LALITA DIXIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner Lalita Dixit has come up in this petition under Section 482 of the Code of the Criminal Procedure seeking quashment of the order dated 08.05.2018 passed by the Court of learned JMIC, Jhajjar, allowing application of the prosecution under Section 319 Cr.P.C, and, thus, summoning the petitioner as an additional accused to face the trial before the Court.

(2.) Heard Mr. R.S. Rai, Sr. Advocate assisted Ms. Amanpreet K. Sabharwal, Advocate for the petitioner, Mr. Baljinder Virk, DAG, Haryana and Mr. Aalok Jagga, Advocate for respondent No.2.

(3.) A case by way of FIR No. 43 dated 14.05.2016 under Sections 498-A, 406 and 506 IPC was registered with Police Station Women Jhajjar (Haryana) against accused Ram Niwas Dixit, Lalita Dixit, Tasvir @ Babli and Abhishek Dixit. The allegations were levelled by complainant Meenaxi @ Meenu alleging that a marriage between her and Abhishek Dixit took place on 14.12.2015 as per the Hindu rites and ceremonies. The complainant Meenaxi @ Meenu claims that sufficient dowry articles comprising of cash, valuables and gold ornaments were given at the marriage. The complainant and Abhishek Dixit accused were earlier divorcees. After the marriage, the complainant alleged that her in-laws never allowed her to visit her parental house nor was permitted to talk to her parents on mobile phone. There are insinuations against the accused alleging that the husband often abused her and so the other accused. It is claimed that after she stayed with her parents for 06 days and on her return was told by the accused that the complainant was a character less lady and that they would rest only after they are relieved of her. The allegations hover around that she was not allowed peace of mind at her matrimonial home and was also physically assaulted and was ill-treated throughout the period of her stay and was asked to bring 07 lacs in cash as a knee operation in the family was to be performed. The complainant has alleged that all the family members often ill-treated her and gave her threats accompanied by physical and mental abuse leading to registration of the present case.