CRM-M-16810-2023 (O&M)   -1-

201

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

                  CRM-M-16810-2023 (O&M) 

   Date of Decision: 06.05.2025

Hukum Singh and others

            ....Petitioner(s)

Versus

State of Haryana and another

      .....Respondent(s)

CORAM: HON’BLE MR. JUSTICE JASGURPREET SINGH PURI

Present: Mr. Shubham Aggarwal, Advocate, for the petitioners. 

Mr. Surinder Kumar Dagar, DAG, Haryana.

Mr. Anshul Jindal, Advocate, for respondent No.3.

****

JASGURPREET SINGH PURI    , J. (Oral)   

1. The present petition  has been filed under Section 482 of the Code

of Criminal Procedure for quashing of FIR No.504 dated 06.11.2022, under

Sections 323, 406, 498-A and 506 IPC, registered at Police Station  Sector-5,

Panchkula, Haryana.

2. A true translated copy of the FIR which has been attached  with

the present petition as Annexure P-1  is reproduced as under:-

“I am Law-abiding Senior Citizen, resident House

No.2644, Part 3, Sector 21, Panchkula, Haryana, My

Daughter namely Rekha is a victim of great mental and

physical atrocities at the hands of aforesaid persons and

as such all her dreams of leading married life have been

badly   shattered   from   the   date   of   marriage.   The

matrimonial life of my daughter with the help of friends

and relatives but all goes in vain. Now, I have been left

 CRM-M-16810-2023 (O&M)   -2-

with no other alternative except to report the following

true facts and tragic circumstances sequence wise which

my   daughter  had  undergone  during  her  stay  in  her

matrimonial home, for your favorable consideration and

for taking appropriate and immediate action against the

aforesaid accused persons who are not only involved in

the   commission   of   aforesaid   offences,   but   have

intentionally ruined the life of my daughter with pains

and sobbings after taking the law in their own hands

without any fear from the society and law enforcement

agencies. I would like to request with fervent hope that

your good shelf shall to do the needful after persuing the

facts and circumstances mentioned here as after :-

1.  That the marriage of my daughter was solemnized

with Joginder Pawaria on 16.02.2009 according to the

Hindu rites and ceremonies in the presence of their near

relatives and other friends and the marriage function was

held   at   Sun   Park   Hotel,   Zirakpur,   Punjab.   All   the

arrangements of marriage were arranged by me, as per

the   wishes   of   In-laws   family   of   my   daughter.   It   is

pertinent   to   mention   here   that   before   the   Marriage

ceremony,   the   Engagement   ceremony   was   also

solemnized in June  2008  at Hotel Shiraj, Sector 10,

Panchkula.

2. That after the marriage, my daughter and her

husband i.e accused No.1 started residing together as

husband and wife at the above- mentioned address of

Panchkula.

3. That I was working as Government servant in the

Harayana State Cooperative Apex bank Itd and spent

more than 25 lacs in the marriage and the marriage was

solemnized with the great pump and show. As per the

demand of the accused lot of gifts were given to the

 CRM-M-16810-2023 (O&M)   -3-

accused   and   his   family   members   which   includes   Rs

81000/-as shagun gold ring and Gold chain given to

accused no 1, gold ring to Mother-in-law i.e accused no

3, gold ear rings to sister-in-law i.e accused no 4, gold

ear rings to sister-in-law i.e is Sudesh. Entire family was

gifted other articles and clothes as well as in the milni as

per their demand. The list of Articles/Gold Ornaments

gifted by me to the accused persons is enclosed herewith

for your kind perusal. The entire gold ornaments as well

as belongings are still in the possession of her in-laws.

4. That after the marriage on the very first day, when

the doli of my daughter reached to her matrimonial

home,her mother-in-law i.e accused no 3 told her to

handover all the gold jewllery to her and when my

daughter showed her reluctance to the same then the

mother-in-law started crying and started cursing for not

gifting Car in the marriage and taunted my daughter that

she was expecting her DOLl in dire car and created

scene on the occasion. The sister-in-law of my daughter

also taunted for not bringing sufficient dowry as per their

expectation.

