KARNAIL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE matrix of the facts & material, culminating in the commencement, relevant for the limited purpose of deciding the instant revision petition and emanating from the record, is that, the marriage of Harjeet Kaur alias Simranpreet Kaur, younger sister of petitioner -complainant Karnail Singh s/o Jagmohan Singh (for brevity "the complainant") was solemnized with main accused Kamaljit Singh son of Darshan Singh on 26.11.2006 according to Sikh rites and ceremonies. Her parents were stated to have spent more than Rs. 13 lacs and gave a Ford Fiesta car along with Sofa set and other customary dowry articles to Kamaljit Singh at the time of marriage. Thereafter, he and his family members were claimed to have harassed, humiliated, gave beatings and compelled Harjeet Kaur to bring more money from her parents.

(2.) THE case of the prosecution further proceeds that about two months prior to the present occurrence, main accused Kamaljit Singh tried to kill her by throwing her in the Gobar Gas Plant installed in his house. However, the matter was compromised with the intervention of panchayat. Thereafter, Harjeet Kaur and Kamaljit Singh started residing separately along with their son Manav in a rented accommodation in Shakti Nagar, Tohana. Kamaljit Singh was stated to have poured the boiling water on Harjeet Kaur, ten days prior to the lodging of the FIR. The complainant lodged the report with the police on the basis of suspicion with the allegation that Kamaljit Singh has killed his sister with the help of his family members. In the background of these allegations and in the wake of complaint of the complainant, a criminal case was registered against main accused Kamaljit Singh (husband) and his father Darshan Singh (father -in -law) of the deceased, vide FIR No. 321 dated 4.11.2012 (Annexure P1), on accusation of having committed the offences punishable u/s. 498A, 304B, 406 and 201 read with section 34 IPC by the police of Police Station City Tohana, District Fatehabad in the manner depicted here -in -above.

(3.) LIKEWISE , the prosecution, in order to substantiate the charges framed against the accused, examined complainant Karnail Singh as PW1. Thereafter, the application u/s. 319 Cr.PC. filed on behalf of prosecution to summon Jaswinder Kaur wife of Darshan Singh (mother -in -law) was dismissed by the trial Court, by way of impugned order dated 22.4.2014 (Annexure P4).