- (1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.359 dated 20.09.2008, under Sections 406 and 498-A, IPC, registered at Police Station, Phase-I, Mohali, report under Section 173 Cr.P.C., order of framing charge and charges framed against the petitioners during pendency of the trial.
(2.) The brief facts of the case are that marriage of respondent No.3-complainant Dr. Deeksha Arora was solemnized with Vikram Khorana (petitioner No.1) son of Ram Singh Khorana and Renu Khorana (petitioners No.2 and 3 respectively), on 05.11.2007. At the time of marriage, complainant Dr. Deeksha Khorana was undergoing her internship at Dental College, Yamuna Nagar, while her husband Vikram Khorana was working as software engineer at Mohali. After marriage, the complainant stayed with her husband Vikram Khorana at Mohali till March 2008. After resuming her training, the complainant had to visit and stay with her husband on the week end. Petitioners No.2 and 3, i.e. the father-in-law and mother-in-law of the complainant, also used to visit and stay with the complainant and her husband at Mohali. The petitioners retained the belongings of the complainant with them and converted the same to their own use by misappropriating the articles belonging to her (complainant). The petitioners mentally and physically harassed the complainant with a view that the parents of the complainant would give more and more dowry in the shape of cash and costly items.
(3.) The petitioners were harassing the complainant at Mohali. The petitioners tortured the complainant to the extent that she had taken the decision twice to end her life at Mohali. The efforts to make the petitioners understand and keep the complainant properly failed and ultimately the complainant forced to leave the company of her husband. Finding no other way, the complainant lodged the report with the police, which ultimately resulted into registration of the FIR (Annexure P-1). After thorough investigation, the investigating agency presented the report under Section 173 Cr.P.C. for prosecution of the three petitioners. Vide detailed order (Annexure P-4) dated 03.06.2010 learned Sub Divisional Judicial Magistrate, Mohali, ordered framing of the charges for the offences punishable under Sections 406 and 498-A, IPC against the petitioners. Resultantly, the charges (Annexure P-3) were framed on 03.6.2010 itself.;