AJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Sunita wife of 1st petitioner Ajit Singh gave a complaint under Sections 498-A, 419,420 and 34,1.P.C. against (1) Ajit Singh (her husband), (2) Ajaib Singh, her brother-in-law, (3) Birwati (wife of abovesaid Ajaib Singh), and (4) Saroj Bhan, her sister-in-law, before the Judicial Magistrate, Nuh alleging and that she was married on 17.4.1993 that her parents had given sufficient dowry (including a Maruti car) as per list attached with the complaint. The complainant also alleged that the abovesaid four accused started harassing and maltreating her for not bringing adequate dowry and that Ajit Singh demanded Rs. 20,000/-, which was met. She has further alleged that in November, 1993, her brother Narender Singh's marriage was to be performed and he had come to village Kherka Gujar to take the complainant with him, but Birwati and Saroj Bala stated that the complainant will not be sent unless Rs. 1 lakh was paid which was supported by the other co-accused. This sum of Rs. 1 lakh was also paid to accused 1 and 2. In April, 1994 the complainant was forced by the 1st accused to leave the house. During her stay at her parental house, she was operated. In July, 1995, when the complainant went alongwith her brother and her cousin to her in-laws' house at village Kherka Gujar, the 1st accused refused entry into the house, and accused 3 and 4 quarrelled with them but the complainant was left at the house of the accused forcibly. Her car had been sold by the 1st accused. Later on, the 1st accused dropped the complainant at village Nihalgarh Gudi. The complainant lodged F.I.R. No. 43 of 1996 dated 22.2.1996 at Police Station, Taura, but the S.H.O. concerned joined hands with the accused and recommended the cancellation of the F.I.R. Therefore, the complaint was filed.

(2.) The learned Judicial Magistrate, Nuh summoned the accused to face charges under Sections 498-A, 406 and 34,1.P.C.

(3.) The petitioners herein namely Ajit Singh, Birwati and Saroj Bala moved an application for bail before the Additional Sessions Judge, Gurgaon but their application was dismissed. Therefore, the petitioners have approached this Court under Section 438, Cr.P.C. for bail in anticipation of arrest.