Alok Singh, J. - (1.) PETITIONER -Poonam Devi, by way of present revision petition, is impugning order dated 17.2.2011, passed by Additional Sessions Judge, Rewari, whereby learned trial Court has rejected the application moved under Section 319 of the Code of Criminal Procedure to summon Dheer Singh -brother -in -law (jeth) and Raj Kaur (mother -in -law) to face trial for an of -fence under Section 498 -A/307/323/406/506 of Indian Penal Code in FIR No. 93 dated 22.5.2010 registered at Police Station Kasola, District Rewari.
(2.) BRIEF facts necessary for the disposal of this petition are that an application under Section 319 Code of Criminal Procedure was moved before the trial Court alleged therein that Poonam Devi injured has been examined as PW3 and she has specifically stated that her jeth -Dheer Singh and mother -in -law -Raj Kaur demanded money and Rs. 50,000/ -were given to jeth -Dheer Singh by her father. Even then, there was no change in the behaviour of above said persons and they used to threaten to kill Poonam. She has also stated that a panchayat was also convened in this regard. Even thereafter, demand of Rs. 2 lacs was made. Dheer Singh had even got transferred the car in his name which was given in the marriage of Poonam. She had also stated that on 9.5.2010, Dheer Singh and Raj Kaur entered into her room and Dheer Singh put a rope around her neck and Raj Kaur caught hold of her legs and Dheer Singh and Samay Singh both pulled the rope as a result she became unconscious. She suffered serious injuries to her brain and she has become permanent disabled. It has also come in evidence that Dheer Singh and Raj Kaur are having ration card and voter list at village Lodhana. Gajraj father of Poonam has also leveled specific allegations regarding demand of dowry against Dheer Singh and Raj Kaur. There is sufficient evidence against Dheer Singh and Raj Kaur to be summoned under the provisions of Section 319 Code of Criminal Procedure Learned Sessions Judge/trial Court has observed that Dheer Singh (jeth) has been residing at Rewari alongwith his wife and children, whereas Raj Kaur (mother -in -law) is residing separately in the same village and PW -3 Poonam was residing with her husband Samay Singh separately. It has further been observed by the learned trial Court that even other prosecution witnesses have stated that once they reached at the spot only Poonam and her husband Samay Singh were present. Dheer Singh (jeth) and Raj Kaur (mother -in -law) were not present at the spot. It has further been ob -served by the learned trial Court that there is no prima facie evidence to summon Dheer Singh (jeth) and Raj Kaur (mother -in -law) as additional accused.
(3.) I have heard learned Counsel for the Petitioner and perused the record.;