MONIA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BRIEF facts of the present case, inter alia, are that FIR was lodged by the petitioner under Section 498A, 325, 323, 506 IPC wherein police after investigation submitted charge -sheet only against Kanwaljeet Singh Wadhwa (husband of the petitioner). During trial, petitioner moved an application to summon Lochan Singh, Swarn Kaur, Gurdeep Singh, Paramjeet Singh, Parvinder Kaur as additional accused. Learned trial court was pleased to dismiss the application and revision arising therefrom was also dismissed by the Revisional Court. Feeling aggrieved, petitioner has approached this Court by way of filing present petition. I have heard Mr. Ramji Srivastava, Advocate for the petitioner, Mr. Saurav Adhikari, Advocate for the respondent No. 2 to 6, Mr. R.K. Sah, AGA for the State and have carefully perused the record.

(2.) FIR was lodged by the petitioner after 16 years of her marriage alleging demand of dowry and harassment pursuant thereto. In a matrimonial criminal dispute, tendency of people to implicate all the family members of husband should not be lost sight of while taking cognizance against the relatives and family members of husband; court should be vigilant and careful and should examine specific role of in -laws and relatives of husband; floating and general statements implicating the family members and relatives of husband should not be lightly accepted as gospel truth, at the summoning stage.