- (1.) Concisely, the relevant facts, which are essential to be noticed to decide the present petition and emanating from the record are that, the marriage of complainant-Ritu, respondent No.2(for brevity "the complainant") was solemnized with Vikas(petitioner No.4), according to the Hindu Rites and Ceremonies on 29.03.2008 at Dhigwan Jatan, Tehsil Loharu, District Bhiwani. Her parents were stated to have given sufficient dowry articles beyond their capacity by spending Rs.4-5 lacs. But her husband and his other relatives were not satisfied. They demanded a car and Rs.1 lac in cash. Although, her father gave Rs.50,000/- to settle the complainant in her matrimonial home, but the petitioners-accused were not satisfied.
(2.) Levelling a variety of allegations and narrating the sequence of events, in all, the complainant claimed that the petitioners-accused have 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 complainantRitu, a criminal case was registered against the petitioners-accused, by virtue of FIR No.109 dated 16.09.2009, on accusation of having committed the offences punishable under Sections 498-A, 406, 506, 34 IPC, by the police of Police Station Loharu, District Bhiwani.
(3.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173 Cr.P.C. against the petitionersaccused to prosecute them for the indicated offences in the trial Court.;