AJESH KUMAR Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) F.I.R. No. 74 dated 23.5.1998 has been registered under sections 406, 498-A, 420, 34 I.P.C, at police station division No.6. Jalandhar on the complaint lodged by Manjit Julka, wherein the following allegations are found.

(2.) The marriage between Rajesh Kumar and Deepika daughter of Subhash Chander was fixed on 27.1.1995. Two days before the marriage, the groom-side raised heavy demand of dowry and to save the face, dowry was given beyond means. Thereafter, the girl lived with the boy for some time and went away to Austria. She sent documents for the boy coming there but the boy declined to go there. Later on it was learnt that a major fraud had been placed since the boy had already been married to Geeta, sareen. The grooms relatives namely, mother-Rama Tandon , father-Om Parkash Tondon. Brother -(Rajesh Tondon) brother-in-law Rajesh Behal and sister-Renu have hatched a conspiracy to gobble up the wealth of Deepika. Gita Sareen is also a party, and performed the marriage through fraudulent means. After the marriage also the girl sent lakhs of rupees to the boy from abroad.

(3.) Petitioner - Ajesh Kumar, who is the brother of Rajesh kumar has approached this court for quashing the F.I.R. on the following grounds;