GURBAKSH SINGH AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners seek quashing of FIR, registered at the instance of Taranjit Kaur alleging that her husband Balwinder Singh and other family members had maltreated her on account of demand of dowry. It is contended that the marriage of the complainant had taken place 18 years ago and that the complainant had been residing separately with Balwinder Singh. Petitioner No.1 is elder brother, petitioner No.2 is younger brother and petitioners 3 and 4 are parents of Balwinder Singh and the entire family has been roped in a false criminal case.

(2.) Learned counsel informs that the petitioners have already been granted the concession of bail.

(3.) After hearing learned counsel for the petitioners and considering the vague allegations in the FIR, it appears that the prosecution agency has not opted to present challan against the petitioners. The prosecution agency, on the basis of the investigation conducted, can always drop the names of the accused before presenting the challan. The petition appears to be pre-mature at this stage.