Anita Chaudhry, J. - (1.) This is a petition under Sec. 482 Cr.P.C. seeking quashing of FIR No. 208 dated 19.06.2013, registered under Ss. 323, 406, 498 -A, 506 read with Sec. 34 IPC at Police Station Mahesh Nagar, Ambala by respondent No. 2 and the subsequent proceedings.
(2.) The facts, necessary for disposal of the instant petition are being noticed first.
(3.) The petitioners are the in -laws of the complainant/respondent No. 2 Manju Rani, who was married to their son Krishan Kumar on 10.10.2010. She had made a complaint to the police against the petitioners, her husband Krishan, brother -in -law Darshan Singh, his wife Rubby and sister -in -law Seema. It was alleged that the complainant was working as a Constable in Haryana Police. After the marriage, she was harassed and beaten by the accused for bringing dowry. Earlier she had filed a complaint before the Women Cell, where her brother was beaten by her husband and father -in -law, but with the intervention of respectables the matter was compromised. She then joined her husband at Sirsa where he was posted as Assistant Manager in a bank. There also she was beaten by her husband on trivial issues and the accused interfered in their matrimonial life. The allegations were that and on the instigation of parents -in -law, brother -in -law, his wife and sister -in -law, Krishan Kumar used to give beatings to her and pressurized her to bring a car. On 03.06.2013 her husband had given beatings that she became unconscious. The police took her to Civil Hospital for treatment and booked her husband under Sec. 107/151 Cr.P.C. The complainant also apprehended danger to her life at the hands of her husband, father -in -law and brother -in -law.;