- (1.) Tersely, the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, are that, the marriage of complainant-Soma Rani alias Sanjna Rani, respondent No.2 (for brevity "the complainant") was solemnized with main accused and husband Janak Raj, on 24.4.2000, according to Hindu rites and ceremonies at Ratia, District Fatehabad. Her parents were stated to have given the sufficient dowry articles, beyond their status, but the accused were not satisfied with the dowry articles. They started taunting her on the ground that her father has neither given a motorcycle nor cash of Rs. 1 lac in the marriage, as per their expectations. She narrated the entire episode to her parents. It was claimed that on 19.3.2001, a male child was born out of the said wedlock, but no one has cared to see him. Still, the accused taunted her and demanded a motorcycle and Rs. 1 lac in cash. The accused were stated to have refused to rehabilitate her in case their demands were not met. An amount of Rs. 20,000/- and 11/2 tolas of gold ornaments were claimed to have given to the accused by her parents, but they continued demanding cash and motorcycle in this regard.
(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 motorcycle, cash of Rs.1,00,000/- 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 accused Janak Raj (husband), Krishan Lal & Jago (parents-in-law) petitioner Nos.1 & 2, Rekha, Rajni and Suman, daughters of Krishan Lal, petitioner Nos.3 to 5 (sisters-in-law) (Nanands) of the complainant, by way of FIR No.672 dated 13.10.2007 (Annexure P3), on accusation of having committed the offences punishable under sections 498-A, 406, 323, 324, 506 & 383 read with section 34 IPC, by the police of Police Station Ratia, District Fatehabad, 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-3), invoking the provisions of Section 482 Cr.P.C.;