LAJWANTI @ BIMLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The complainant-petitioner impugns the order dated 24.7.2009 of Additional Sessions Judge in Criminal Revision No. 60 of 2009, whereby summoning order of private respondents No. 2 to 6 dated 2.7.2008, issued by learned Judicial Magistrate Ist Class, Sirsa, was set aside. The summoning order was passed on the protest petition dated 18.08.2003 filed by the petitioner to contest cancellation report presented by the prosecution.

(2.) Complaint dated 30.7.2002 was filed by petitioner in the Court of Area Magistrate who forwarded it to the police under Section 156 (3) Cr.P.C. and FIR No. 79 dated 6.8.2002 was registered under Sections 494/420/406/467/468/471 read with Section 109 of the Indian Penal Code (IPC). 13 accused were impleaded in the said complaint.

(3.) The facts of the case briefly are that the petitioner was married to Gokul Chand-accused No. 1 for about 15-16 years. A female child was born to her form the wedlock. She was harassed and maltreated for not meeting the demand of more dowry and used to be turned out of the matrimonial home. The petitioner used to be rehabilitated with the intervention of Panchayats. Accused No. 2 and 3, namely; Hukam Chand and Rajjo Bai are parents of Gokul Chand; accused Nos. 4 to 7 are relatives of the husband and the other accused 9 to 13 with whom we are presently concerned, are private respondents Nos. 2 to 6. Respondent No. 4, is Parkash Kaur with whom Gokul Chand aforesaid statedly solemnized second marriage; respondents No. 2 and 3 are her parents and respondents No. 5 and 6 are the sisters of respondent No. 4 and impleaded as accused having abetted the commission of crime.