Thereafter on the instructions of Husband i.e the accused

no 1, my daughter handed over all the Gold jewllery to

her   Mother-in-law.   My   daughter   was   not   properly

welcomed by her in-laws family.

5. That at first night she found that her bedroom was

not  even   arranged  what  to  talk  of  decoration  as  is

expected by a newly wedded bride. Everything in the

room   was   scattered   all   over   and   she   had   to

arrange/clean   her   room   on   her   own.   All   this   was

shocking for her.

6. That   is   the   worthy   to   mention   here   that   the

Accused no. 1 went back to his workplace located in

 CRM-M-16810-2023 (O&M)   -4-

Gurugram on the very next day of the marriage and did

not return back to home for next 2 months. The accused

no. 1 even not used to talk with my daughter on phone

call and he always ignored my daughter. Whenever my

daughter called him, he disconnect the calls. Whenever

he came to Panchkula, he always ignored to spent time

with his legally wedded wife i.e my daughter and used to

sleep with his mother in another room or terrace. That

many a times accused no.1 used to lock my daughter in

another room. The accused no.1 used to go to trips with

his friends at different places but whenever my daughter

asked him for trip, he used to say "MERE PASS TERE

LIYE KOI FALTU PAISE NAHI HAIN"

7. That   the   accused   persons   started   demanding

various  kinds  of  gifts  from  my  daughter  on  various

occasions and festivals, whenever my daughter used to

buy some gifts, the mother-in-law i.e accused no 3 used

to  taunt  her  "SARA   GHATIYA  SAMANUTHALATI

HAI".

8.  That initially my daughter tried her level to make

her husband i.e accused no.1 understands but accused

no.1 was totally under his family control. The accused

no.1 has no free will of his own and used to act under the

influence of his family members. The family of accused

always treated my daughter like servant and they always

make fun of my daughter in front of their Relatives and

friends.

9. That in December 2009, with the permission of her

in laws family my daughter applied for an internal job

posting i.e "Senior Quality Analyst" in Tech Mahindra

where she was already working, with the hope of living

together as husband and wife. On 15/02/2010 she got

selected  for  above  mentioned  job  in  Tech  Mahindra

 CRM-M-16810-2023 (O&M)   -5-

Company at NOIDA office. On 15/02/2010 my daughter

decorated the room just to surprise her husband i.e

accused no. 1 as 16/02/2010 was their first wedding

anniversary and also she got selected for the job. But

when my daughter told him about her selection for job,

he shouted at her and slapped her and hit her head on

wall and dragged her to washroom and hit her head on

taps and strictly warned her that don't dare to think of

leaving   this  house  and  specifically   When   the   family

member of the accused asked for the reason of crying and

screams, accused no.1 explained them the reason and

thereafter   they   all   left   the   room   and   left   alone   my

daughter for crying. After some time, the accused no.1

also agreed for the joining of the job of my daughter.

10. In the month of March, 2010 my daughter joined

the job at Noida and live in Noida and the accused no.1

used to do job in Gurugram and live in Gurugram only.

On   01/04/2010   my   daughter   went   to   accused   no.1

resident in Gurugram to wish him birthday with the

flowers and gifts, but the accused no.1, instead of feeling

happy he shouted at her with very abusive words for

visiting   his   resident   without   his   permission   and

specifically   said   "JAHAN   SE   AAYI   HAI   WAHIN

WAPAS CHALI JA, MERE SE PUCHE BINA YAHAN

WAPAS NAHI ANA"

11. That in the month of June 2010 when my daughter

asked   him   to   stay   together   at   Delhi   as   it   will   be

convenient for both of them to go to their office but the

accused no.1 didn't show any interest in living together.

