SURINDER KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in the present petition is for quashing of FIR No. 106 dated 12.8.2010, registered under Sections 498-A, 406 IPC at Police Station Dasuya, District Hoshiarpur against the petitioner, who is sister-in-law (sister of the husband of the complainant).

(2.) The submission is that the petitioner had nothing to do with the matrimonial life of the complainant. She is living separate. Her husband is also living abroad. There are general allegations in the FIR that all the family members had harassed the complainant and made demand of dowry. She further submitted that the reason for registration of the FIR was that the husband of the complainant had transferred the house standing in his name in the name of the petitioner. It was for the reason that the brother of the petitioner had to pay certain money to the husband of the petitioner. On account of that the house was transferred in her name. Both of them are living in Italy.

(3.) After hearing learned counsel for the petitioner, I do not find any merit in the submissions made. There are specific allegations against the petitioner. It is the mother and sister of the husband of the complainant, who are living at Mohali. As to what was the cause for registration of the FIR is required to be gone into by the learned court below on appreciation of evidence to be led by the parties. At present the allegations in the FIR, prima- facie, make out a case against the petitioner.