RAJ KAUR ALIAS RAJI Vs. JANGIR SINGH

JUDGEMENT

(1.) Raj Kaur alias Raji, petitioner has come in this criminal miscellaneous under Sec. 482, Cr. PC for quashing of the complaint dated 23-7-90 under Secs. 406, 420, 498-A and 506, read with section 34 of the Indian Penal Code, Annexure P1 and the summoning order dated 6-2-91 passed by the Judicial Magistrate Ist Class, Sirsa, Annexure P2. The complaint was brought by the respondent against the petitioner & ors.

(2.) According to the averments made in the impugned complaint, Ranjit Kaur alias - Rajinder Kaur is the daughter of the respondent. She was married to Gurmit Singh accused on 17-12-1989. The petitioner is sister. The dowry articles, as detailed in the list annexed to the complaint, had been entrusted to the petitioner and his other relatives arrayed as accused therein. Gurmit Singh and his relatives were persons of mean mentality. They used to taunt her for bringing inadequate dowry and raise demands for more articles of dowry. In January 1990, she was turned out of her matrimonial home after giving beating. Parents of Gurmit Singh threatened that in case she wanted rehabilitation in their house, she should bring a scooter and colour TV. She then returned to her parents house. Efforts were made to bring about a reconciliation and her resettlement at her in-laws' house, but in vain. The dowry articles had been retained for being given in dowry to the petitioner herein. In spite of demand made, the dowry has not been returned to her.

(3.) The petitioner, his brother and parents, accused-1 to 4 in the complaint, were summoned by the Magistrate vide the impugned summoning order.