6.2006 against her are deemed to have abated.