NIRMLA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS order will dispose of both petitions arising out of the same FIR.

(2.) LEARNED Additional Advocate General has placed on record the status report and Investigating Officer, ASI Arjun Singh of Police Station, Pooh, District Kinnaur has produced the record.

(3.) THE accused -petitioners are sisters of Mr. Parmod Kumar, their co -accused. The deceased was B.Sc. B.Ed. On 20th July, 2013, she solemnized marriage with accused Parmod Kumar without the consent of her parents being in love with the said accused. Shri Lal Chand complainant was her father. Accused Parmod Kumar visited the house of his in -laws on 22nd July, 2013. After performance of customary rituals by her parents, accused Parmod Kumar and the deceased came to Shimla. They stayed at Shimla for few days and thereafter accused Parmod Kumar went to his village Ribba alongwith the deceased. The deceased while in the company of accused Parmod Kumar in the matrimonial home allegedly informed her parents over telephone that her in -laws including the present petitioners used to torture and harass her. Although the dead body of the deceased is not recovered, yet, the apprehension of the complainant is that on account of being tortured by the accused, she has committed suicide on or about 30th October, 2013.