UDAY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) AT the instance of Radha Devi, wife of the petitioner herein, F.I.R. No. 103 dated 12.4.1999 has been registered under Sections 406/498-A I.P.C. at Police Station, Nuh. The relevant allegations found therein are asfollows :-

(2.) THE marriage between Radha Devi and petitioner-Uday Singh took place on 17.4.1998 and dowry articles were given as per the list attached with the complaint. The in-laws of Radha Devi and the petitioner are greedy. The petitioner stated that the complainant's father, who had promised to give a Maruti car, had given a scooter only, and pressed the complainant several times to bring Rs. 1,15,000/-. It is also alleged that the complainant had gone to her parents' house where also, the petitioner came and insisted that if the above said amount is not paid, the complainant will not be taken along with him. The complainant has also alleged that she was even given beatings by the petitioner and others, and that on 16.8.1998, a container filled with kerosene oil was thrown upon her when she entered the kitchen, in order to set her on fire, but since they could not close the door, she (the complainant) had come out. The further allegation is that in September, 1998, the in-laws of the complainant removed all her ornaments, beat her and threw her out. According to the complainant, all her Stri Dhan is in possession of her in- laws and the petitioner.

(3.) I have heard the counsel for both the sides and perused the records on file.