ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) In this revision petition, the petitioner Ashok Kumar S/o Govind Ram has challenged order dated 23.1.2010, whereby, learned Addl. Sessions Judge, Srikaranpur framed charges against the petitioner for offences under Sections 176 and 201, I.P.C.

(3.) As per facts of the case, an F.I.R. was filed on 23.9.2008 by Gurdeo Singh in which it was stated that his daughter Rajveer was married to Sarabjeet Singh and, at the time of her marriage, sufficient dowry was given to her by him. But, after marriage, her husband, mother-in-law and sister-in-law started harassing her and demanded more dowry. It is alleged that they regularly used filthy words. The complainant stated that out of the welock, one daughter and one son were born to his daughter Rajveer, however, her in-laws and her husband regularly demanded dowry. On 16.9.2008, Sarabjeeta Singh, husband of his daughter telephoned him that his daughter Rajveer is ill, therefore, he (complainant) may arrange Rs.50,000/- for her treatment. Thereafter, the complainant along with his nephew Balbir Singh went to the hospital but there nobody was admitted in the hospital by his daughter's name, however, thereafter they were informed that she is admitted in hospital at Raisinghnagar, therefore, they went to Raisinghnagar and, at the hospital, the complainant found that his daughter had already expired and cremation was also made without any post mortem.