Later on June it comes to the knowledge of my daughter

from her mother in law i.e. Accused no. 3 that the

accused no. 1 is only living in Panchkula and already

resigned the job at gurugram. It was shocking for my

 CRM-M-16810-2023 (O&M)   -6-

daughter.   Therefore   again   with   the   hope   of   living

together my daughter also applied for her transfer to

Chandigarh and got transferred after 4 months, therefore

accused no. 1 joined another job  in  Panchkula and

preferred night shift duty. The accussed no. 1 always

ignored   my   daughter   and   run   far-   away   from

responsibilities. The accused no 1 also used to keep a

picture of a girl on his mobile swallpaper, upon asking

he told her that he only loved this girl and will love her

till his last breath. It was shocking for my daughter.

12. That my daughter always tried her best to make

her matrimonial family happy and always do every sort

of household but despite driving jobs for accused no. 1

but as the accused no. 1 is habitual of quitting jobs. He

did'nt show any interest in any of his jobs and said "I

CAN ONLY DO SITTING JOB, YE DRIVING WALI

JOB MUJHE NAHI KARNI". Therefore in the month of

November 2019 my daughter started doing job in a

restaurant in Australia, before joining the job,my son

bears all the expenses of my daughter and her husband

i.e. accused no.1. Even all the grocery, utility bills, rent

etc were paid by son namely Amit.

13. When my daughter complained about the behavior

of mother in law to her husband i.e accused no.1 he told

my daughter that he had given his consent for marriage

just because his parents were expecting hefty dowry from

her father as he is working in government department

and is having properties in Panchkula. The accused no.1

also taunted that the ring and the chain which is gifted to

him are of lesser weight and of inferior quality. Her

mother in law also taunted that "GALAT RISHTA LE

LIYA HMNE DAJ TOH KUCH VI NAHI DIYA ISKI

MAA NE AUR NAA HI CAR DI SHADI ME "

 CRM-M-16810-2023 (O&M)   -7-

14. That the accused no.1 kept the ATM card of my

daughter with himself because of dominating nature and

use to spend her hard earned money on trips, tabaco

products   and   on   gifts   to   her   sisters   and   children.

Whenever my daughter asked the accused no.1 about the

spending.   The   accused   no.1   used   to   beat   her   and

specifically said "TU KAUN HOTI HAI MERE SE

PAISE KA HISAB MANGNE VALI " the tortuous act of

accused no.1 and his family members were increasing

day to day and due to that my daughter had gone in

mental trauma and under depression even she has visited

psychiatrist located in sector 12 panchkula, then the

mother in law accused no. 3 made fun of my daughter's

condition and started taunting my daughter by saying

"MERI DAUGHTER WIDOW HAI USE TOH AAJ

TAK DEPRESSION NHI HUA TU YAHAN FREE ME

REHTI HAI, FREE KA KHATI HAI TUJHE KON SA

DEPRESSION HO GYA."

15. That   the   accused   no.1   is   of   careless   nature.

Whenever he gets bored from job, he always left the job

and sit idle at home only and the day-to-day expenses

shifted upon my daughter.she was appeled to do 2/3 jobs

a day for day-to day expenses and sometimes she was

depended upon me for her own expenses. The accused

no.1 never stick to one job, he keeps changing his jobs

and sometimes sits jobless at home.

16. That the accused no.1 having a habbit of smoking.

He used to spend a lot of money from the account of my

daughter  on  purchasing  tobacco   products  instead  of

asking   care   of   day-to-   day   expenses.   One   day   my

daughter found one box of black material looks like

Narcotics substance when my daughter asked about the

 CRM-M-16810-2023 (O&M)   -8-

same the accused no.1 gave her blow on her face and

told her to stay away from the matter.

17. That my daughter was forced to do every sort of

house hold work for the entire family But the family of

accused   persons   never   accepted   her   as   a   daughter.

