AZAD AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE instant revision petition has been filed by Azad Singh son of Mange Ram and his daughter Parveen against the order dated 29.7.2006 vide which both the Petitioners who were initially kept in column No. 2 are directed to be summoned under Section 319 Code of Criminal Procedure to face trial along with their co -accused Sandeep son of Azad and Bedo wife of Azad in case FIR No. 35 dated 16.2.2006, registered at Police Station Rai (Sonepat) under Sections 304 -B/406/34 IPC. Azad Petitioner is father -in -law of the deceased Geeta whereas Petitioner No. 2 is married sister -in -law.

(2.) RECORD reveals that further proceedings qua both the Petitioners before the trial Court are stayed. Pursuant to notice, Mr. Dinesh Arora, AAG, Haryana has put appearance on behalf of Respondent State. He is assisted by Mr. Rajbir Sehrawat, Advocate, learned Counsel for the complainant.

(3.) MR . Dhankar submits that no doubt Geeta died just after one year of her marriage, but in fact she could not pull on well with her husband (Sandeep) and ultimately she died an unnatural death. The complainant side has made an attempt to involve the entire family of the husband which also includes a married sister -in -law (Petitioner No. 2) who in fact, had married way back in 1998 i.e. seven years prior to the marriage of her brother Sandeep and was residing separately with her in -laws. She cannot be connected even remotely with the commission of the alleged offences as she had no concern with the affairs of the deceased and her husband Sandeep. In support of his submissions Mr. Dhankar relies upon Annexure P -3, the ration -card.