ALOK ANCHAL Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The matrix of the facts and material, culminating in the commencement, relevant for disposal of instant petition and emanating from the record, is that, since Vijay Pal the previous husband of the complainant Rity Anchal daughter of Soran Singh, Delhi Road, Hisar (for brevity 'the complainant') had expired, so, she performed her second marriage on 31.01.2005, with the petitioner-accused Alok Anchal son of late Ram Murti Anchal, according to the Hindu Rites and Ceremonies. Her father was stated to have spent about '3.5 lacs, at the time of marriage and had given more than sufficient dowry articles, including video camera (Sony), IFD washing machine, Microwave Oven, DVD (Digital), Dish Washer and about 15 tola gold and jewellry articles which were handed over to the petitioner-accused, as per his wishes. It was claimed that, petitioner accused started harassing her after 3-4 months of the marriage and pressurizing to get more money from her father. He has illegally managed to terminate her pregnancy as well on 04.08.2005. According to the complainant, that in the month of 2006 the petitioner-accused asked her to bring '5.5 lacs from her father as he wanted to purchase a car. On refusal, he started beating and turned out of her matrimonial home. Her parents and relatives tried to pacify the matter and went to the house of the petitioner but he started pressurizing her to get Rs. 9 lacs from her father.

(2.) The case of the complainant further proceeds that on 14.06.2009, the petitioner came to her parental home at Hisar and had raised a demand of Rs. 10 lacs, when her father expressed his inability to pay such a huge amount, then he returned back to Shahjahnapur and did not take the complainant to her matrimonial home.

(3.) Levelling a variety of allegations and narrating the sequence of events in detail, in all, the complainant claimed that the petitioner has beaten and treated her with grave cruelty in connection with and on account of demand of dowry. In the background of these allegations, the complainant has filed a criminal complaint (Annexure P-1) against him, in which, he was summoned to face the trial, for the commission of offences punishable under Sections 498-A, 406, 323, 342 and 506 IPC, by the trial Magistrate, vide impugned summoning order dated 30.10.2010 (Annexure P-9).