KISHNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Woes of a hapless acid victim in this case are disheartening. Her cry for justice espoused by sibling (brother) seeks attention of the Court to invoke inherent jurisdiction in the matter.

(2.) In this misc. petition, petitioner has laid challenge to order dated 8th of April 2015, passed by Addl. Sessions Judge, Bhinmal, District Jaisalmer (for short, 'learned trial Court'). By the order impugned, learned trial Court has declined the joint prayer of petitioner and prosecution to recall victim Ms. Sita for recording her statement by rejecting application under Section 311 Cr.P.C.

(3.) Ritualistic capitulation of the facts is that petitioner-complainant filed a complaint against second and third respondents castigating them for offences punishable under Sections 498A, 406 and 307 read with Section 34 IPC. The complaint aforesaid eventually culminated into FIR No.56/2012, registered at Police Station Karda, District Jalore. In the complaint, petitioner has inter-alia alleged that his sister Ms. Sita entered into matrimony two years back. The complaint also unfurls that marriage was solemnized as per Hindu rites and rituals with giving requisite gifts and sufficient dowry to the groom family. As emerges out from the complaint, marital bliss between the spouses eclipsed in a short span of time and soon after marriage serious acrimony developed between couple and the family members of groom. Hurling insinuations against the respondents of subjecting Ms. Sita to cruelty and harassment for unlawful demand of property or valuable security, the petitioner has narrated in the complaint that all sincere attempts made at the behest of his family to streamline the matrimonial relations between spouses went in vain.