Sanjeev Sachdeva, J. - (1.) Crl.Rev.P. 605/2017 & Crl.M.A.13222/2017 (stay), Crl.M.A.31993/2018 (for early hearing) Petitioners impugn order dated 31.05.2017, whereby, charge has been framed against the petitioners under Section 498A/34 304B/34 IPC and an alternative charge under Sections 302/34 IPC has also been framed. Petitioners are the parents-in-laws of the deceased.
(2.) Subject FIR was registered on the complaint of the father of the deceased, who contended that his daughter had got married on 25.02.2008 and she was initially living with her in-laws at their house in the village. It is alleged that immediately after marriage, petitioner No.2 started demanding dowry from her and even the petitioner No.1 her father-in-law used to harass her. Within one year of marriage she was turned out of her matrimonial house and started residing with her parents. Subsequently, it is alleged that the parents made her understand and she went back to her matrimonial house.
(3.) The husband and wife are alleged to have shifted to Delhi where the husband was working. It is alleged in the FIR that from time to time the husband of the deceased as well as the petitioners used to make demand for dowry and the father of the deceased would meet the demand from time to time.;