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Judgment
8 paragraphs · 485 wordsM.L. Singhal, J.
Heard.
Smt. Dhanpati d/o Darya Singh r/o Village LItani was married to Mohinder Singh s/o Kartar Singh in the year 1984. Her another sister named Nirmla was also married to her husband''s brother Ajmer the same day. Nirmla Devi died a year earlier to the death of Dhanpati. It is Dhanpati''s death which is in question in case FIR No. 62 dated 3.3.1996 under Section 498A/306 of the Indian Penal Code. According to Ram Chander who is the brother of said Dhanpati and author of this first information report, Nirmla was harassed by her husband Ajmer, fatherinlaw Kartar Singh, brotherinlaws Sanjiv Kumar and Mohinder Singh and motherinlaw Smt. Munni Devi. She committed suicide because she could not bear her harassment at their hands. Matter was not raked up because of compromise brought about through the intervention of the Panchayat.
A few days after the death of Nirmla Devi, Mohinder Singh, Ajmer and Munni Devi etc. started harassing Dhanpati also. They gave her beatings. As a sequel to those beatings Dhanpati went to the house of her parents. With the intervention of the respectables of villages Litani and Igrah, she was sent to the matrimonial home. Panchayat of village Igrah also assured her parents that there would be no repetition of maltreatment of Dhanpati at the hands of her inlaws. It was on this assurance that she was sent to the matrimonial home. Few days thereafter, a buffalo was given to them on their demand.
Twothree months, thereafter, a sum of Rs. 9500/ was given to Dhanpati in the presence of Hawa Singh Panch etc. in the hope that the amount should make Dhanpati''s living in the matrimonial home comfortable free from harassment.
On 3.3.1996, Ram Chander s/o Darya Singh came to know about his sister Dhanpati having consumed some poisonous substance compelled by the circumstances created by her inlaws. She died on 3.3.1996.
It is submitted by the learned counsel for the petitioner that the petitioner is motherinlaw, Dhanpati was married 12 years ago. If there had been any dissatisfaction on the point of dowry, there would have been dissatisfaction soon after marriage and not after 12 years. It is further submitted that allegations against the motherinlaw are vague. It is not mentioned in the first information report as to what was being demanded by them. Allegation against her is that she joined her husband in the damand being put forth. It is, further submitted that the nature of harassment is not mentioned in the first information report. It is debatable whether the cruelty was of such a degree and magnitude that a person of ordinary sense and temper would commit suicide placed in those circumstances as Dhanpati.
Keeping in view the aforesaid facts and circumstances, it is ordered that the petitioner shall be admitted to bail to the satisfaction of the Chief Judicial Magistrate, Jind.