RASHMI SHARMA Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) Petitioner Rashmi Sharma is the unmarried sister-in-law of respondent No.2. She has filed the instant petition under Section 482 Cr.P.C. seeking quashing of FIR No. 160 dated 28.09.2012, initially registered under Sections 307 and 498-A IPC at Police Station Kurali, District S.A.S. Nagar. A challenge has been laid to final report filed under Section 173 Cr.P.C. and order dated 24.05.2014 passed by the trial Court framing charge against the petitioner.

(2.) The facts recapitulated from the petition are noticed first. Respondent No.2 was married to Vishal Sharma, brother of the petitioner on 21.11.2010. A child was born to the couple. On the night of 27.09.2012 a telephonic message was received by the police about the admission of Rajni Bala in General Hospital, Sector 16, Chandigarh. Her statement was recorded the next day i.e. 28.09.2012 wherein she prayed for taking legal action against mother-in-law Janak Rani and sister-in-law Rashmi Sharma. It was stated that after the marriage, the mother-in-law and sister-in-law started taunting her for bringing insufficient dowry and about inferior quality of the clothes and furniture. Her husband was abroad. There were constant quarrels between them. These are the allegations in the complaint, so far as petitioner is concerned. She had stated that on 26.09.2012 she was ill and her mother-in-law and grand-father-inlaw brought medicine from the market. Her mother-in-law Janak Rani added some poisonous substance to the medicine and administered it to her, due to which she became unconscious.

(3.) Initially, the case was registered under Sections 307 and 498-A IPC, but after investigation Section 307 IPC was deleted and challan was filed against the petitioner and Janak Rani under Section 498-A IPC only, under which head they were charge-sheeted by the trial Court.