JASBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) JASBIR Singh and others seek the quashing of the First Information Report No. 175 dated 24-6-88 registered at Police Station Rania, District Hissar, for offences under sections 498-A, 323 and 506 of the Indian Penal Code and the consequent proceedings taken thereon.

(2.) THE impugned FIR annexure P.1 was registered on the application moved by Naranjan Singh father of Smt. Veer Kaur. It is averred therein that Smt. Veer Kaur was married to Jasbir Singh alias Bilu, petitioner on 4-3-86. Substantial dowry was given. The petitioners are greedy persons. They started giving beating to her after 2 mouths of the marriage. They asked her to bring more money. On a number of occasions she was turned out of the matrimonial home on the basis that she had brought less dowry. She was, however, sent back by her father to their house, with the help of some respectables and also given more cash. About 20/25 days prior to the making of the complaint she returned to her father's house, weeping and crying. On inquiry, she revealed that her husband, his brother and his wife and his sister's husband had given her beating without any reason. She was also given a threat that either she should bring a motor-cycle or she would be done to death.

(3.) THE learned counsel for the petitioners has urged that since the offences are alleged to have been committed at village Uklana, Distt. Hissar, the Court at Sirsa has no territorial jurisdiction to entertain the care. The challan has already been put in the Court and no ground for quashing the impugned FIR and the subsequent proceedings is made out. To do justice between the parties. I hereby transfer the case to the Court of the Chief Judicial Magistrate, Hissar for proceeding in accordance with law.