SANDEEP SAROT Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) As identical questions of law and facts are involved in the aforesaid petitions for quashing the FIR (Annexure P6), therefore, I propose to dispose of the same, vide this common order in order to avoid the repetition. However, for facilitation, the facts have been extracted from C.R.M. No. M-22333 of 2009.

(2.) The compendium of the facts, which need a necessary mention for deciding the limited core question raised in these petitions and emanating from the record, is that the marriage of complainant Anju Sarot was solemnized with accused Raj Bahadur Sarot on 4.12.1999, according to Hindu rites and ceremonies. Sufficient dowry articles were stated to have been given by the parents of the girl to the accused at the time of marriage, but they were not satisfied with the same. They demanded Rs. 10 lacs and started harassing and giving beatings to her.

(3.) Levelling a variety of allegations and narrating the sequence of events in the FIR (Annexure P6), in all, according to the complainant that all the accused treated her with cruelty on account of and in connection with the demand of dowry. On the basis of aforesaid allegations and in the wake of statement of complainant Anju Sarot (respondent No. 2), the present case was registered against the petitioner alongwith his co-accused, vide FIR No. 697 dated 19.12.2005 under Sections 353, 406, 498A and 506 IPC by the police of Police Station Civil Lines, Rohtak in the manner indicated here-in-above.