SAVERA SIDHU Vs. HARLEEN SIDHU

JUDGEMENT

(1.) By this common Order, Crl. Misc. Nos. M-7689 of 2009 and Crl. Misc. No. M-8761 of 2009 shall be decided together as both of them arise out of the same complaint and similar law point is involved in both the cases.

(2.) Crl. Misc. No. M-7689 of 2009 has been filed by the unmarried sister of the husband of the complainant, whereas, Crl. Misc. No. M-8761 of 2009 has been filed by the father-in-law, mother-in-law and husband of the complainant. For the sake of convenience, the facts are being taken from Crl. Misc. No. M-7689 of 2009. The petitioner in Crl. Misc. No. M-7689 of 2009, who is the sister-in-law of the complainant is a post graduate having a degree of Masters of Arts in Psychology and apart from that, she is qualified Interior Designer from United States.

(3.) This is a petition under Section 482 Cr.P.C for quashing of complaint titled as "Harleen Sidhu v. Ravipreet Singh Sidhu and others" pending in the Court of Chief Judicial Magistrate, Kapurthala under Sections 406, 498-A and 307 IPC and all other consequential proceedings arising therefrom including the Order dated 28.01.2009 passed by Judicial Magistrate Ist Class, Kapurthala, whereby, the petitioner has been summoned along with other co- accused to face trial under Sections 406, 498-A and 307 IPC read with Section 34 IPC.