GURMEET SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Feeling aggrieved by the order dated 2-3-2005, passed by Judicial Magistrate First Class, Indore in Cri. Case No. 864 of 2004, whereby the application filed by applicant accused under S. 177 of the Code of Criminal Procedure, has been rejected, hence applicant preferred this revision before this Court.

(2.) Facts of the prosecution case in short are that complainant Ramnik Kaur who is resident of Ranchi (Jharkhand) was married to the applicant on 28-5-2001. The marriage of Ramnik Kaur was solemnized with applicant Gurmeet Singh on 28-5-2001 at Patna. The applicant is permanent resident of S. P. Mukherjee Road, Murgasal, Asansole, District Vardhaman (W.B.). After the marriage she had started living with her husband, mother-in-law Surjeet Kaur, sister in law Ravindra Kaur and Balvinder Kaur at Asansole. She had lodged a first information report at Mahila Police Station, Indore on 2-8-2004 in which it has been alleged that just from the second day of the marriage her husband Gurmeet Singh, her mother-in-law Surjeet Kaur, sister-in-law Ravindra Kaur and BaMnder Kaur started treated her with cruelty and demanded a Santro Car and Rs. 50,000/-. They have started beating the complainant and subjected to her with cruelty. In the meanwhile, complainant become pregnant. Her mother-in-law and sister-in-laws including her husband told her that she should go to her parental home for delivery, as they are not in a position to bear the expenses. The applicant husband Gurmeet Singh also disputes the legitimacy of the child in womb. She was sent to her parental home. She gave birth to a child. Even after intimation her husband and-in-laws did not take care of her and none of them have come to see her at Indore.

(3.) The complainant and her mother went to the matrimonial house along with the relatives and tried to pacify the matter. But the applicant husband, and in-laws again started beating the complainant and demanded a Santro Car and cash amount. Her mother came there and she was sent back to her parental house in October, 2003. Ever since then she is residing at Indore. The applicant husband and her in-laws did not take care of her and child. In the meantime her mother also died.