RAM NARESH CHATURVEDI AND ANR Vs. STATE OF HARYANA AND ANR
LAWS(P&H)-2014-7-1012
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 24,2014

RAM NARESH CHATURVEDI AND ANR Appellant
VERSUS
STATE OF HARYANA AND ANR Respondents

JUDGEMENT

- (1.) Tersely, the facts & material, which need a necessary mention for the limited purpose of deciding the instant petition for pre-arrest bail filed by the petitioners and emanating from the record, inter-alia, are that the marriage of complainant Parachi Sharma, daughter of Manohar Lal Sharma (for brevity "the complainant"), was solemnized with Chandresh Chaturvedi, son of the petitioners on 10.12.2009, according to Hindu rites & ceremonies. Her parents were stated to have spent an amount of Rs. 15 lacs in the marriage beyond their capacity. An amount of Rs. 9 lacs in cash & gold about 165 grams, besides other customary gifts were claimed to have been given to the accused at the time of marriage. The petitioner No.1 (father-in- law) demanded a Alto car and her father paid the amount to him, in lieu of its price, but the accused were not satisfied with the dowry articles.
(2.) The complainant, inter-alia, claimed that her father-in-law still demanded a luxury car and threatened that in case, she wants to live peacefully, then, she should ask her father to arrange for a big Innova car. Otherwise, it would be difficult for her to live there. According to complainant that she was abused and was treated like servant by the petitioners. Her husband had gone to America on 10.5.2013 for a new job, leaving the complainant in lurch.
(3.) Levelling a variety of allegations and narrating the sequence of events in detail in the FIR, in all, the prosecution claimed that petitioners and their son & co-accused, have misappropriated the dowry articles, taunted, abused, demanded an Innova car, cash, gave beating and treated the complainant 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 complainant, the present case was registered against the petitioners and their son and co-accused, vide FIR No.857 dated 27.9.2013 (Annexure P1), on accusation of having committed the offences punishable under sections 323, 406 & 498-A read with section 34 IPC by the police of Police Station Civil Lines, Hisar.;


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