PARAMJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petition has been filed under Section 482 Cr. P. C. for quashing criminal complaint No. 403/1 of 8.9.2003 (Annexure P-2) titled 'Kulwant Kaur v. Dharamjeet Singh & Others' under Sections 304-B, 498-A, 506, 34 IPC pending in the Court of Judicial Magistrate Ist Class, Ludhiana, qua the petitioner. Challenge is also to order of summoning dated 15.5.2006 (Annexure P-5).

(2.) Learned counsel has contended that the petitioner is sister-in-law of daughter of respondent No. 4 - complainant. The petitioner was living in Rajgarh since the date of her marriage i. e. 26.3.1998. Dharamjeet Singh i. e. brother of the petitioner, was married to Mandeep Kaur (deceased) on 16.12.2005.

(3.) It has been brought out that two witnesses have already been examined.