TIPINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 81 dated 20.6.2009 under Section 406, 498-A, 120-B of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Raikot, District Ludhiana (Annexure P-2) and subsequent proceedings arising therefrom.

(2.) The case of the complainant Kulwinder Kaur, in brief, is that she was married to Tipinder Singh on 29.1.2001. At the time of her marriage, sufficient dowry articles were given by her parents. The complainant had come from Hongkong and after marriage she had returned back to Hongkong after one month. Thereafter, Tipinder Singh also went to Hongkong. Tipinder Singh as well as his parents had been harassing the complainant on account of insufficient dowry and had been demanding more dowry from her. Complainant was also given beatings by her husband although she had already given more than Rs. 18,00,000/- to her husband. When the complainant visited India on 16.11.2008, she was not allowed to enter the house by the parents of the petitioner. The dowry articles were not returned to the complainant by the parents of the petitioner.

(3.) Learned counsel for the petitioner has submitted that the complainant was residing in Hongkong and had come to India for marriage purposes. She got married to the petitioner and thereafter, returned back to Hongkong after one month. Petitioner was residing in Hongkong. Respondent No.2 was also residing in Hongkong. Since some differences arose between the petitioner and respondent No.2 , they got a decree of divorce from the Court at Hongkong. Now respondent No.2 had got re-married and was residing with her husband in Hongkong. Complaint in question had been filed by the complainant after seven years of her marriage with the petitioner.