YANTAN DOLMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI Shri Arjun Singh, Incharge Police Post Murang, Policed Station Pooh, District Kinnaur, Himachal Pradesh, is present alongwith record. Record perused and returned. Status report taken on record. Petitioner stands arrested in connection with FIR No. 22 of 2013, dated 31.10.2013, under the provisions of Sections 306, 498A, 34 of the Indian Penal Code, registered at Police Station, Pooh, District Kinnaur.

(2.) As per the case of prosecution, Shri Lal Chand, father of deceased Pradeep Kumari, lodged an FIR at Police Station, alleging that his daughter (deceased) had committed suicide, on account of atrocities/cruelties meted out inter alia by the accused-petitioner. Noticeably, deceased was an educated lady. She was a Graduate in Science and Education. On 20.7.2013, she was married to accused Pramod Kumar. It was a love marriage. Present petitioner is the mother of Pramod Kumar.

(3.) According to the complainant, all the family members, including the present petitioner, used to physically torture and harass the deceased, which fact she would narrate to the complainant on telephone. Deceased left the matrimonial home on 30.10.2013, for the reason that her parents had failed to perform a ceremony, which in local parlance is known as 'Daloj'.