RAJ PAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) SECOND -respondent Manjit Kaur wife of Kuljit Singh lodged a complaint before the Chief Judicial Magistrate, Karnal, under Sections 406, 498-A and 120-B of the Indian Penal Code against her husband Kuljit Singh, and (2) Lila Devi, (3) Raj Pal alias Banti, and (4) Neelam (mother, brother and sister respectively of Kuljit Singh) wherein the following material allegations are found :-

(2.) FROM the very beginning all the accused especially accused No. 1 (husband) treated the complainant cruelly complaining that the dowry articles were not given according to their wishes. The complainant's husband had encashed the fixed deposit for Rs. 30,000/- given by the parents of the complainant. The accused started torturing the complainant under one pretext or the other. The complainant's husband sometimes kept the hands of the complainant under the cot. The other accused instigated the complainant's husband to torture her so that she may leave the matrimonial home herself. The complainant's parents gave Rs. 20,000/- for the purchase of a colour television. Hardly any day passed without the complainant being beaten by the accused. On 8.10.1993 a child was born to the complainant. Five months after the birth of the child, the complainant was turned out of her matrimonial home and, therefore, the complainant along with minor child came to Karnal (to her parental home).

(3.) THE complaint which was lodged before the Chief Judicial Magistrate, Karnal, was forwarded by the learned J.M.I.C. to the Station House Officer, Police Station City, Karnal, for necessary action, on which the F.I.R. No. 1298 dated 25.9.1997 has been registered at Police Station City, Karnal, under Sections 406, 498-A and 120-B I.P.C.