MEGH RAJ SHARMA Vs. U T CHANDIGARH

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure relates to quashment of first information report No. 235 dated 11-10-88 registered at Police Station, Chandigarh under Section 406/498a/120b I. P. C.

(2.) IN brief, facts relevant for the disposal of this case, are, that marriage of respondent No. 2 with petitioner No. 3 was solemnized at Chandigarh on 7-10-1986. After their marriage both of them started living with parents of respondent No. 1 i. e. petitioners No. 1 and 2. According to the petitioners, the respondent-wife was not happy to live with her in-laws, and, started pressurising the husband to live separately from her in-laws. Husband did not agree and the respondent wife left her matrimonial home.

(3.) ACCORDING to the allegations made in the impugned first information report (Annexure P-1) father of the respondent-wife, besides giving cash of Rs. 22000/- gave T. V. , Sofa, fridge, and other articles at the time of Thaka ceremony. Thereafter, on 23/24-3-86 he gave Rs. 500/- a cash on the occasion of Ring ceremony and on 6-10-86 besides other customary presents were given At the time of the solemnization of the marriage also, parents of the respondent-wife gave jewellery and other house hold articles. Her in-laws also gave her jewellery at that time. After two months of the marriage, behaviour of parents-in-law and husband changed and they started taunting, and teasing her for bringing less dowry.