RAHUL SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER No.1-Rahul Sharma was married to respondent No.2-Megha Kakkar on 19.02.2007 at Jodhpur. After their marriage, they resided at Gurgaon-Haryana where they were working at IBM DAKSH, Gurgaon.

(2.) RESPONDENT No.2 's father, however, brought her back to Jammu finding that petitioner No.1 and his relations had treated her with cruelty. He thereafter lodged Complaint with Police Station, Women Cell, Jammu on 10.08.2010, inter alia, indicating about the dowry items that he had given to petitioner No. 1 and his family members at the time of the marriage of his daughter. Petitioner No.1-Rahul Sharma, his mother Sarita Sharma and sister Neha Sharma were accused in the Complaint of committing domestic violence against respondent No.2.

(3.) THE Complaint, on the basis whereof FIR was registered, impleads Rahul Sharma, his mother Sarita Sharma, Sister Neha Sharma and Lt. Col. K.K.Sharma, the maternal uncle of Rahul Sharma, as accused. It is indicated in the respondent 's Complaint that when the accused came to Jammu they demanded one Car of City Honda Make threatening that in case their demand was not met, the complainant would be eliminated. Petitioner No.1-Rahul Sharma, the husband and petitioner No.2-Sarita Sharma, his mother, have approached this Court seeking quashing of the FIR registered on respondent No. 2 's Complaint.