KAMAL KUMAR SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners had laid challenge to the order dtd. 1/10/2015 vide which the revision filed by State was accepted and the order dismissing the application filed under Sec. 319 Cr.P.C. was set aside.

(2.) The facts first. FIR No.80 dtd. 9/10/2013 was lodged by respondent No.2 under Ss. 406 and 498-A IPC at Police Station Women Cell, Jalandhar City, alleging harassment and maltreatment of his daughter-respondent No.3 at the instance of her husband, in-laws and petitioner No.3. The FIR is lengthy. The marriage of daughter of complainant was solemnized with Deepak Sharma on 26/1/2008 and gold jewellery and cash was, which constitute istridhan, was entrusted to the accused. Cash was also given in lieu of the car, on the demand made by the accused. After the marriage, the accused started maltreating his daughter for more dowry. Though, it was generally said that all the accused harassed his daughter, the allegations against petitioners No.3 were that she along with other accused was entrusted with the dowry articles and she had been married in nearby locality and used to visit frequently her parental home and had harassed and misbehaved with the daughter of the complainant.

(3.) The complaint was enquired into and FIR was registered only against the husband and parents-in-law and petitioner No.3 Preet was found innocent.