Moreover there was lots of interference of the elder sister

of accused no.1, namely Promila Malik i.e accused no.4

in the married life of my daughter. The sister-in-law

namely Promila Malik always provokes the accused no.1

to cause harm to my daughter physically as well as

mentally. It is worthy to mention here that sister-in-law

has a dominating attitude and has a habbit of interfere in

everyone's life unnecessarily. Whenever the sister in law

namely Promila Malik used to stay in their matrimonial

home, she always taunting her on the one pretext or the

other by saying "AALO GOL NAHI KAATE HAI",

"TAMATAR KA CHHILKA NAHI UTRA HAI" AND

"SABZI TASTELESS BANI HAI" etc.

18. That in the last months of 2012, the accused no.1

told my daughter that he undergone testicles operation

and told her about medical problem that his sperm count

is nil and can't produce a baby. It was shocking for my

daughter as getting a baby will heal her condition but

unfortunately hope goes wrong and the mother-in-law of

my   daughter   requested   my   daughter   to   don't   told

anything   about   it   and   specifically   said   "HAMARI

BESSTI HOJAYGI SAMAJ MEIN"

19. That   in  the   month   of  December   2012,   I   gave

financial help to my daughter for purchasing of a plot at

GHOLUMAJRA (Derabassi),so as to save her from daily

taunts of her in laws. But even then, the accused persons

create an issue that why the plot was not purchased in

the name of accused no.1

 CRM-M-16810-2023 (O&M)   -9-

20. That after that the mother in law i.e Accused No.3

requested   my   daughter   to   adopt   for   Insemination

Procedures, my daughter objected the same as it is very

painful treatment, thereafter the accused family started

pressurizing and emotional blackmailing my daughter to

adopt this procedure. After sometime, under the emotions

my   daughter   agreed   to   adopt   this   procedure   and

thereafter in the month pf July 2016 the accused no.3

took my daughter to Neelkanth Hospital Gurugram, and

got my daughter pregnant through "DONOR SPERM" By

Doctor Rubeina. But due to some medical reason's the

baby's   heartbeat   was   stopped   after   3   months,   my

daughter   had   gone   through   mental   trauma   and

depression at that time.

21. That in the month of December 2017, under the

pressure of in law's family, my daughter again went

through artificial pregnancy through "DONOR SPERM"

From   IRCC,   Sector   17,   Panchkula   by   Dr   Kamla

Chaudhary and gone through very painful procedure.

Thereafter the accused family came to know that DNA of

the chil will not match with the father i.e accused no. 1.

Then the accused persons pressurize my daughter to

abort the child and pressurize my daughter to adopt the

child of sister-in-law i.e Promila Malik i.e Accused No.4.

But my daughter objected the same and the physical as

well as mental cruelties of accused persons increased day

by day. My daughter didn't get any support from accused

no.1 and his family members. Daughter requested the

accused no.3, that she (my daughter) want to quit one job

as it is difficult for my daughter to do 2/3 jobs and

household   work   together.   But   her   mother-in-law   i.e

accused no.3 taunted her by saying "WO (ACCUSED

NO.1)   TO   KUCH   KARTA   NAHI,   TU   BHI   JOB

CHHOD DE, TUM KUCH KAR KE BHI KHAOGE YA

 CRM-M-16810-2023 (O&M)   -10-

NAHI, KAREENA KAPOOR KO DEKHLE, VO TO

PURA   TIME   KAM   KARTI   HAI,   BAS   INDIA   ME

LOGON   KO   BAHANE   CHAHIYE   NAUKRI

CHHODNE KA" And my daughter was not allowed to

quit jobs.

22. That the mother-in law i.e accused no.3 started

forcing my daughter to do household chores like Floor

wiping and cleaning of toilets by saying that these are

good exercises in pregnancies, sometimes my daughter

applied VOLINI (Pain relief medicine) on her Back due

to   backache.   Her   mother-in-   law   used   to   taunt   her

"VOLINI LAGA KAR KYA DIKHANA CHAH RAHI

HAI, SARE GHAR MEIN SMELL KAR RAKHI HAI,

MAR JA KAHIN JA KAR, KAL KI MARTI AJ MAR,

HUME   KOI   FARAL   NAHI   PADTA"   During   her

pregnancy the doctor advice my daughter to have special

diet including fruits and nuts which are beneficial for the

child in the womb but her husband and mother-in-law

never bought any fruits for her in the house.

