GURMEJ SINGH AND OTHERS Vs. SANTOKH SINGH

JUDGEMENT

(1.) The crux of the facts, which needs a necessary mention for a limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, the marriage of Jaspal Singh son of complainant-Santokh Singh(respondent) was solemnised with Sarabjit Kaur (petitioner No.3) daughter of Gurmej Singh(petitioner No.1) on 06.12.1994, according to the Hindu Rites and Ceremonies, at Ludhiana.

(2.) According to the petitioners, Jaspal Singh and his parents started treating Sarabjit Kaur(wife) with cruelty in connection with and on account of demand of dowry. They could not adjust with each other and separation ensued.

(3.) Thereafter, Sarabjit Kaur(wife) lodged a criminal case against her husband-Jaspal Singh, respondent(complainant) and others through the medium of FIR No.131 dated 14.04.2011, on accusation of having committed the offence punishable under Section 498-A IPC read with Sections 3 and 4 of The Dowry Prohibition Act, in the Police Station Chakeri, Kanpur(U.P.). In the same sequence of events, complainant-Santokh Singh, father of Jaspal Singh(husband) filed a private complaint(Annexure P-1) against the petitioners under Sections 323, 504 and 506 IPC.