SONI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Prayer in these petitions is for setting aside the order dated 20.07.2017 passed by the trial Court, vide which, the application filed by the prosecution for summoning three persons as additional accused, namely, Soni-daughter of Bishamber, Sonu and Monu sons of Bishambar, was partly allowed, thereby summoning Soni as an additional accused and was partly dismissed qua Sonu and Monu.

(2.) Petitioner-Soni in CRR No. 2841 of 2017 has impugned the aforesaid order, challenging her summoning by the trial Court and petitioner Parveen in CRR No.3969-2017, being complainant has challenged the aforesaid order qua non-summoning of Sonu and Monu.

(3.) The brief facts of the case are that complainant-Parveen filed a complaint with police that marriage of his brother-Vikram was solemnized with Soni and she was residing at her parents' house for the last 8 months and was not ready to rehabilitate in her matrimonial house and on 24.06.2016, a Panchayat was convened in village Bapoli wherein the petitioner- Soni (who is wife of deceased-Vikram), her father, mother and brothers, namely, Sonu and Monu abused the complainant side and further threatened Vikram with dire consequences. Later on, on account of maltreatment and mis-behaviour on the part of the accused persons, Vikram allegedly committed a suicide on 25.06.2015 and the aforesaid FIR No.350 dated 25.06.2016 under Section 306 and 34 IPC was registered.