RAMESH NARANG AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition filed under Section 438 Cr.P.C.is for grant of anticipatory bail to the petitioners in case FIR No.87, dated 14.3.2013, under Sections 498-A, 406, 323 IPC, registered at Police Station SGM Nagar, Faridabad, District Faridabad.

(2.) I have heard learned senior counsel for the petitioners and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Faridabad, vide which application filed on behalf of the present petitioners for anticipatory bail was dismissed.

(3.) Briefly stated marriage of complainant Sarika Narang was performed with Chetan Narang, co-accused, as per Hindu rites and ceremonies at Claridges Hotel, Surajkund Road, Faridabad, on 3.11.2011. Present petitioners -accused are father-in-law and mother-in-law of the complainant. There are allegations that complainant used to be tortured physically as well as mentally by petitioners and other family members on account of dowry. Complainant has given a detailed and natural version of the entire occurrence since the talks for finalising the marriage proposal started in December 2010. There are specific allegations that petitioner-accused Alka Narang had shown inclinations for this relation and Roka ceremony was fixed for 20.2.2011 and demand was raised by petitioner-accused Alka Narang on 16.1.2011 that Shagun in cash alongwith sweets should be given to each and every guest. She also raised demand that a gold chain and branded valuable gifts should also be given to Chetan on Roka ceremony. She instructed parents of complainant to prepare envelops of Rs. 5,100/- each for their family members. All the gifts were handed over to petitioner-accused Alka Narang. All the articles given at the time of Roka ceremony and the amount spent has been given in Annexure A. On 6.3.2011, petitioner Alka Narang alongwith her daughter visited the house of complainant and instructed them that shopping for the marriage should be done from branded stores. The date of marriage was fixed for 3.11.2011 and demand was also made that honeymoon should be arranged abroad for which expenses should be borne by the father of the complainant. On 12.3.2011, petitioners-accused alongwith their son, i.e., husband of the complainant, and other family members visited the house of the complainant and raised demand that each and every guest accompanying the barat should be given shagun to the minimum amount of Rs. 2100/- each. The demand was also raised that all the family members should be gifted gold ornaments and branded clothes. There was also demand that marriage should be performed in a 5-star hotel and, however, parents of complainant refused to give reception in a 5-Star hotel as they wanted to solemnize the marriage in the Delite Garden in Faridabad, which was already booked.