HITESH SHARMA AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Section 438 Cr.P.C. has been filed for seeking bail in anticipation of arrest by Hitesh Sharma and Smt. Shakuntla Devi for offence under Sections 498A,406,506 IPC in case FIR No. 290 dated 8.6.2013 registered at police station, Sector-5, Gurgaon.

(2.) The criminal law is set in motion at the behest of Daya, wife of petitioner Hitesh Sharma. As per the allegations, the complainant was married to Hitesh Sharma on 16.5.2010 and she was given sufficient dowry by her parents. The petitioners were not happy with the dowry brought by her and had been claiming that much more dowry was given in the first marriage of Hitesh Sharma. The petitioners pressurized the complainant to bring Rs. 10 lacs from her father and when she expressed her inability to satisfy their demand, she was subject to beatings. On 31.12.2010, she was turned out of the matrimonial house with a proclamation that she would be entitled to come back only if the demand of the petitioners is satisfied. In May, 2012, her father sold his house in Delhi and gave Rs. 5 lacs to the petitioners and they started constructing their house. She was subject to beatings and cruel treatment for non-satisfaction of the demand of the remaining amount of Rs. 5 lacs. On 30.4.2013, she was given beatings and turned out of the matrimonial home. On 3.5.2013, her father along with the complainant approached the petitioners for her rehabilitation but they refused.

(3.) Counsel for the petitioners submits that the preset complaint is nothing but misuse and abuse of the process of law as is being done in large number of cases got registered by the girls, who have disturbed matrimony.