LAJWANTI Vs. SUMAN LATA

JUDGEMENT

(1.) The complainant was married to Balwinder Kumar son of petitioner No. 1 in the year 1980. The wife filed a complaint in the year 1993 alleging misappropriation of down- articles and treatment of the complainant with cruelty.

(2.) Having regard,to the nature of allegations made there is no justification for proceeding against other relatives of the husband i.e. petitioner Nos. 2 to 5, who are sisters and brother of the complainant's husband and accordingly proceedings against petitioners Nos. 2 to 5 are quashed. This will be without prejudice to proceedings continuing against Balwinder Kumar who has not challenged the said proceedings and petitioner No. 1 who is mother of Balwinder Kumar.

(3.) However, petitioner No. 1 Lajwanti, will not be required to appear personally and she will be granted exemption from personal appearance, if she applies to the trial Court, on such conditions as the trial Court may law down consistent with the object of fair and speedy trial.