DIWAN CHAND Vs. RAJ RANI

JUDGEMENT

(1.) DIWAN Chand, along with his father Sardari Lal and mother Smt. Swarna Rani, petitioners-1 to 3 respectively, have moved this criminal miscellaneous Under Sections 482, Cr. P. C. for quashing the complaint No. 49 dated 9-10-89, Under Sections 4, 4b and 6 of the Dowry Prohibition Act and Section 406, IPC, pending in the Court of the Judicial Magistrate I Class, Rajpura.

(2.) THE impugned complaint Annexure P1 has been filed by Smt Raj Rani wife of petitioner-1.

(3.) ACCORDING to the complainant, she was married to petitioner- 1 on 19-1-81 at Rajpura. At the time of marriage, she was given articles which were entrusted to the petitioners and their other relations. The petitioners were, however, not satisfied with the dowry and they have been making demands for a Fridg and Rs. 10,000/- in cash. Since the complainant could not meet that demand, she was turned out of her matrimonial home on three occasions The dowry articles were not returned to her in spite of demands. This demand was even repeated pending the proceedings Under Sections 125, Cr. P. C. and another proceeding under the Dowry Prohibition Act.