MUKESH RANI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present petition is directed against the order dated 02.05.2013 passed by the Chief Judicial Magistrate, Yamunanagar, whereby application filed under Section 319 Cr.P.C. for summoning Suresh Kumar son of Fatia, Khazani Devi wife of Suresh Kumar and Reena Devi daughter of Suresh Kumar as additional accused to face trial in case FIR No.608 dated 10.12.2010, under Sections 498A, 406 IPC, registered at Police Station City Yamunanagar, has been dismissed.

(2.) The petitioner was married to Parveen Kumar son of Suresh Kumar on 12.02.2010. As per allegations contained in the FIR, her husband and other family members were not happy with the dowry given in marriage. Her husband demanded motor cycle and cash amount, Reena (sister-in-law) demanded readymade cloths and Khazani Devi (mother-in-law) was taunting that she has brought cloths of inferior quality. She was subject to beatings by her husband and sister-in-law. She was administered some substance by her husband and mother-in-law on 09.12.2010. She left the matrimonial home in December, 2010.

(3.) On completion of investigation, report under Section 173 Cr.P.C. was submitted against Parveen Kumar and the persons namely Suresh Kumar, Khazani Devi and Reena Devi were found innocent and kept in column No.2.