KAPOOT SINGH AHLUWALIA Vs. ANITA

JUDGEMENT

(1.) RESPONDENT Anita filed against her husband, parents-in-law and sister of her husband complaint Annexure P. 1 in the Court of learned Judicial Magistrate 1st Class, Kaithal, under Sections 406 and 498-A of the Indian Penal Code alleging criminal breach of trust in respect of her articles of dowry on their part and cruelty meted out to her by them through repeated beatings at intervals for coercing her to bring more money from her parents for purchase of fridge, coloured T. V. , scooter and visit of her husband abroad.

(2.) PARENTS of husband and his sister have jointly filed Criminal Misc. No. 9891-M of 1989 for quashing the complaint on the grounds that Criminal Court at Kaithal had no jurisdiction to entertain it, that there is no allegation obtaining therein of entrustment of any particular item of dowry to any particular respondent in the complaint and that parents of the husband as also his sister are living separately in their ancestral house/ matrimonial home respectively and as such allegation of demands for more dowry and cruelty levelled against them are groundless.

(3.) I have heard Shri J. B. Tacoria, Advocate for the petitioners, Shri Harbhagwan Singh, Senior Advocate, with Shri J. S. Yadav, Advocate for the respondent and have looked into the material on record very carefully.