ROSHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners Roshan Lal and Vijinder are father-in-law and brother-in-law respectively of the estranged wife of former's son and latter's brother Krishan; while petitioners Mrs. Sunil and Jai Veer are sister-in-law and her husband respectively of the estranged lady.

(2.) Respondent no.2 notified the police (vide FIR Annexure P-1) that she had been subjected to dowry-related harassment by her husband and his relations i.e. petitioners herein who had been taunting her from the very inception of the marriage for having brought inadequate dowry and they used to harass her in order to force her to bring more dowry from her natal family. She had been bringing facts to the notice of her father whose remonstration with Krishan and also petitioner Roshan Lal did not bear any fruitful result, though the latter duo initially assure the former that they would behave properly. One one particular occasion, respondent no.2 conceived. She brought to conception to the notice of her husband Krishan. Thereafter, she was brought to Bhisham Hospital by her husband and also petitioners Smt. Sunil and Jai Veer on 11.9.2006 on the pretext of getting her certain medicines. There, she was made to abort the child.

(3.) Even in the hospital record, name of respondent no.2 was incorrectly given as Sita and a threat was held out to her that she would be done to death if she disclosed anything to any body. Thereafter, at one point of time, she was belaboured by her husband and turned out of the matrimonial hose with a direction that she should bring a sum of Rs.5 lacs from her father or else she would be done to death. On being told about the incident, father of respondent no.2 brought her along to the house of the petitioners herein and held out an assurance that demanded amount shall be paid up.