GURPREET KAUR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Challenge in the present criminal revision is to the order dated 04.10.2012 (Annexure P/1) passed by learned Additional Sessions Judge, Kurukshetra, whereby application of the petitioner under Section 319 Cr.P.C. for summoning respondent no.2 as additional accused in case FIR No. 35 dated 02.02.2011, under Sections 498-A and 307 read with Section 34 IPC, registered at Police Station Sadar Thanesar, has been declined.

(2.) Brief facts of the prosecution case are that the petitioner was married with Amarjit Singh as per Hindu Rites & Ceremony on 13.02.2009. After 2-3 months of the marriage, Amarjit Singh, husband of the petitioner and Gurmit Kaur mother-in-law of the petitioner started demanding motor cycle and money in cash. Thereafter, father of the petitioner gave Rs.50,000/- for motorcycle and requested not to harass and humiliate the petitioner. But, Amarjit Singh and Gurmit Kaur demanded further Rs.2 lacs and said that if the said amount was not given, they would not keep and maintain the petitioner. Thereafter, a complaint was made by the petitioner against her husband, mother-in-law, father-in-law and brother-in-law Saravjit (respondent No.2). With the intervention of panchayat, in-laws of the petitioner agreed to keep the petitioner. On 01.02.2011 at about 11.30 p.m., husband of the petitioner told the father of the petitioner telephonically that the petitioner had set herself on fire. As a result of it, an FIR was registered against Amarjit Singh (husband of the petitioner), Gurmit Kaur (mother-in-law), Darshan Singh (father-in-law) and Saravjit (brother-in-law) on the complaint of Nirmal Singh (father of the petitioner).

(3.) The police after investigation presented challan against other accused, however, during investigation, the police found that Darshan Singh and Saravjit Singh (respondent no.2) were innocent.