KARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose the above Crl. Misc. No. 14672-M of 1996 and Crl. Misc. No. 6082-M of 1996.

(2.) THE petitioners were arrested in connection with offence under Sections 304-B and 498 of the Indian Penal Code on the allegation of death of Sunil Kumari wife of the petitioner, Rajinder Singh. The petitioner, Karan Singh, is the brother of Rajinder Singh. The complaint was lodged by the father of the petitioner, Sukhbir Singh s/o Bhagwan Singh.

(3.) ON the next day, mother-in-law, Savitri, sister-in-law Kamlesh came to Dadri to his house and demanded colour T.V. After four and a half months, when his daughter went to the in-laws, the mother-in-law, Savitri Devi, sister-in-law Kamlesh, husband Rajinder Singh brother-in-law (dever), Jitender and Karan Singh started beating and harassing her.