- (1.) The petitioner is brother-in-law of respondent No.2. He is seeking quashing of case FIR No. 715 dated 04.09.2013, under Sections 313, 323, 406 and 498-A read with Section 34 IPC, registered at Police Station City Jind, District Jind, at the instance of respondent No.2. The investigating agency investigated the matter and filed the challan against the petitioner and other accused only under Sections 323, 406 and 498-A read with Section 34 IPC.
(2.) The marriage of respondent No.2 Shalini was solemnized with Navneet on 12.10.2011. The allegations are that the accused were not happy with the dowry and harassed her. On account of the beatings, a miscarriage took place. The complainant was thrown out of her matrimonial home and her istridhan was misappropriated by the accused. The FIR runs in number of pages and as the quashing has been sought by the petitioner only, his role needs to be examined.
(3.) As per allegations levelled by the complainant, whenever the petitioner used to visit Bahadurgarh, he passed bad remarks. Further, on 26.05.2013 the petitioner and his brother asked the complainant to leave the matrimonial home and on her refusal, they forcibly threw her out of the house.;