PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Criminal Misc. No. M-11916 of 2009, filed by Paramjit Kaur and Karamjit Kaur @ uldip Kaur, and, Criminal Misc. No. M-13278 of 2009, filed by Sukhwinder Singh and Davinder Kaur, petitioners, under Section 482 Cr.P.C., for quashing FIR No. 71 dated 06.05.06, under Sections 406 and 498-A IPC, P.S. Khuyian Sarwar, Tehsil Abohar, District Ferozepur, and all the subsequent proceedings, arising therefrom.

(2.) Sarabjit Kaur, complainant, was married, to Parvinder Singh, on 18.01.02. Sufficient dowry, at the time of the marriage of Sarabjit Kaur, was given. According to the complainant, the petitioners, also tortured her, in connection with the demand of more dowry. It was stated that the articles of dowry, entrusted, to the petitioners, were misappropriated by them.

(3.) I have heard the Counsel for the parties, and, have gone through the documents, on record, carefully.