MURARI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) MURARI Lal along with Neki Ram, Shanti Devi and Santra Devi has come to this Court under Section 482, Code of Criminal Procedure praying for quashing of FIR No. 176 dated 7.7.1988 for offences under Sections 498 - A, 50 Indian Penal Code registered at P.S. Bhiwani and pending in the Court of Judicial Magistrate 1st Class, Bhiwani.

(2.) THE FIR was registered on the basis of statement made by Prem Lata. According to her allegations, she was married to Murari Lal on 27.4.1982 and her father spent more then Rs. 50,000/- at the time of marriage and gave various articles of dowry. When the mother of Prem Lata and other relations visited her in-laws house, the petitioners made comments upon insufficiency of the dowry. They also made a remark that they had been receiving offers of better dowry from other parties. They also complained of non-giving of Refrigerator, Scooter and T.V. She was then sent back to her parents' house. She was subsequently left at her in-law's house, but all the petitioners used to harass, torture and beat her. On the visit of her brothers, she was sent back to her parents' house but was again taken to her in-laws where she stayed for 20-25 days. She was again harassed, abused and beaten up by the petitioners. Since her in-laws were not ready to keep her, she ultimately joined Prabhakar classes. On 24.5.1988 Murari Lal visited their house and asked for divorce and hurled abuses.

(3.) THE findings recorded by the Matrimonial Court while deciding the petition filed by Murari Lal are thus sub-judice and any finding recorded therein cannot decide the fate of the present petition. In the present petition there are allegations of harassment as well as physical beating and torture. The truthfulness of these allegations cannot be gone into in these proceedings it will be for the trial Court to examine the evidence that may be produced and all the defences would be available to the petitioners. I find no merit in this petition and the same is hereby dismissed.