KULJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER made in this petition is for quashing of Calendra/proceeding under Sections 182 and 211 IPC dated 23.03.2011 (Annexure P -11) initiated by respondent No.2.

(2.) BRIEF facts culminating in filing the present petition are that Neelu @ Neelisha Singh (niece of the petitioner) was married to Manish Ahlawat. Her mother was mentally retarded and father Raj Singh was living separately under some understanding with his wife. Petitioner being maternal uncle of Neelu Neelu @ Neelisha Singh and brother of her mother used to take care of them.

(3.) IT has been alleged that Neelu @ Neelisha Singh was tortured by her husband Manish Ahlawat and his family members on account of dowry. She told petitioner about the atrocities committed by her husband and his family members. Many a times Panchayats were convened to settle Neelu @ Neelisha Singh in her matrimonial house keeping in view welfare of children and indifferent health of her mother. Seeing all the circumstances petitioner fulfilled demands of Manish Ahlawat and his family members to the best of his capabilities.