Ramesh Kumar vs State of Punjab

M.L. Singhal, J.

Krishan Kumarrespondent No. 2 is the father of Smt. Upasana, who was married to Ramesh Kumar in October, 1994. According to Krishan Kumar her marriage ran into rough weather soon after as the grievance of Ramesh Kumar and the members of his family was that she has not brought adequate dowry. She used to be given beating so that she felt coerced and brought Rs. 50,000/ from them.

On 18.6.1995 at about 10.00 p.m. he reached the house of the inlaws of his daughter and he found them quarrelling with her daughter Upasana. Her daughter Ashu Bala also found them quarrelling with her sister. In the meantime his son Parmod Kumar also reached there and found them quarrelling with her. They quarrelled with them as well and gave them injuries.

Krishan Kumar and Parmod Kumar state that Smt. Upasana has been settled in the matrimonial home through intervention of relations and respectables. They further state that so far as they are concerned, they do not have any illwill towards Ramesh Kumar and his family and they have compromised with them. They state that Sumant Kumar Luthra was given injuries by the accused. He is the son of Ashu Bala and in the interest of maintaining harmonious relations between his aunt Upasana and her inlaws, he, too, has compromised and does not want to rake up the matter any further. Krishan Kumar and Parmod Kumar are father and brother respectively of Smt. Upasana. Both of them state that Smt. Upasana has been rehabilitated in the matrimonial home and she is putting up with her inlaws for the last about 1 years and she is quite happy with the treatment being meted out to her by them and as such they do not want to rake up this matter any further and in the interest of maintaining harmonious relations between the two families i.e. of Smt. Upasana and her inlaws FIR 92 dated 18.6.1995 registered at Police Station City Abohar, District Ferozepur at the instance of Krishan Kumar father of Smt. Upasana be quashed.

Keeping in view the larger interest of the family of the parents'' side of Smt. Upasana and the family of her inlaws I do not allow the matter to go further and insist upon the production of Upasana and Sumant Kumar Luthra, though according to the provisions of Cr.P.C., only the injured can compound, as Smt. Upasana is stated to be in advanced stage of pregnancy and is not in a position to travel all the way from Abohar to Chandigarh. Furthermore her father is watchful of her interest. Smt. Upasana may open the matter if she feels that there has been no reconciliation between her and the members of the husband''s family.

Consequently, FIR No. 92/1995 under Sections 324/323/148/149/498A IPC registered at Police Station City Abohar, District Ferozepur is quashed.