NEHA Vs. GHANSHYAM DASS

JUDGEMENT

(1.) The present revision petition has been preferred under Sec. 482 of the Cr.P.C. against the impugned order dtd. 5/8/2021 passed by the learned Additional Sessions Judge, Panipat in criminal complaint no. RBT/68/2020 filed under Ss. 306, 511, 120-B, 149, 109 IPC, whereby the respondents-accused were discharged by the learned Court below.

(2.) Briefly, the facts, as alleged by the prosecution, are that the marriage between the petitioner and respondent No.2 was solemnized on 8/2/2011 in accordance with Hindu rites and rituals. Two sons namely Manik and Garvik were born out of this wedlock. Since the inception of their married life, respondent No.1-father-in-law used to outrage the petitioner's modesty. She informed her husband i.e. respondent No.2, of the same, but he chose to ignore it. In the year 2016, respondent No.1 touched her inappropriately yet again. The petitioner informed her husband but she was accused by him and her in laws of attempting to defame their family. She was physically assaulted and shunned out of the matrimonial home. In January, 2017, a panchayat was convened wherein the respondents apologized and brought the petitioner back to their home. On 12/4/2017, respondent No.1 attempted to rape the petitioner but she managed to escape. The respondents did not pay any heed when she narrated the incident to them, rather respondent No.2 inflicted knife blows on her right hand.

(3.) Thereafter, the petitioner and respondent No.2 started residing separately from rest of the in-laws family. Respondent No.2 mentally and physically harassed her and also pressurized her to abort the foetus when she was pregnant with their second child. She was pressurized by respondent No.2 to end her life if she wants to avoid a slow, painful death and was forced to reside with respondents No.1 to 3. Consequently, the petitioner was in a depressed state of mind. On 16/11/2017, at about 10:45 PM, the petitioner was forced to jump into the canal near Assandh Road, Panipat. However, she was saved by one Mahender son of Chelu Ram, who also admitted her in the hospital.