- (1.) The compendium of the facts & material, which needs a necessary mention for the limited purpose of deciding the instant petition, for pre-arrest bail and emanating from the record, as claimed by the prosecution, is that the marriage of complainant Preeti Singh, daughter of Ajit Singh respondent No.2 (for brevity 'the complainant'), was solemnized with Sumit Kumar, son of the petitioners on 5.5.2013, according to Hindu rites and ceremonies at R.K.Puram, New Delhi. Her parents were stated to have given sufficient dowry articles, Verna car, clothes and gold ornaments (mentioned therein in the list of articles produced by the complainant before the Women Cell) at the time of marriage, as per their capacity. On the next day, her mother-in-law Dayawati (petitioner No.2) came to her room, threw the cloth on her face and said "that is this your capacity. If you do not have the capacity then why your father had married you in our house. It is our bad luck that you have come from the poor (bhukhe nange) family. What type of dreams I had that my daughter-in-law (bahu) would bring a lot from her house. But you have come from a beggar's family so ask your mother to purchase some readymade dress in place of two meter cloth."
(2.) Sequelly, the case of the complainant further proceeds that after 2/3 days of the marriage, her mother-in-law (petitioner No.2) has forcibly removed her bangles & other jewellery and illegally kept the same in her custody. The husband of the complainant was studying in UK and her mother-in-law has repeatedly taunted her that such a beggar girl has come to their house for a boy, who was studying in UK. The accused have also snatched cash, diamond ring and other gold ornaments from her. The parents of the complainant fulfilled the illegal demands of the petitioners with the hope that they would keep her nicely in the matrimonial home, but their all efforts went in vain. Neither she was taken to the doctor by her mother-in-law nor provided her food throughout the day. She was pressurized by her to do the odd household job during her illness. Her mother-in-law abused, tortured and misbehaved with her and her husband use to give her beatings.
(3.) According to the complainant, ultimately, she was turned out of the matrimonial home. On 30.1.2014, her maternal aunt informed her that her husband Sumit Kumar had gone to UK. On 2.2.2014, she sent a message to her husband on facebook. Thereafter, she received a telephonic call from her husband, who told her that he has already gone to UK and he will not continue any sort of relation with her. She requested him that either he should return to India or call her to UK. But he totally refused and stated that he will perform second marriage in case she tried to call him back from UK. He will finish her and her family members. The accused raised the demand of dowry articles as well. Her father-in-law targeted his pistol at her temple and threatened her with dire consequences to eliminate her. Even the Verna Car given by the father of the complainant at the time of marriage, was misappropriated by the petitioners and a false version of theft of the car was registered by the accused, vide FIR No.138 dated 16.2.2014 (Annexure P-2), on accusation of having committed an offence punishable under Section 379 IPC in Police Station R.K. Puram (South Delhi). Not only that, the petitioners-accused have fabricated a false story of theft of gold ornaments, cash & other dowry articles from their house. Again, they have lodged another FIR, bearing No.541 dated 27.3.2014, for the commission of an offence punishable u/s 380 IPC in Police Station R.K.Puram (South Delhi) (Annexure P-3) in this regard.;