(1.) ON the statement of Veena Rani wife of the petitioner herein, F.I.R. No. 91, dated 26.5.2000 has been registered under Sections 493-A, 406 and 120-B I.P.C. at Police Station Sirhind, wherein the following material allegations are found :
(2.) THE complainant was married to petitioner-Baljeet Singh on 14.4.1994 at Sirhind and at the time of the marriage, her parents gave dowry as per the list supplied by the parents of the petitioner. After the marriage, the petitioner and others mentioned in the statement started torturing the complainant, demanding more dowry and used to beat her. The complainant's father gave Rs. 40,000/- to petitioner-Baljeet Singh. These persons in conspiracy with each other tortured the complainant. Petitioner's uncle- Gurdial Singh and Bua-Jeeto told the complainant that she should arrange Rs. 50,000/-. Complainant's mother-in-law-Satya Devi, Jeeto and Surinder Kaur taunted the complainant demanding Rs. 50,000/-. After some time, the petitioner left the complainant at her parents' house at Sirhind. Later on, the petitioner took the complainant with him, but again they started demanding the dowry after some time. The petitioner and others tortured the complainant and turned her out of the matrimonial home with demand for a car. On the instigation of others, the petitioner used to give beatings to the complainant. The complainant's golden ornaments and other dowry articles have been retained by her in-laws and some of them might have been sold by them. The petitioner used to given beating to the complainant under the influence of liquor.
(3.) I have heard the counsel for both the sides and pursued the records on file.