23. That during the pregnancy, the accused persons

never accompany my daughter to visit to tests, medical

checkups etc, even till the gth month she alone visited

hospital and went to market for buying her medicines,

daily   usable   items.   She   was   mentally   as   well   as

physically harassed by the accused no. 1 and by his

family.

24. That on 12.09.2018 my daughter was blessed with

baby boy in IRCC Hospital, sector 17, panchkula but

after   3   days   my   daughter   lost   her   baby   again,my

daughter went in depression, mental trauma and broken

emotionally, but the accused person was happy enough to

enjoying pizza and cold drinks. During this difficult time

my daughter was getting anxiety and panic attacks, but

 CRM-M-16810-2023 (O&M)   -11-

no one was bother about her condition.

25. That in the month of October 2018, my daughter

again started a job because her mother in law taunted

her by saying "VO TO KUCH KARTA NAHI, TU BHI

GHAR BAITH GAYI, GHAR KA KHARCHA NHI HAI

KYA,   TERA   BHI   KHARCHA   HAI   KHANE   KA,

PEENE KA"

26. That the mother in law i.e accused no. 3 and sister

in   law   i.e.   accused   no.   4   are   having   excessive

interference in her in in- law's family and after my

daughters marriage her sister in law use to compel her to

do all household chores. During her stay at her in-laws

her sister used to stay for 3-4 days once in the fortnight

and treat her like servant. Her mother in law and sister

in law specifically told her that in case she wants to live

in their house then she had to all things as per the wish of

the family.

27. That in the month of February, 2019 my daughter

even paid for dubai trip for accused no. 1 and also paid

him for shopping also. The accused no. 1 and also paid

him for shopping also. The accused gone to dubai alone

and tried to convert his visa to stay there permanent but

his visa did'nt get converted and he came back after one

month.

28. That thereafter the accused no 1 and 2 started

forcing my daughter to settle down the accused no. lin

Australia as my son namely AMIT (brother of Rekha) was

already living in Australia. For the betterment of his

matrimonial life and her own mental health my daughter

agreed for the same. My daughter went to Australian

tourist visa on 04.06.2019 to her brother Amit on the

wishes of her in-laws she then applied for student visa in

Australia   and  got  her   student  visa   on   09-09-  2019,

 CRM-M-16810-2023 (O&M)   -12-

thereafter, she calledher husband i.e accused no. 1, Even

all the grocery, utility bills rent etc. were paid by my son

namely Amit.

29. That in the month of march 2020 my son Amit

arranged   separated   accommodation   for   himself   and

transferred the home lease in the name of my daughter

(Rekha), even then my daughter had to bear all the

expenses of household items, groceries, bills and rent etc.

whenever the brother Amit and sister manju came to their

house to meet my daughter the accused no. 1 always

misbehave with them and always created scene just to

lower the image of my daughter in front of her brother

and sister. The accused no. 1 taunted many times by

saying   "TU   YAHAN   LOGON   KI   KHATIRDARI

KARNE AAYI HAI, YA PAISA KAMANE AAYI HAI "

30. That in the month of august 2020 the accused no.1

left my daughter in Australia all alone and moved back to

India   silently,   and   took   all   the   medical   certificates,

medical records, and other documents of my daughter

intentionally due to that the mental health of my daughter

become worse in Australia. In month of October 2020 my

daughter got treatment from psychologist namely Dr.

Shireen das (Australia) just to keep herself healthy. The

medical report is attached here with this complaint.

31. That   there   after   I   tried   to   mellow   down   the

situation many times with folded hands and requested

them to solve the matter and saving the marriage life of

my daughter but the accused person were not in any

mood to change their adamant behavior. The accused

no. 2 (father of joginder pawaria) contact them.

