JYOTI Vs. ANAMIKA

JUDGEMENT

(1.) BY filing the present petition under Section 482 of the Code of Criminal Procedure, the petitioner has sought quashing of orders dated 7.1.2013 and 3.11.2014, passed by the learned Chief Judicial Magistrate, Hisar and learned Sessions Judge, Hisar respectively, declining to summon the respondent in a protest petition/ criminal complaint filed by her for commission of offence punishable under Sections 323, 452, 34, 504, 506, 354 of the Indian Penal Code (for short 'the Code').

(2.) PRECISELY , the relevant facts are that brother of petitioner Jyoti namely Parveen was married with Anamika respondent No.1 as per Hindu rites and ceremonies. The allegation of the petitioner was that respondent No.1 was a quarrelsome lady, who after marriage started refusing to perform domestic work and of and on gave threatening to commit suicide. During her stay of about 20 days in the matrimonial home, respondents No. 2 to 8 used to come to their house and used to take away cash and valuable articles secretly. She also threatened to implicate her and other family members in a false case of demand of dowry and to get her terminated from job.

(3.) THE petitioner led preliminary evidence and appreciating the material on file, the learned Chief Judicial Magistrate, Hisar dismissed the application/ protest petition vide order dated 7.1.2013. Feeling aggrieved, the petitioner filed a revision petition, which was also dismissed by the learned Sessions Judge, Hisar vide judgement dated 3.11.2014. Aggrieved by the same, the petitioner has filed the instant petition invoking the provisions of Section 482 of the Cr.P.C.