RAKESH DHAR Vs. STATE OF J. & K.

JUDGEMENT

(1.) Petitioners have invoked the inherent jurisdiction of this Court under section 561-A Cr.P.C. to seek quashing of F.I.R. No. 47 of 2011 under sections 498-A and 406 RPC registered against them at Police Station, Rambagh, Srinagar, on a report lodged by respondent No. 3 (herein after the informant). Heard. I have perused the record.

(2.) Informant, Vandana Koul, is wife of petitioner No. 1, Rakesh Dhar. On 07.12.2011, informant lodged a written information at Police Station, Rambagh, Srinagar, alleging that after her marriage with petitioner No. 1 on 24.05.2010, they came to Srinagar on 27.05.2010 for honeymoon and stayed in Hemal Hotel, at the Dal Lake. Petitioner No. 1 started physically torturing her on one pretext or the other. He kept on telling her why her parents have not given the money asked for by him for purchasing flat in Greater Noida. He used to beat her for no reason and used abusive language. After about three days, they flew back to Delhi. She alleged further that at Delhi, parents of the petitioner No. 1, who were already there, left no stone unturned to torture her physically and mentally. "This also includes her two sisters-in-law". She did not disclose the factum of torture being meted to her to her parents and tried her best to keep her in-laws happy. She also alleged that all the gold ornaments, which were received by her at the time of her marriage from both sides, were taken from her by her in-laws at Jammu before they had left for honeymoon and are lying with them. Having decided not to take the torture meted to her anymore, she on 09.03.2011 called her parents, who brought her back from Delhi on 15.03.2011 and since then she is living with her parents at Srinagar. Lastly, she stated that all attempts of her parents to get the matter amicably settled have gone in vain and, therefore, requested the Station House Officer (SHO) of the Police Station to take necessary steps in the matter against her husband, his parents, Pushkar Nath Dhar and Jaya Dhar and two sisters, Meenakshi Saproo and Reema Nagri.

(3.) On the information lodged by the informant, F.I.R. No. 47, under sections 498-A and 406 RPC came to be registered on 07.12.2011 and investigation taken up.