RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Raj Kumar son of Roop Chand, has preferred the instant petition for anticipatory bail in a case registered against him alongwith other co-accused, by means of FIR No.182 dated 21.7.2012, for the commission of offences punishable under Sections 323, 498-A, 406, 506 IPC, by the police of Police Station Badshahpur, District Gurgaon, invoking the provisions of Section 438 Cr.P.C.

(2.) Concisely, the prosecution claimed that the petitioner is the main accused and husband of complainant Sarita. There are direct allegations that the parents of the complainant gave an Endeavor Ford Car, besides cash amount of Rs.11.71 lacs at the time of engagement ceremony, Rs.11 lacs at the time of Lagan ceremony, Rs.10 lacs at the time of marriage and Rs.15 lacs at the time of Godh Bharai, besides other dowry articles and cash amount. The amounts were stated to have been given to the petitioner and his relatives in the wake of their specific demands in this respect. The father of the complainant is also stated to have given a Refrigerator, Air Conditioner, Almirah and other dowry articles mentioned therein, but the petitioner and his relatives were not satisfied. He demanded a BMW car and cash of Rs.20 lacs more. Her parents showed their inability to fulfil his illegal demand. Then he rebuked the complainant and her parents and turned them out from the house. The accused also threatened that if they will not fulfil their demand of dowry, then they would repeat the same behaviour with the complainant.

(3.) Levelling a variety of allegations and narrating the sequence of events in detail, in all, the complainant claimed that the petitioner accused has misappropriated her dowry articles, demanded a BMW car and Rs.20 lacs, taunted her, harassed and severly treated her with cruelty in connection with and on account of demand of dowry. In the background of these allegations, the present case was registered against the accused in the manner indicated hereinabove.