JAI PARKASH SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Tersely, the facts and material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record are that, the marriage of petitioner Jai Parkash Sharma s/o Ramanand Sharma was solemnized with Deepika Sharma (Pinki) on 26.1.2004, according to Hindu rites and ceremonies. She was stated to have been repeatedly subjected to mental and physical torture by the accused. She was not allowed to talk/meet the members of her parental family. She was repeated humiliated and taunted by the accused and was provoked to commit suicide on every issue. It was claimed that even the petitioner used to give threats of divorce to her. Consequently, on 30.3.2014, she committed suicide.

(2.) Leveling a variety of allegations and narrating the sequence of events in detail in the FIR, in all, the prosecution claimed that petitioner and his other co-accused used to taunt, treat her with cruelty, humiliated and ultimately drove Deepika Sharma to commit suicide. In the background of these allegations and in the wake of complaint of complainant Anil Kumar Sharma s/o late Ram Bhajan, brother of the deceased (for brevity "the complainant"), a criminal case was registered against the petitioner and his other co-accused, vide FIR No.70 dated 31.3.2014, on accusation of having committed the offences punishable under Sections 306 and 506 read with section 34 IPC, by the police of Police Station NIT Faridabad, in the manner depicted here-in-above.

(3.) After completion of the investigation, the police submitted the final police report (challan) (Annexure P1) against the accused. Consequently, the case was committed for trial to the Court of Session by the Magistrate.