DEVI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) RAM Partap complainant in FIR No. 187 dated 27th July, 1991 registered at Police Station Rama, under Sections 408-A, 506 and 323 of the Indian Penal Code, alleged that he married his two daughters Rajesh Kumari and Santosh Kumari to Krishan and Rajinder respectively both sons of Devi Lal on 9th March, 1988 in village Bahadra. Prior to marriage, he gave Rs. 31. 000/to Devi Lal petitioner on the occasion of 'tikka' ceremony and at the time of marriage he spent about, Rs. 3 lacs and gave various articles in dowry in order to see that his daughters were happily married. The in-laws of his daughters were not satisfied and compelled them to bring'more dowry. He took along from bis village Sahib Ram, Rajender Ex-sarpanch and Ganga Lal etc. to the house of Devi Lal but their endeavours had no effect on the in-laws of his daughters. Rajesb Kumari and Santosh Kumari were brought to their parental house when they informed that their in-laws had asked them to bring Rs. 50, 000/- more in cash within one year, otherwise they will be done to death. Both Krishan and Rajender never approached him to take their wives back. , They, however, attended marriage of his Son which was solemnised on 20th March, 1991 and on that occasion more gifts were given to satisfy the demand of the in-laws of his daughters 'for Rs. 50,000. On 24th July 1991 Rajesh Kumari and Santosh Kumari were given beating and were turned out from the house at about mid night and they reached village Bahadra on the next morning after walking a distance of 30 miles. Thus a prayer was made for taking action against Krishan, Rajender, their younger brother Ramesh and their parents Devi Lal and Maya Devi.

(2.) THE present petition has been filed Under Section 482 of the Code of Criminal Procedure by the parents and brother of Krishan and Rajender for quashing the First Information Report on the grounds that the allegations made were highly vague, unspecific, improbable and false. In fact the father of Rajesh Kumuri and Santosh Kumari was a man of ordinary means and no amount was spent on dowry articlen. The real problem was that the girls remained issue less and their parents blamed their husbands for not being capable of producing children. The girls and their parents were thus not happy and the girls wanted to be remarried. They left the house of their in-laws of their own accord and took away their ornaments. When they were asked to return to their matrimonial home, the case was got registered as a counter-blast.

(3.) ON notice the respondent State filed return wherein it was alleged that there were specific allegations in the First Information Report that the complainant spent about Rs. 3 lacs on the marriage of his daughter but despite that, the petitioners harassed the girls and compelled them to bring more dowry. The daughters of the complainant were given merciless beating on the intervening night of 24/25-7-1991 and were turned out of the house.