REKHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner/complainant Smt. Rekha has approached this Court challenging judgment dated 7.11.2017 (Annexure P-3) passed by learned Additional Sessions Judge, Kurukshetra, whereby a revision petition filed by the petitioner challenging order dated 31.10.2014 (Annexure P-1) passed by learned Sub Divisional Judicial Magistrate, Pehowa, District Kurukshetra, has been dismissed. The petitioner also assails the aforesaid judgment dated 31.10.2014 passed by learned Sub Divisional Judicial Magistrate, Pehowa, District Kurukshetra, whereby the respondents have been discharged.

(2.) The allegations, in nutshell, are to the effect that marriage of the petitioner was solemnized with respondent No.3-Virender on 4.2.2006 and that sufficient articles of dowry, beyond the capacity of petitioner's parents, were given but despite the same a demand of Rs.2 lakhs was raised on the very next day of marriage, which was acceded to by the petitioner's father. It is further alleged therein that subsequently another amount of Rs.5 lakhs was also demanded by the accused.

(3.) The petitioner led preliminary evidence pursuant to which the respondents were summoned. However, at the stage of considering framing of charges, the respondents were discharged vide order dated 31.10.2014 (Annexure P-1) passed by learned Sub Divisional Judicial Magistrate, Pehowa. The said order was assailed by way of filing a revision petition, which was also dismissed by the learned Additional Sessions Judge, Kurukshetra vide order dated 7.11.2017.