KHATOONI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.0429 dated 16.8.2019 at Police Station Tauru District Nuh under Sections 323, 326-A, 427, 452, 506, 380 and 34 of Indian Penal Code.

(2.) The FIR was lodged at the instance of Sakila, wherein it has been alleged that her father-in-law Rujdar had performed three marriages and that his first wife is named Jayada and a son namely Sazid was born out of the said marriage, who happens to be husband of the complainant. The name of the second wife of complainant's father-in-law is Anisa and a daughter was born out of the said second marriage, but her father-in-law had abondoned the said second wife and the daughter from the said second marraige. The third marriage was solemnized by complainant's father-in-law with Khatooni and two children were born out of the said third marriage, while Khatooni was already having two children from her previous marriage. The two children born out of the said third marriage were named as Aabid (son) and Miskina (daughter). It is alleged that complainant's father-in-law Rujdar, Khatooni, the 3rd wife of complainant's father-in-law, Sanjida and Rihana both daughters of Rujdar (infact from Khatooni's earlier husband) wanted to grab the share of property of complainant's husband and had tried to kill her by throwing acid on her. It is further alleged that complainant's husband had already filed a case regarding property in the Courts at Nuh. The complainant alleged that previously also i.e. on 19.3.2019, the accused had thrown acid on her with an intention to kill her.

(3.) The learned counsel for the petitioners has submitted that the petitioners have falsely been implicated in the present case in order to pressurize them to give up their legitimate claim in the property and to make the petitioners part with money and that no such occurrence, as alleged in the FIR, had ever taken place.