SAIN DASS Vs. RAJ KUMAR

JUDGEMENT

(1.) SMT . Bala Rani was married to Raj Kumar respondent No. 1 on 18.2.1981. Respondent 2 and 3 (Bhagwan Dass and Smt. Vidya) are the parents of Raj Kumar. Petitioner Sain Dass is the father of Smt. Bala Rani.

(2.) PETITIONER Sain Dass had filed a complaint against the respondents with respect to offence punishable under Section 406 IPC. He complained that at the time of marriage certain gifts in the form of clothes, ornaments and wrist watch etc. were given to Smt. Bala Rani. She also received certain gifts from the respondents Smt. Bala Rani was turned out of the house by the respondents. Respondent No. 2 had tried to outrage her modesty. The articles given at the time of marriage have not been returned Hence, the complaint.

(3.) THE learned Judicial Magistrate had recorded the evidence and heard the parties as to if the charge was to be framed or not. On 15.1.1987 it was recorded that no prima facie case with respect to the offence punishable under Section 406 IPC is made out against the respondents. Accordingly, the respondents were discharged.