VIJAY NARAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of two Criminal Miscellaneous Petition Nos. Cr. M. No. 1270-M of 1990 and 5351-M of 1990.

(2.) FIRST Information Report No. 158 dated 30.9.1988 under Sections 406/498-A of the Indian Penal Code had been registered at Police Station Kotwali, Patiala against the petitioners on the basis of a complaint filed by Smt. Shakuntla Sharma respondent No. 2 in the Court of Additional Chief Judicial Magistrate, Patiala which was forwarded to the Police for investigation. In order to resolve the controversy, it would be appropriate to understand the relation between the parties.

(3.) IN the complaint, it had been averred that Smt. Shakuntla was married to Gian Parkash on 12.6.1979, Gian Parkash's relations were not satisfied with the dowry articles given in marriage. The dowry articles and wari articles were in the use of the complainant, but the same were retained by the accused persons when she was turned out of the house on 8.4.1986. From time to time, the complainant had been beaten by the accused persons and they had been making persistent demands.