SWARN LATA SOOD Vs. SAT PAL

JUDGEMENT

(1.) THE respondent filed a complaint against the petitioner, her son Anil Kumar Sood, her husband Shiv Kamal Sood, and two others, under Section 4 and 6 of the Dowry Prohibition Act 1961, as amended upto date and under Section 406 Indian Penal Code. The grounds for filing the complaint are that complainant's daughter Neena Sood was married to A. K. Sood on 1.10. 1984, according to Hindu rites. On the occasion of the marriage dowry articles, mentioned in Annexure A, were given in consideration of the marriage to the petitioner and her other co-accused. They belonged to Neena Sood. The petitioner and other co-accused were not satisfied with the dowry and 2 days after the marriage, the petitioner began to taunt her daughter-in-law and complained about the clothes etc. being of lesser value. Ultimately, it is alleged that the dowry articles were not given to Neena Sood, as required by law and rather, a colour TV and a fridge were demanded. In pursuance of their demand, Neena Sood was maltreated. She wrote a letter to the respondent. A colour TV and a fridge were purchased and the articles were given to the petitioner and her co-accused. Some more articles were demanded which created a problem and disrupted the matrimonial life.

(2.) AFTER recording preliminary evidence, the trial Court passed a detailed order, summoning the petitioner and her co-accused to face trial under Section 4 and 6 of the Dowry Prohibition Act and under Section 406 IPC.

(3.) VIDE order dated 1.8.1988 notice was issued and further proceedings were stayed. Ultimately, this case came up for hearing on 18.8.1988, when on the request of the parties, the case was adjourned to today.