RAJINDER KUMAR Vs. STATE

JUDGEMENT

(1.) PETITIONER No. 1, Rajinder Kumar alias Munna, is the husband of respondent No. 2, Payal. They got married on 22.11.2010. Petitioner Nos. 2 & 3 are parents of petitioner No. 1 and petitioner No. 4 is his unmarried sister. Petitioner Nos. 5 & 7 are other two sisters of petitioner No. 1 and petitioner Nos. 6 and 8 are their respective husbands. All the petitioners are resident of Jammu city. Respondent No. 2's parents reside at Main Bazar, Udhampur.

(2.) RESPONDENT No. 3 lodged a complaint against the petitioners in the court of the Chief Judicial Magistrate (CJM) Udhampur and on the direction of learned CJM in terms of section 156(3) of the Code, SHO Police Station, Udhampur registered FIR No. 18/2014 under sections 498 -A & 354/34 RPC against the petitioners on 23.08.2014 and commenced the investigation.

(3.) BRIEFLY stated, respondent No. 2 (complainant) has alleged in the complaint that ever since her marriage, petitioners had been harassing her while making demands for dowry. She has alleged that after her marriage with petitioner No. 1 she remained in the house of her in -laws at Jammu till 08.07.2013 and during this period she lead almost a secluded life as slave and bounded labourer. The conduct and behavior of all the petitioners was very much harsh, and inhuman towards her inasmuch as they had been making constant demands of dowry and taunts for bringing less dowry and using most abusive and insultive language causing mental torture and frustration to her, which caused harm and endangered to her health.