LAWS(P&H)-2000-8-185

AJAY BHALLA AND ORS. Vs. MONISHA BHALLA (MRS.)

Decided On August 18, 2000
Ajay Bhalla And Ors. Appellant
V/S
Monisha Bhalla (Mrs.) Respondents

JUDGEMENT

(1.) RESPONDENT Monisha Bhalla (wife of first petitioner -Ajay Bhalla) lodged a complaint under Sections 406, 498A read with Section 34, I.P.C. which is pending before the Sub Divisional Judicial Magistrate, 1st Class, Pathankot wherein among other things she has alleged as follows.

(2.) THE marriage between Ajay Bhalla and Monisha Bhalla was solemnised on 23.1.1995 at Pathankot, Rokka ceremony took place at Pathankot on 29.5.1994 during which Rs. 7,500/ - was paid in cash to Kasturi Lal Bhalla (father of Ajay Bhalla), Rs. 5,000/ - each was given to Sheela Devi (mother of Ajay Bhalla), Mrs. Rashmi (brother's wife of Ajay Bhalla), Mrs. Neelam (sister of Ajay Bhalla), while Rs. 6,000/ - was given to Kasturi Lal Bhalla. A letter dated 5.7.1994 was received by the father of the appellant from Kasturi Lal Bhalla that he wanted satisfactory dowry of his choice, especially the furniture.

(3.) ON 26.1.1995, Ajay Bhalla demanded a music system worth Rs. 24,000/ -, and took Rs. 11,000/ - lying with the complainant and misappropriated the same. On 27.1.1995, Ajay Bhalla and his parents told the complainant that they were expecting a car and air -conditioner, and on 7.2.1995, the petitioners told the complainant that their demand should be conveyed to her father. On 19.2.1995, the accused demanded Rs. 42,000/ - in cash for the purchase of furniture. On 5.3.1995, Ajay Bhalla and his father demanded a scooter. The complainant was sent to her parental home on 27.3.1995, and Ajay Bhalla and his mother wanted her to bring heavy gold items and cash for furniture. The father of the complainant gave Rs. 42,000/ - which was handed over by the complainant to Ajay Bhalla. On 10.5.1995, Ajay Bhalla demanded Rs. 2.00 lacs from the complainant to set up a computer centre. When the complainant said that her father cannot do so, Ajay Bhalla slapped her. On 8.10.1995, the complainant was beaten and pulled by Ajay Bhalla, Rashmi and Neelam. The complainant was beaten by Ajay Bhalla, his parents and Rashmi on 14th, 16th, 17th of December, 1995 to coerce her to meet the demands. On 24.2.1996, the accused again reminded the complainant to the failure of her father to supply the additional items of dowry, and while Ajay Bhalla slapped her, her hair was pulled by Ajay Bhalla's mother and sister -in -law. The complainant was pushed against the wall by Kasturi Lal Bhalla. Ajay Bhalla tried to strangulate the complainant and took a wooden club/Thapi and hit her on the back. On 26.2.1996, the complainant was slapped and pushed out of the house by Ajay Bhalla, his parents and Rashmi. The accused have dishonestly misappropriate the dowry articles of the complainant