MANPHOOL Vs. STATE OF HARYANA

JUDGEMENT

(1.) On the complaint lodged by Neetu, the FIR in question has been registered tinder Sections 498-A, 406 and 506, IPC wherein the complainant has alleged as follows :

(2.) The complainant was married with Krishan Kumar on 18.2.1999 and the accused were not satisfied with the dowry given, Therefore, they started beating the complainant. The complainant saw her husband sharing, the bed with her Jethani, and when she objected, she was beaten by her husband. Her husband asked her to bring Rs. 50000/- from her parents, and on her refusal, all the family members started committing more atrocities on her. Her Jeth and her mother-in-law (2nd petitioner herein) dropped her in front of her parents' house. On 15.3.1999, her husband was given Rs. 50,000/-. After a few days, at the instigation of his father (first petitioner) and brothers, the complainant's husband demanded a motorcycle. On refusal, they started beating her; The complainant became pregnant. Her Jethani Asha and all the family members were saying that they should get the pregnancy terminated; Her Jeth asked her husband to catch hold of her and gave a bottle in which there were tablets: Her husband and her Jeth caught hold of her, while her Jethani and mother-in-law opened her mouth and administered the tablets to her. The doctor, who checked her, told that her child had died in the womb. The complainant was made to sign a paper and Anita got her aborted.

(3.) The petitioners, who are father-in-law and mother-in-law of the complainant alongwith other applied for bail before the Session Court, Gurgaon, but the petitioners were declined bail.