- (1.) The present petition has been filed by petitioner No. 1 Suman, sister-in-law (Nanad), and petitioner No. 2 Sandeep, brother in law (Dewar), of Sharda, for quashing of FIR No. 269, dated 02.11.2007, under Sections 406 and 498-A of the Indian Penal Code, Police Station, Sadar, Rohtak.
(2.) Brief facts of the case are that the FIR was registered against the petitioners and their co-accused on the basis of written complaint lodged by Harkishan son of Ram Gobind, Village and Post Office Khadwali, Tehsil and District Rohtak (father of Sharda). Marriage of Sharda was solemnized with Bhupinder son of Thambu Ram on 22.06.2003. A lot of dowry articles were handed over to the petitioners and their co-accused. When Sharda went to her matrimonial home, her husband, Bhupinder, and motherin-law, Rajwanti, taunted Sharda on account of bringing less dowry. When Sharda went to her parental house after a week of her marriage, then she told everything to her father (complainant). On 12.07.2003, Sharda was again sent to her matrimonial home and at that time also a huge amount was given by the complainant. However, the petitioners and their co-accused were not satisfied with the dowry articles given by the complainant and hence they started harassing Sharda. Mother-in-law, Rajwanti, demanded neckless while the petitioners demanded gold chain. The father-in-law and the husband also demanded different articles. Sharda told everything to her father. On 20.07.2003, brother of Sharda went to the house of his sister on the occasion of Teej festival then mother-in-law, Rajwanti, sister-in-law, Suman, and brother-in-law, Sandeep, asked him as to whether he had brought the money etc. , to fulfil their demand. After getting the reply in negative, mother-in-law threw the sweets and clothes on the brother of Sharda and also used filthy language. When Sharda tried to stop her mother-in-law and the petitioners then Suman petitioner made Sharda to fell on the ground by catching her from hair. Shri Mohan, brother of Sharda, tried to save his sister then the remaining accused scuffled with him and pushed him out from the house. They even threatened him that if their demands were not acceded to, his sister would be deserted. On 27.07.2003, the complainant went to meet his daughter and handed over Rs 1,00,000/- to the father-in-law of Sharda in the presence of the petitioners and his co-accused but still they were not satisfied. On 03.08.2003, Sharda was beaten up and threw her out of matrimonial home. In September, 2003, the accused persons got Sharda aborted against her wishes.
(3.) The accused continued to harass Sharda and ultimately turned her out of the matrimonial home to bring a sum of Rs 3,00,000/- from her parents. On assurance of the father of Sharda to arrange the sum of Rs 3,00,000/- shortly, she was taken to her matrimonial home by her husband on 25.08.2004. In the meantime, Sharda gave birth to a female child at the house of her father but still the petitioners and their co-accused continued to harass and beat Sharda, and raise their demands of dowry.;