VANDANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners seek quashing of FIR No. 326 dated 29.5.1995 under Sections 406/498-A IPC which was got registered by Deepika, who was married to Gulshan Kumar on 28.2.1995 at Karnal. At the time of marriage, sufficient dowry was given as detailed in schedule A and B, attached with the complaint by taking loan by her mother, who was employed in the Education Department, Haryana. Her brother, Ajay Kumar also contributed about Rs. 22,000/- by selling a plot of his own for giving dowry. In all, about Rs. 2,00,000/- were spent on her marriage which could not satisfy the greed of the accused. The complainant, who was employed earlier to her marriage also got encashed an F.D.R. of Rs. 20,000/- for the purpose of her marriage. Her husband, Gulshan is working as a painter in the Railway Coach Factory at Kapurthala. After marriage, he accompanied her to Kapurthala. Her husband was leading a loose life at Kapurthala and carrying on with the wife of the accused. She came back to Karnal in April, 1995, but she could not lead happy life also in the house of her in-laws. An attempt was made to burn her by tampering of the gas pipe by her sister-in-law Vandana (petitioner No. 1 of this petition), who admitted this fact before hearing. The matter triggered off a controversy and she was turned out of her matrimonial home in the mid April, 1995 and since then she is living with her parents. The complainant has alleged allegations regarding entrustment of gold ornaments to Vandana (petitioner No. 1) alongwith other valuable articles to other accused.

(2.) THIS complaint was sent to S.H.O. PS City Karnal under Section 156(3) Cr.P.C. The police investigated the case and filed the challan in the court.

(3.) I have heard learned counsel for the petitioner and learned counsel for the respondents.