SHASHI SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.162 dated 26.12.2013 registered under Sections 323 , 406 , 498-A , 506 , 120-B Indian Penal Code at Police Station Kalka, District Panchkula (Annexure P-1) and all subsequent proceedings arising therefrom on the basis of compromise arrived at between the parties.

(2.) In brief, the facts of the case are that on 11.02.2020, respondent No.2 had solemnized marriage with petitioner No.1 and petitioners No.2 and 3 are her father-in-law and mother-in-law respectively. At the time of marriage sufficient dowry had been given to petitioners, however, two months after the marriage, they started taunting, humiliating and insulting respondent No.2 for bringing dowry articles of inferior quality and pressurizing her to bring a motor cycle and Rs.6 lakhs cash from her mother. Upon narrating the whole incident to her mother, a sum of Rs.1 lakh was given to petitioner No.1 by her mother. However, petitioner No.1 continued to abuse her on account of demand of money. At the time of pregnancy of respondent No.2, petitioner No.1 tortured her to bring Rs.30,000/- from her mother. When respondent No.2 had expressed her inability to fulfill said demand, she was beaten by petitioner No.1. The mother of respondent No.2 took the complainant to Kalka and incurred all her medical expenses. On 12.09.2012, petitioners had given beatings to respondent No.2 and threw her out of the matrimonial home. After a panchayati compromise, respondent No.2 returned to her matrimonial home but petitioners had again started beating, taunting and harassing her for demand of dowry. On 25.07.2013, petitioners threw her out from matrimonial house, resulting into filing of the FIR.

(3.) After completion of investigation and presentation of challan, petitioners herein were charge-sheeted under Sections 120-B , 323 , 406 , 498-A , 506 IPC to which they pleaded not guilty and hence, trial commenced. The trial Court vide judgment dated 01.06.2017 held the petitioners guilty for committing offence under Sections 323 , 498-A and 506 IPC read with Section 34 IPC and sentenced to undergo RI for two years vide order of even date. The aforesaid judgment has been challenged before the Additional Sessions Judge, Panchkula.