RUCHI ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 of Criminal Procedure of Code for quashing of FIR No. 160 dated 08.08.2007 under Sections 406, 498-A of Indian Penal Code, registered at Police Station Dhariwal, District Gurdaspur (Annexure P1).

(2.) Facts of the case, in short, are that petitioner Ruchi Arora is an elder married sister-in-law of complainant. The petitioner was married on 17.04.1998 to Arun Arora i.e. almost four years prior to marriage of the complainant and is living at Ghaziabad at a distance of more than 500 k.ms. from Allahabad where couple lived in matrimonial house.

(3.) On 20.02.2002, complainant-Sanjogta was married to the petitioner's brother Rohit Kapoor according to Hindu rites and ceremonies. The husband and his parents are permanent residents of Allahabad in the State of Uttar Pradesh, whereas the girl's parents are resident of Dhariwal District Gurdaspur. The complainant and Rohit Kapoor could not pull on together and differences cropped up between them. Complainant Sanjogta filed a complaint against all the family members of her husband as well as against the petitioner, Masar Varinder Kumar, his wife Bimla Devi and Maternal Uncle Satish Kumar. On the basis of aforesaid complaint, FIR 160 dated 08.08.2007 under Sections 406, 498-A of Indian Penal Code, registered at Police Station Dhariwal, District Gurdaspur. The only allegation against the petitioner in the FIR is that she was given a one golden ring and shawl. There are no specific allegations against the petitioner. The main thrust of the allegations in the FIR are against husband, mother-in-law and father-in-law. However, the police authorities submitted challan under Section 137 of Criminal Procedure of Code against the petitioner and declared innocent mother-in-law and father-in-law.