JAYANAND KHANDURI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) THE petitioners have challenged the FIR dated 03.01.2015, registered as case crime no. 1 of 2015 under section 3/4 of Dowry Prohibition Act and 304B IPC, Police Station Pauri, District Pauri.

(3.) THE allegation in the FIR is that husband as well as petitioners used to torture the deceased (daughter of respondent nos. 3/ complainant) for not bringing sufficient dowry. It is also mentioned in the FIR that on 30.12.2014 deceased telephoned her mother and told her that her husband and in -laws brought her to his sister s house to saw her to Doctor and Doctor advised some medicine for getting male child, and when she refused to take the medicine they brought her back to Pauri Garhwal. Again on 31.12.2014, at about 9:30 p.m. daughter of the complainant (deceased) telephoned her mother from the mobile of his father -in -law and told her that her husband, mother -in -law and father -in - law forcefully administered some medicine to her, due to which there is pain in her stomach and requested her father to come immediately. The complainant rang back at same number in which he heard voice of her daughter. After hearing the voice of the complainant, the father -in -law of his daughter cut the phone. The complainant immediately rang to his wife who proceeded to her daughter s in laws house.