RAJ RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Raj Rani petitioners seeks quashing of F.I.R. No. 170 dated 29.6.1989 registered under Section 498-A of the Indian Penal Code with Police Station Sadar, Dabwali, District Sirsa.

(2.) The circumstances which led to the registration of the case need to be noticed briefly Usha Rani alias Kanta Rani had married Yash Kumar son of the petitioner on 20.4.1987. At the time of her marriage her parents had given dowry articles and performed the marriage as per wishes of her husband in the city at a great expense for which they had to borrow money and sell the agricultural land. Two months after the marriage, she was harassed on account of insufficiency of dowry. Every member of the family of her husband including father-in-law, mother-in-law and material grand-father taunted the complainant and she was also subjected to beating, she was pressed to arrange for a Maruti Car and when she expressed her inability to do so, she was abused and given beating. Her signatures were also obtained under pressure on blank papers and thereafter she was left at the house of her parents.

(3.) During the pendency of the, proceedings, the, parties effected a compromise and a written application was moved by Usha Rani in this regard addressed to the S.H.O., Police Station Sadar, Dabwali, copy of that application is Annexure P-5. In consideration of the price of dowry articles Rs. 70,000/- was received by Usha Raji alias Kanta Rani and a receipt copy of which is Annexure P-6 was obtained from her. Thus on the basis of compromise arrived at the petitioner has sought quashing of the present petition.