JAGDISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) SECOND respondent-Neena Kumari who is the wife of the first petitioner-Jagdish Kumar, filed a complaint before the Judicial Magistrate, Dabwali against her husband, the first petitioner, and her mother-in-law, the second petitioner herein, under Sections 406 and 498-A I.P.C. She has alleged in the complaint as follows :-

(2.) COMPLAINANT Neena Kumari was married at Village Khui Khera (Punjab) to petitioner-Jagdish Kumar on 19.11.1984. Kishan Dutt, father of the complainant gave articles to the petitioners as detailed in the complaint. All these articles were entrusted to them with the understanding that they should be given to Neena Kumari after reaching Rajpura.

(3.) THE learned Sub Divisional Judicial Magistrate, Dabwali directed the complaint to be sent to the concerned police station for registration, on receipt of which the Police Station City, Dabwali registered F.I.R. No. 171 dated 20.5.1995 under Sections 406 and 498-A I.P.C.