ANOKH SINGH Vs. PARAMJIT KAUR

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) relates to quashment of complaint filed by Paramjit Kaur against the present petitioners under Sections 406 and 498-A I. P. C. and other consequent proceedings taken thereunder including the summoning order.

(2.) ACCORDING to the allegations in the complaint Anokh Singh petitioner is the father-in-law, whereas, Kuldip Kaur and Surjit Kaur accused-petitioners are the husband's sisters of the complainant Paramjit Kaur. According to the complainant, the articles of dowry were handed over to the accused as well as to Kartar Singh complainant's husband. The accused who were greedy persons were not satisfied with the quantum of dowry and consequently they taunted the complainant for bringing inadequate dowry. The complainant subsequently gave birth to a son. The husband of the complainant took her to Aurangabad and resided with Kuldip Kaur accused. During those days, Kartar Singh and Kuldip Kaur accused persistently demanded Rs. 5000/- by way of CHHUCHHAK. Thereafter she was brought to Kotkapura where Anokh Singh accused and Surjit Singh tormented her and demanded Rs. 5000/ -. She could not bring the same and was denied food and water and in addition she was turned out of the house, after she was given beating.

(3.) LEARNED counsel for the parties were heard.