- (1.) Prayer in this petition filed under Section 482 of the Code of Criminal Procedure is for quashing of FIR No. 183, dated 01.08.2008, under Sections 406, 498-A and 506 read with Section 34 of the Indian Penal Code, registered at Police Station, Uklana, District Hisar, and the consequential proceedings emanating therefrom.
(2.) Prayer has further been made for quashing the charge sheet dated 24.09.2011.
(3.) Brief facts of the case are that respondent No.2- complainant Vijay Kumar presented an application before the police on 01.08.2008 alleging that the marriage of his daughter, Neetu Jain, was solemnized with Dinesh Singhal son of Ved Parkash Singhal on 20.04.2007 at Uklana Mandi, District Hisar. He had spent approximately Rs. 4,00,000/- in the marriage. The dowry articles detailed in the list enclosed with the application were entrusted to the petitioners. The petitioners were not happy with the dowry given in the marriage and as such Neetu Jain was being harassed by them. The petitioners used to say that Dinesh Singhal was an Advocate by profession, therefore, the complainant should have given a car in the dowry. When Neetu Jain expressed the inability of her parents to give more dowry in the cash and kind, then the petitioners in clear terms told her to bring the dowry as per their expectation. Finding no other alternative, Neetu Jain left her matrimonial home and came to her parents house and disclosed her woeful story to them. On 15.08.2007, petitioners Usha Rani and Ved Parkash came to Uklana and respondent No.2-complainant gave Rs. 1,00,000/- to them in the presence of his brother Dev Raj Jain and requested them to treat his daughter, properly, as he was not in capacity to pay more dowry. For a few days, the behaviour of the petitioners remained normal but, thereafter, they again started raising demand of dowry and harassed Neetu Jain. On one occasion, Dinesh Singhal petitioner caused so much injuries to Neetu Jain that she had to lose her teeth from the lower jaw. She was even threatened to be murdered. The respondent-complainant brought the facts to the notice of his thick relations Balraj and Ram Niwas who went to the matrimonial house of his daughter and on seeing her condition, they enquired from the petitioners as to why she had been caused injuries. The daughter of the complainant continued to bear the misdeeds of the petitioners and ultimately finding no alternative, respondent No.1-complainant reported the matter to the police. On the basis of which, the FIR was registered and after thorough investigation, the report under Section 173 of the Code of Criminal Procedure was filed for the prosecution of the petitioners for the offences punishable under Sections 406, 498-A and 506 read with Section 34 of the Indian Penal Code.;