SANTOSH Vs. STATE OF HARYANA

JUDGEMENT

(1.) F .I.R. No. 1025 dated 2.7.1997 under Sections 498-A, 376, 406 and 34 I.P.C. has been registered at Police Station Sadar, Gurgaon on the statement of Rakesh Kumar wherein the following among other allegations are found :-

(2.) THE marriage of complainant's sister Surekha was performed by his father on 10.3.1997 with Sukhbir, and dowry articles were given according to his capacity. When Surekha went to her marital home, Santosh (petitioner herein) wife of Ranbir (brother of Sukhbir) started taunting Surekha again and again that she has been given less dowry and it will not be possible for her to pull on in the house. Ranbir and Santosh started quarrelling with Surekha to bring a car or else to go away from the house. When Surekha informed about this to Sukhbir, Sukhbir beat her and asked her to bring a Maruti car, stating that he will not otherwise keep her.

(3.) PETITIONER Santosh approached the Sessions Court, Gurgaon for bail in anticipation of arrest, but her request for bail was declined by the learned Additional Sessions Judge, Gurgaon. Therefore, the petitioner has approached this Court under Section 438 Cr.P.C. for the same relief.