SWARAN SINGH Vs. JAGDISH KAUR

JUDGEMENT

(1.) THE petitioners happen to be parents-in-law and brothers-in-law of Mst. Jagdish Kaur complainant and seek quashment of complaint Annexure P. A filed against them by the complainant as well asorder Annexure P2 of the trial court summoning the petitioners alongwith Joginder Singh husband of the complainant to face trial for the offence punishable under section 406, Indian Penal Code, inter alia. on the ground of complaint being barred by time under the provisions of Section (468)of the Code of Criminal Procedure (hereinafter referred to as "the Code") and on the ground of vagueness of the allegations qua entrustment of stridhan and its misappropriation.

(2.) FOR understanding the controversy in the right context, the factual matrix of the case figuring in the complaint needs to be reproduced :-

(3.) THAT the complainant and her daughter Amrit Pal Kaur aged about 5 years filed an application under section 125 Cr. PC. for the grant of maintenance allowance and the same was granted @ Rs. 200/- and Rs. 100/- respectively by the Court of Shri J. S. Klar, JMIC, Ludhiana, vide order dated 21-2-1986. A divorce petition and setting aside thereof the ex-parte proceedings has been pending in the Court of Shri S.S. Sohal, Additional District Judge, Patiala.