SWETA MAHESHWARI & ANO. Vs. SMT. POOJA MAHESHWARI

JUDGEMENT

(1.) This petition under Section 482 of CrPC has been filed against the order dated 04.01.2015 passed by ACJM, Gwalior in Case No.125/2015.

(2.) The facts necessary for the disposal of the present case are that the respondent had filed an application under Section 12 of Protection of Women from Domestic Violence Act, 2005 on the ground that she is married to Vishal Maheshwari on 29.01.2014 as per Hindu Rites and Rituals. Several gold and diamond ornaments, one titan watch, a silver idol of Ganesh Ji, Rs.2 lacs in cash were given at the time of engagement and Rs. 50,000/- were transferred in the account of Smt. Suman Jakotiya. At the time of marriage, several gold and diamond ornaments were given apart from the household articles and in all Rs.25 lacs were spent by the father of the complainant for performing the marriage. Silver gifts were given to the in-laws of the complainant. After her marriage, when she shifted to Jamshedpur, her mother-in-law started passing taunts and when the complainant objected to her husband that why the taunts are being passed then he also supported his mother. On 01.02014, the mother-in-law of the complainant instructed that the complainant should do the entire work of dusting and moping in the house. Again when an objection was raised by the complainant, the husband of the complainant also supported his mother. The father-in-law of the complainant also passed taunts and he also used to shout at the complainant. When the complainant along with her husband went to honeymoon, the father-in-law, mother-in-law and applicants used to provoke her husband on mobile for hours together. The complainant also disclosed her E-mail account, face book code, bank account number etc to her husband. The behaviour of the husband of the complainant was not good towards her. After coming back from honeymoon, on 08.02014, the husband of the complainant informed her that on 10th he will be going back to Gurgaon to join his service. When the complainant also insisted that she would also go with him to Gurgaon, the father-in-law and mother-in-law shouted at her and said that she would not be allowed to go along with him and as nothing has been given in dowry. The father-in-law of the complainant also slapped her and she was turned out of the room.

(3.) On 10.02.2014, the husband of the complainant went to Gurgaon, after leaving the complainant in her matrimonial house. From 10.02.2014 to 10.02014, the father-in-law, mother-in-law and applicants continuously tortured her mentally. Initially, they were conspiring to kill the complainant but as they were apprehensive of their arrest, therefore, she survived. The husband, father-in-law and mother-in-law of the complainant used to say her that if she wants to stay alive in the house then she should bring an amount of Rs.7 lacs and one car, only then she will be allowed to live with her husband. It is alleged that the applicants were also extending the same threat to the complainant on phone. The complainant also tried to convince her in-laws that now she is not having any thing and also requested her husband to convince her in-laws not to harass her but neither the husband came back nor he stopped the in-laws and the applicants. On 09.02014, when the brother of the complainant came to Jamshedpur to take her back to Gwalior, again a demand of dowry was made and he was informed that if the complainant wants to reside with her husband then she should bring an amount of Rs.7 lacs and a car. She was also not allowed to take her ornaments back with her. From 10.02014 to 05.04.2014 on several occasions telephonic calls were made to the husband, father-in-law, mother-in-law of the complainant to take her back to the matrimonial house but all the time they said that unless and until an amount of Rs.7 lacs and a car is given, she will not be taken back to her matrimonial house. With great difficulty her husband agreed to take her along with him and on 05.04.2014 he came to Gwalior to take her to Delhi and at that time, again he had made a demand of Rs.7 lacs and a car. At that time, an amount of Rs.60,000/- was given by the father of the complainant to her husband but the atrocities at the hands of the husband, father-in-law and mother-in-law continued. On 19.05.2014, she came to Gwalior along with her father and the ATM Card, Aadhar Card were kept by his husband with him. On 206.2015 (as it is mentioned in complaint), the husband and father-in-law came to Gwalior and made the demand. Accordingly, on 25.11.2014, the complainant lodged a FIR against her husband and her in-laws. Thus, an application under Section 12 of Protection of Women from Domestic Violence Act, 2005 was filed against the applicants as well as the husband and parents in laws.