MANJIT KAUR Vs. SUKHWINDER KAUR

JUDGEMENT

(1.) This order shall dispose of Criminal Misc. No. M-50298 of 2007, filed by Manjit Kaur, Nirmal Singh, and, Pardeep Kumar, petitioners, and, Criminal Misc. No. M-4539 of 2008, filed by Surjit Singh, and, Amarjit Kaur, petitioners, under Section 482 Cr.P.C., for quashing Criminal Complaint, titled as, 'Sukhwinder Kaur v. Sukhchain Singh etc.', under Sections 406 and 498-A IPC, pending in the Court of Judicial Magistrate 1st Class, Fazilka, summoning order dated 12.02.07, and the subsequent proceedings, arising therefrom.

(2.) The aforesaid complaint, was brought into being by Sukhwinder Kaur, complainant, on the ground, that her marriage with Sukhchain Singh, was solemnized, on 01.10.03, in village Kahna Dhesia, District Jalandhar, by way of Anandkarj. At the time of marriage, the parents of Sukhchain Singh, did not demand any dowry, from the parents of Sukhwinder Kaur. After the marriage, the complainant started residing, in her matrimonial home, where, she was subjected to cruelty, by her in-laws, in connection with the demand of dowry, in the shape of Rs. 1 lac, in cash. But the complainant, expressed her inability to meet the same. On 12.03.04, the husband of the complainant alongwith his parents, despite knowing fully well that she was pregnant, gave her severe beatings and turned her out of her matrimonial home, asking her to bring Rs. 1 lac, in cash, from her parents. Consequently, she moved an application, to the Police. Thereafter, the Panchayats, were called, and the matter was compromised. The complainant was rehabilitated, in her matrimonial home, after giving various dowry articles, to her in-laws. But after some time, she was again subjected to cruelty, in connection with the demand thereof.

(3.) The trial Court, after recording preliminary evidence, summoned the petitioners, as accused, to face trial, under Sections 406 and 498-A IPC.