ASHISH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. by Ashish accused seeking quashing of the FIR No. 74 dated 09.02.2014 under Sections 498A/406/506 IPC registered at Police Station Kharkhoda, District Sonepat (Annexure P1) and all consequential proceedings arising therefrom.

(2.) UPON hearing Mr. Gaurav Mohunta, Advocate for the petitioner; Mr. Deepak Sabharwal, Addl. Advocate General, Haryana representing the State/respondent No. 1 and Mr. S.S. Mor, Advocate on behalf of the complainant/respondent No. 2 and on perusal of the records of the challan.

(3.) THE allegations levelled in the FIR (Annexure P1) by the wife are that her father gave dowry articles at the marriage and more than Rs. 70.00 lacs were spent on it and has detailed the gifts given to the accused side. The allegations against the petitioner are that he was given Rs. 11,000 at the time of ring -ceremony and that a few days prior to the engagement, demand of SUV was made by the accused side and Rs. 15.00 lacs in cash were given in lieu of the same, and that even after the marriage family was not happy with the dowry articles and often taunted her, and has sought to highlight her traumatic experience at the house of her in -laws without spelling out any incident of cruelty or particulars of demand with time, place and date including the persons who had raised the same.