GUNMALA Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) Petitioner Gunmala is seeking quashing of FIR No. 355 dated 03.05.2014, registered under Sections 323, 406, 498-A and 506 IPC at Police Station Civil Lines, Karnal and subsequent proceedings.

(2.) Veenu was married to Amit Dua. The complainant Veenu had complained to the police that her husband Amit Dua was mentally harassing her and her family. He used to make abusive calls and used to send vulgar messages on the mobile and it was causing disturbance to her. He was also criminally intimidating her. She was living with her father for the last four months. She feared that if something happened to her or her family, then Amit Dua was responsible. She also suspected Savitri and Mala's hand in this. She had complained that her husband was creating ruckus at her sister's house Meenu. Earlier an application was given to the police but her husband had tendered apology. She prayed for legal action.

(3.) The case was registered and investigated. Amit was arrested and challan was filed against him. Savitri Devi was found innocent. The petitioner was granted anticipatory bail. Quashing was sought by the sister-in-law, inter alia, on the ground that petitioner was the unmarried sister-in-law and she had been residing separately from the couple at Chandigarh and allegations against her were vague and omnibus and she was being prosecuted with a malafide intention just to wreak vengeance.