VARUN VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM -8934 -2015

(2.) THIS is an application under Section 482 of the Code of Criminal Procedure for exemption from filing the certified copy and placing on record of Annexure P -11 and P12.

(3.) THE allegations of Vandana Verma were that she was married to Varun Verma on 10.12.2010 at Delhi as per Hindu rites and customs. Even prior to marriage, the parents of Varun Verma had started showing colours by demanding TV, refrigerator, other electronic gadgets and a car not less than i10 Hyundai. They gave a list of articles which they demanded should accompany her as dowry at the time of marriage. After the marriage was solemnized, her husband and other family members started torturing and maltreating her for bringing insufficient dowry. They also found faults in her household part and tried to raise issues on trivial matters. She was abused, humiliated and treated with cruelty by the entire family. Despite all efforts made by her, they did not feel happy and satisfied. They demanded Rs. 25 -30 lacs for buying a flat. Ultimately, on 13.02.2012 she was compelled to leave the matrimonial home.