MEENA @ MEENU Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. seeking quashing of FIR No. 317 dated 23.09.2012, registered under Sections 406 and 498 -A IPC at Police Station Sampla, District Rohtak, final report under Section 173 Cr.P.C, Annexure P -2 and subsequent proceedings, including charge -sheet, Annexure P -3. The facts, necessary for disposal of the instant petition are being noticed first.

(2.) COMPLAINANT -respondent No.3 Meenu and her sister Sanju were married to Amit and Vikas, respectively sons of Sanjit, residents of village Nandnaur on 04.11.2006. As per the allegations contained in the FIR, Amit, Vikas, father -in -law Sanjit, mother -in -law Krishna and Meena, sister of Sanjit were not satisfied with the dowry given in the marriage and they were harassed and maltreated and asked to bring more dowry. It was alleged that both the sisters were forced to bring Rs.2 lacs to repay the debt, but their father only managed to pay Rs.50,000/ -. Both the sisters were turned out of the matrimonial home, but later were taken back. Panchayat were convened in which the accused tendered apology, but they did not mend their ways and maltreated them. They were beaten by their husband and kept on the roof naked for the whole night. Sanju fell ill, but was not provided any treatment.

(3.) ON the basis of complaint made by Meenu, the case was registered. On completion of investigation, challan was presented against five accused, namely, Vikas, Amit, Krishna, Sanjit and Meena and the trial Court vide order dated 25.04.2013 charge -sheeted the accused under Sections 406 and 498 -A IPC read with Section 34 IPC.