AJEET PAUL SINGH RISSAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application is allowed, as prayed for. Annexures R1 to R3 filed with the application are taken on record.

(2.) Dr. Ajeet Paul Singh Rissam is the husband of Tejinder Kaur, complainant. They were married on 21.2.2007 at Jammu. After narrating what has been spent by the parents of the complainant in the marriage, the complainant has narrated as to how and in what manner, she has been harassed by the petitioner in connection with demand of dowry.

(3.) Learned counsel for the petitioner has submitted that the marriage took place at Jammu and as it appears from the FIR, 10 days after the marriage, the complainant and the petitioner shifted to Nepal and started living in Bir Ganj. According to him, harassment if any, of the complainant would have been done in Nepal and not in any area within the jurisdiction of this court. He has submitted that the complainant is living separately since 6.6.2009. He has further submitted that the petitioner has joined the investigation and has handed over all the dowry articles while joining the investigation. He has further submitted that the passport of the complainant and the birth certificate of the only child of the parties is not with the petitioner.