SHINDER PAL @ KAKKE Vs. STATE OF HARYANA

JUDGEMENT

(1.) SHINDER Pal alias Kakke, daughter of Budh Ram, aged 18 years, an unmarried sister-in-law of Babli alias Kashmiri-complainant seeks the quashing of FIR No. 209 dated 28.12.2002 (Annexure P-1) under Sections 498-A/4-6/506/34 IPC registered at police station Jakhal, Tehsil Tohana, District Fatehabad as also the further proceedings arising therefrom qua her.

(2.) NOTICE of motion was issued to Advocate General, Haryana (respondent No. 1) only and reply has been filed.

(3.) THE main allegations in the complaint are that at the time of marriage, many dowry articles were given; that twin babies were born out of this wed- lock; that after keeping the complainant well for sometime, all th accused started beating her on the pretext of bringing insufficient dowry and used to taunt her that she had come from an ingredient family; that a demand of Rs. 10,000/- was made by them, which even was brought by the complainant from her father and handed over to her husband in January, 2000; that after the birth of twin babies, another demand of Rs. 10,000/- was made, which was also met; that thereafter the demand of television, fridge and scooter was also put. A specific allegation has been levelled agaisnt the father-in-law of having illicit relations with another daughter-in-law Mohinder and that he made an attempt to develop illicit relations with the complainant also; that when she complained about this act to her husband, the latter did not pay any heed to it; that ultimately she left the matrimonial home on 15.8.2002 and when no solution came out, she filed the present complaint in the concerned Court.