CHARANJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) RESPONDENT Smt. Ranu was married with Pritam Lal on 9.10.1989 at Jalandhar. She filed a complaint with respect to offences punishable under Sections 406/498-A and 506 IPC which is the basis of FIR No. 258 of 1994. The respondent asserted that at the time of her marriage sufficient dowry articles were given. Pritam Lal went abroad while respondent was pregnant. Subsequently, her parents shifted to Panipat. Petitioner No. 1 Charanjit Singh is father of Pritam Lal, Sheela Rani is wife of Charanjit Singh while Sukhbir is the brother of the husband of the complainant. After marriage they started assaulting and harassing her for bringing more dowry. The parents of the respondent took her to Panipat and saved her. Father of the respondent gave Rs. 20,000/- and Rs. 35,000/- in October and November, 1992. But it did not put an end to the lust of the petitioners. Petitioners Pinki and Kewal Kishore also harassed the respondent and helped petitioners 1 to 3. she was being coerced to bring more dowry. As a result of these broad facts, the above said complaint had been filed alleging that Rs. 4 lacs more were being demanded.

(2.) THE petitioners seek quashing of the First Information Report and the subsequent proceedings alleging that from the perusal of the FIR, no offence is drawn and in any case, the Court at Panipat had no jurisdiction to entertain the same. Plea has also been raised that parties have compromised. All the articles of dowry have been returned to the respondent Smt. Renu.

(3.) IN the separate reply filed by the State, if was denied that the proceedings are liable to be quashed. The State denied for want of knowledge if there was any compromise and contended that petitioners were challaned in the case after the investigation was completed.