- (1.) The compendium of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, the marriage of complainant-Ritu Bisht, respondent No.2 (for brevity "the complainant") was solemnized with main accused and husband Kamal Singh Bisht, on 20.9.1999, according to Hindu rites and ceremonies at Yamuna Nagar. Her father was stated to have given the gifts and sufficient dowry articles, much beyond his financial capacity, at the time of marriage, but her husband (nonpetitioner), parents-in-law (petitioner Nos.1 & 2) and sister-in-law (Nanand) (petitioner No.3) were not satisfied and demanded more dowry articles, taunted & gave beating to her. They demanded a sum of Rs. 2 lacs. Her father managed to give Rs. 50,000/- to her husband. The earlier complaint filed by the complainant was claimed to have been compromised between the parties at the instance of relatives. The accused still demanded cash of Rs.1,50,000/- and maruti car.
(2.) Leveling a variety of allegations and narrating the sequence of events in detail contained in the FIR, in all, according to the complainant that all the accused misappropriated her dowry articles, demanded a Maruti car, cash of Rs.1,50,000/- and treated her with cruelty in connection with and on account of demand of dowry. In the background of these allegations and in the wake of complaint of the complainant, the present case was registered against her husband Kamal Singh Bisht, parents-in-law Jagdish Pal Singh and Bira Devi (petitioner Nos.1 & 2) and sister-in-law (Nanand) Smt.Rakhi Negi (petitioner No.3), by means of FIR No.149 dated 11.5.2011 (Annexure P1), on accusation of having committed the offences punishable under sections 498-A, 406 and 506 IPC, by the police of Police Station Farakpur, District Yamuna Nagar in the manner depicted here-in-above.
(3.) Aggrieved by the initiation of the criminal prosecution, the petitioners have preferred the instant petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.P.C.;