HUKAMI DEVI Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) KUSUM Lata, respondent No. 2 was married to Ram Nath (non-petitioner) on 4.3.1984. Petitioner Hukami Devi is mother-in-law of Kusum Lata Petitioner Shanti Sarup and Megh Nath are father-in-law and brother-in-law respectively of Smt. Kusum Lata. After this marriage, another marriage in the family of Megh Nath petitioner took place on 6.3.19.84.

(2.) UNFORTUNATELY , pious matrimonial bondage between Smt. Kusum Lata and her husband Ram Nath could not last long. A perusal of the FIR shows that strained relations between the parties started soon after the marriage. What happened after the marriage between the parties is detailed in the First Information Report in question certified copy of which has been filed with the petition with its true translation as Annexure P-1/T. Relevant translated portion of the First Information Report reads as under -:

(3.) IN due course learned Magistrate passed the impugned order dated 31.5.1989 (Annexure P2) ordering for framing of the charge against all the accused persons for offences under Sections 406/506 and 498-A of the Indian Penal Code.