MANMOHAN AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This Revision Petition is directed against the order dated 10.7.2018 passed by Additional Sessions Judge, Bhiwani.

(2.) Briefly stated that facts of the case as per prosecution story are that complainant Savita had submitted a written complaint to SSP Bhiwani seeking taking of legal action against her husband Manmohan Singh son of Prithvi Singh working as Constable in Haryana Police, father-in-law Prithvi Singh, brother-in-law Jitender, mother-in-law Krishna, sister-in-law Anita all residents of village Lohari, Tehsil Bawani Khera, District Bhiwani on the allegations that she was engaged with Manmohan on 212013 and at that time, she was studying in Chaudhary Bansi Lal Govt. Girls, Tosham in the month of January, 2014 Manmohan came to meet her in the college and stated that he has to talk with her in respect of marriage, then he took her away to some unknown place in his vehicle and committed rape upon her threatening that in case she disclosed the fact to anybody else, then the engagement would be broken. Thereafter, Manmohan used to visit her in the college and take her forcibly to unknown places and had sexually intercourse with her without her consent under threat to breakdown the engagement. He did so for four months before their marriage was solemnized on 11.5.2014. In her complaint, she has levelled allegations of demand of dowry in the form of Fortuner vehicle, gold bangles etc. from the complainant. She has levelled allegations of her father-in-law making advances towards her, further adding that her husband started giving her contraceptive pills since he did not want children for the present. Prior to that her husband forcibly got her operated upon her without her consent at Sangwan Hospital.

(3.) According to her she was turned out of the matrimonial home by her in law's family on 25.4.2015 for getting demand of dowry fulfilled and she was threatened that if she came back to matrimonial home without getting those demand conceded then she would be killed; that the accused have also committed criminal breach of trust with regard to her Istridhan/dowry articles; that her parents had convened Panchayat seeking her rehabilitation in the matrimonial home but her in-laws family remained adamant stating that till their demands were met, they would not allow her to return to the matrimonial home.