Sandeep Mehta, J. - (1.) Heard learned counsel for the parties.
(2.) By way of the instant revision petition, the petitioners have approached this Court being aggrieved of the order dated 27.11.2014 passed by learned Additional Sessions Judge (Women Atrocities Cases), Jodhpur in Sessions Case No.6/2013 titled as State v. Pradhuman Singh whereby, the learned trial Judge, accepted the application filed by the respondent no.2 complainant under Section 319 Cr.P.C. and directed that the petitioners no.1, 2 and 3 i.e. Malam Singh, Smt. Shilpa Kanwar and Kishan Singh respectively be summoned as additional accused to face trial for the offence under Section 498A IPC and the petitioner no.4 Smt. Pushpa Kanwar @ Usha be summoned as additional accused to face trial for the offences under Sections 498A and 304B/34 I.P.C. in the alternative under Section 302/34 I.P.C.
(3.) Facts in brief are that the respondent no.2 Moti Singh, the complainant lodged a typed report at P.S. Mahamandir, Jodhpur on 28.12.2010 alleging that his daughter Smt. Shakti Kanwar was married with Pradhuman Singh son of the petitioners no.3 and 4 on 16.2.2010. Substantial dowry was given in the marriage. At the time of marriage, Shri Malam Singh the uncle (Tau) of the groom taunted the complainant in presence of guests that he had not given appropriate dowry in the marriage. He was told that numerous proposals offering substantially more dowry were readily asking for the hand of Pradhuman Singh. Shri Kishan Singh petitioner no.3 was also present at that time and he did not controvert the insinuation made by Malam Singh. After marriage, his daughter went to the matrimonial home. There, Malam Singh, Kishan Singh, Pradhuman Singh, Usha w/o Kishan Singh, Shilpa Kanwar, Mal Singh and Ram Singh's wife used to harass and humiliate Shakti Kanwar and taunted her that she had brought meager dowry in marriage. Shakti Kanwar used to tell the complainant about this misbehavior but he advised her to tolerate the same and assured her that things would improve with time. He met Kishan Singh and also talked to him on telephone and complained to him of these untoward happenings. Kishan Singh assured the complainant that no further demands would be made. For some time, thereafter the things were peaceful. His daughter used to visit his house regularly.;