SEEMA Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) Crl. Misc. No.44721 of 2011

(2.) The application stands allowed accordingly.

(3.) Complainant-Seema has filed this revision petition under Section 401 of the Code of Criminal Procedure. The complainant was married with respondent No.2-Rajesh who is son of respondents No.3 and 4 Tara Chand and Kasturi. Petitioner lodged FIR against respondents No.2 to 4 under Sections 498-A and 406 IPC on usual allegations. Respondent No.2 allegedly demanded Rs. 50,000/- from the complainant for starting business. She expressed her inability to fulfill the said demand. Therefore, she was treated with cruelty by all the three accused.