MANINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN the F. I R. Annexure P/1 lodged by Kirpal Singh Sethi, father of Ms. Surjit Kaur, it is maintained that he married his daughter with Maninder Singh on 13th of December 1987 and as per family custom, dowry articles were entrusted to Shri Gobind Singh, father-in-law, Maninder Singh, husband, Surjit Kaur, mother-in-Jaw and Balwinder Singh. brother-in-law, and her sister-in-law Satinder Kaur and that they being not satisfied with the dowry, started maltreating Ms. Surjit Kaur. Surjit Kaur was mercilessly beaten by her mother-in-law and sister-in-law. No specific details of these entrustment of the articles of dowry are mentioned there. The date and time of the year of the alleged beating is also conspicuously missing from the F. I. R. It is conceded by the learned Counsel for the respondents that even in the statement of Ms. Surjit Kaur recorded under Section 161 of the Cr. P. C. she had not stated specifically about the date, time and place on which she was allegedly beaten by her mother-in-law and sister-in-law.

(2.) IT is not disputed that the parties have effected compromise as embodied in Annexure P/3 dated 18. 4. 1989 and on the basis, the learned Additional District Judge, Ambala had granted a decree of divorce o" 30. 9. 1989.

(3.) IN view of the vagueness of the allegation regarding entrustmeat of dowry articles and the alleged mal-treating, the continuance of the proceedings in pursuance of the above referred F. I. R. would certainly amount to abuse of the process of Court.