SUNITA & ANR Vs. STATE & ORS

JUDGEMENT

(1.) Crl. L. P. 566/2018

(2.) Brief facts of the case as noted by the learned Trial Court is as under:

(3.) As per the statement of complainant Smt. Sunita, her daughter Anjali (deceased) was married to Rohit son of Ramesh Kumar resident of F-89, 25 Sq. yard, Raghubir Nagar, New Delhi on 13 November, 2013. After 10-12 days of marriage, when Anjali (deceased) had come to her parental home, she told her mother that her husband Rohit, father-in-law namely Ramesh Kumar, mother-in-law namely Shashi, sister-in-law namely Monika and brother-in-law namely Amit used to harass her for dowry and had demanded a car. Deceased also told that her mother-in-law used to instigate Rohit (her husband) to beat her so that she would bring dowry. The parents-in-law of deceased used to keep her hungry and even did not allow her to talk to her husband. However, at that time complainant made the deceased understand and advised her to adjust in her matrimonial house. Complainant further stated that three months prior to the incident when she alongwith her husband had gone to the matrimonial house of the deceased, the in-laws of deceased did not allow them to talk to deceased and also insulted them. On 19.05.2014, deceased had again come to her parental home. On 20.05.2014, when her husband Rohit came to take her back, she refused to go back saying that her in-laws would kill her. Further, on 21.05.2014 at about 6.30 p.m, father of deceased received a telephone call from father-in-law of deceased who asked him to come to his house immediately. On reaching the matrimonial home of the deceased, complainant and her husband found her hanging to the ceiling fan in her room.