PARKASHO Vs. JASWINDER KAUR

JUDGEMENT

(1.) THIS is a petition Under Section 482 Cr. P. C. for quashing the complaint dated December 14, 1988 Annexure P 1 filed by Jaswinder Kaur and summoning order dated August 21, 1989 passed by Judicial Magistrate Ist Class, Phagwara.

(2.) THE brief facts as divulged from the complaint are that Jaswinder Kaur was married with Narinder Singh at village Jagjitpur on May 10, 1985. The petitioner and her co-accused remained present in the marriage party till the ceremonies were over. Articles in the shape of Istridhan worth Rs. 70,000/- were given at the time of marriage. After some time, the relations between the parties became strained. Jaswinder Kaur was tortured and ill-treated by Narinder Singh and other family members. Ultimately on September 9, 1988 the father of respondent Jaswinder Kaur took police help and brought the respondent to his house.

(3.) EVENTUALLY the respondent filed a complaint under Sections 406/34 I. P. C. against Narinder Singh her husband, Parkasho petitioner who is mother of Narinder Singh and other family members of Narinder Singh, on December, 14, 1988 on the ground that the petitioner and her co-accused possess the Istridhan of respondent illegally and dishonestly which was entrusted to the accused at the time of marriage and the accused have misappropriated the dowry articles in order to make wrongful loss to the respondent.