SUKHWINDER SINGH BUTTAR Vs. PARAMJIT KAUR

JUDGEMENT

(1.) SUKHWINDER Singh alongwith his father 'and mother have come to this court in this petition under Section 482 Cr. P. C. for quashing the complaint' Annexure P-1 under Sections 406/498-A Indian Penal Code and Sections 4 and 6 of Dowry Prohibition Act and the summoning order Annexure P-2.

(2.) ACCORDING to the averments made in the complaint, moved by Paramjit Kaur, respondent, she was married to Sukhwinder Singh Buttar. Anaib Singh Buttar is the father and Harjinder Kaur is the mother and Sarabjit Kaur is the sister of Sukhwinder Singh. The marriage was solemnised at Amritsar on November 20, 1983. The petitioners had made a precondition of giving of dowry and the marriage ceremonies' were performed only after they had examined the dowry articles. The entire dowry articles are detailed in a list attached with the complaint. She further avers that further demands of dowry were made and she was also subjected to cruelty and ultimately turned out of the house. The articles of dowry were not returned in spite of the demands and were being retained by the petitioners at Jalandhar at the place of their residence. The respondent is at present residing with her parents at Kapurthala.

(3.) ADMITTEDLY the marriage was solemnised at Amritsar and thereafter the complainant went to her in-laws house at Jalandhar. Assuming the facts given by the complainant to be correct, the mis-appropriation of the dowry articles was committed by the petitioners at Jalandhar. The relevant provision of Cr. P. C. for the place of trial in such a, case is contained in Section 181(4), and I quote :-