32. That in the month of October 2020 the accused

no.1 intentionally filed a divorce case so as to create a

defence in his favor whenever a police case is filled

 CRM-M-16810-2023 (O&M)   -13-

against the accused persons. The case of divorce is

pending in the Hon'ble court of Panchkula, Haryana.

33. That   it   is   worthy   to   mention   her   that   gold

ornaments as well as the belongings are still in the

possession of accused persons. The original academic

certificates, original medical records, ATM's Passbooks

and cheque books of my daughter are also lying in the

custody of accused person and gas connection is also

running in the name of my daughter and the family of

accused is still using the same. It is worthy mention here

that registry of plot (Gholumajra, Derrabassi) which is in

the name of my daughter is lying in the custody of

accused person. The LIC of my son namely Amit is also

in custody of accused person. The accused along with his

family threaten me and my daughter that they will sell the

plot by their own or they will take loan on that plot. The

accused person also threatened me that they will misuse

the documents and accused no. 2 specifically threatened

me "TUJHE AUR TERI LADKI KO MAI BAD ME

DEKH LUNGA, AANE DE USE INDIA ME, BAHUT

LINK HAI HAMARE, KHA GAYAB KARWA DUNGA

KISI KO PATA BHI NAHI LAGEGA"

34. That all the accused persons made the life of my

daughter hell in matrimonial home, she was subjected to

highest level of cruelty by the aforesaid accused persons

both physically as well mentally. The aforesaid person

have ruined her life completely. The accused no. 1 i.e

husband of my daughter has no value for sacred relation

and   he   is   just   puppet  who   used   to   act   as   per   the

guidelines of his family members.

35. That the acts and conducts of all the accused

persons are inhumane and can't be condoned at all. My

daughter has been harassed, maltreated, tortured by the

 CRM-M-16810-2023 (O&M)   -14-

accused persons on account of their unjust repeated

demands of dowry and to coerce the complainant to

convince her parents to fulfill their demands and on her

failure to oblige them in meeting their demands, they

tortured her both mentally and physically, constitutes

highest degree of cruelty and they have committed the

offence punishable under the law.

Under these circumstances, I humbly request your

good self to kindly take strict action against the above

said accused persons at the earliest and to save my

daughter, my family and property from them they be

proceeded against for the offences committed by them

and a case/FIR may also be registered against the above

said cruel persons. I am ready and willing to provide

other oral and documentary evidence, if required in the

investigation.   Thanking   you   in   anticipation.   Yours

faithfully Ranbir Singh Deshwal.”

3. Learned   counsel   appearing   on   behalf   of   the   petitioners

submitted that the present FIR is liable to be quashed in view of the grounds

taken in the petition and also the ground that the marriage between the

parties has already been dissolved and thereafter, the complainant has lodged

the present FIR.

4. On   a   query   being   raised   to   the   learned   counsel   for   the

petitioners as to why the victim/wife has not been impleaded as a party as all

the allegations as per the FIR are pertaining to his wife, although the FIR

was lodged by her father and not by the wife, to which he could not give any

satisfactory reply/reason for not impleading the wife as a party.

5. After hearing the learned counsel for the parties, this Court is of

the considered view that whenever a petition for quashing of the FIR is to be

 CRM-M-16810-2023 (O&M)   -15-

filed wherein the victim is not impleaded as a party, although the author of

the FIR who is the complainant is impleaded as a party, the petition is not

maintainable. No reason has come from the counsel for the petitioners as to

why the victim has not been impleaded as a party except that she is not

residing in India and is residing abroad.

6. This Court is of the considered view that the present petition is

liable to be dismissed on the ground of non-joinder of necessary party.

7. Consequently, the present petition is dismissed.

06.05.2025             (JASGURPREET SINGH PURI)

rakesh     JUDGE

Whether speaking : Yes/No

Whether reportable : Yes/No