- (1.) The instant criminal revision petition is directed against the order dated 15.11.2011 passed by learned Sessions Judge, Fatehabad, whereby the application under Section 319 Cr.P.C. filed by the prosecution, was dismissed.
(2.) The facts of the case, when put into narrow compass are that the criminal law was set into motion at the instance of the petitioner by registration of FIR No.94 dated 31.05.2010 under Sections 498-A, 304-B, 34 IPC at Police Station Bhattu Kalan, District Fatehabad. The allegations levelled by the petitioner were that he solemnized the marriage of his daughter Savita on 16.02.2009 with Rohtash son of Maan Singh resident of Ramsara. He gave sufficient dowry according to his capacity. After the marriage, Rohtash-husband of Savita, her father-in-law Maan Singh, mother-in-law Savitri Devi and brother-in-law Sunil, started harassing her for dowry. They demanded a car. Having himself found cornered, the complainant moved an application before the police in Police Station Adampur.
(3.) A compromise was affected in Nodal Cell. Thereafter, on the date of incident, he received a phone call from village Ramsara that his daughter Savita was in a serious condition in Government Hospital, Bhattu Kalan. He along with family members reached at hospital Bhattu Kalan and saw that his daughter Savita had died. He further stated that all the above said four persons had killed his daughter because of their greed for the dowry. She was killed by strangulation after hatching a conspiracy.;