JAIDEV BENIWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of abovesaid Crl. Misc. No. 15664-M of 2003 and Crl. Misc. No. 48091-M of 2003.

(2.) THE petitioner has invoked the jurisdiction of this Court under Section 482 of the Cr.P.C. and has prayed for quashing of the criminal complaint preferred by respondent No. 2 under Sections 494, 109, 114 IPC as also the summoning order dated 12.7.2000 and order dated 11.3.2003, vide which the revision against the aforesaid order has been dismissed.

(3.) THE complainant alleged that she had got married to Jaswinder Beniwal on 25.10.1995 according to the Hindu rites and ceremonies at House No. 1100/2, Sector 39-B, Chandigarh in the presence of close relatives. The marriage was solemnised at Chandigarh where the couple resided after marriage. The complainant conceived and she received a message from the petitioner that she should come and live with them at Hisar, pursuant to which she went to Hisar on 4.12.1996. She was then taken to Jaipur after a period of two days where she developed some complications and was taken to hospital at Jaipur for check-up. She realised subsequently that the fetus had been aborted without her knowledge and consent. The doctor disclosed that it was done with the consent of her husband.