DEEPIKA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed against the order dated 11.02.2015 passed by the learned Additional Sessions Judge, Karnal, vide which the application moved by the petitioner and the State of Haryana through the learned Public Prosecutor under Section 319 Code of Criminal Procedure, 1973 (for short Cr.P.C) for summoning Bhagirath Meena as an additional accused has been dismissed.

(2.) As per the prosecution allegations, the mother of the petitioner died on 02.07.2002. Thereafter, his father Ravinder Kumar solemnized the second marriage with Aarti @ Baby daughter of Parkash Chand. Aarti @ Baby, her father Parkash Chand and her mother Shakuntla Devi started demanding money from her father and they used to give beatings to her father. Thereafter, accused Aarti @ Baby without getting any divorce from her father married with Raj Kumar resident of Bara Pugthala, District Sonepat. She remained with him for a period of one year and got divorce in Mahila Mandal Panipat from said Raj Kumar. Thereafter, said Aarti @ Baby and her parents started threatening and torturing father of the petitioner to keep Aarti @ Baby as his wife. They also raised the demand of money. As a result of which Ravinder Kumar, the father of petitioner committed suicide by consuming some poisonous substance. It was alleged besides accused Aarti @ Baby, Shakuntla and Parkash Chand, Bhagirath Meena had also abetted deceased Ravinder Kumar in the commission of suicide. But, the police has not challaned him in spite of several applications moved to the police. Hence the application under Section 319 Cr.P.C

(3.) The learned trial Court on appreciating the evidence and the contentions raised by the learned counsel for the parties dismissed the said application vide impugned order dated 11.02.2015.