RAJNI DEVI AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 of the Cr.P.C for quashing of Complaint No.48 dated 08.04.2010 under Sections 406, 498-A IPC registered at Police Station Kotwali, Nabha as also consequential proceedings and the Summoning Order dated 02.08.2010 passed by Sub Divisional Judicial Magistrate, Nabha.

(2.) While praying for quashing of the complaint, learned counsel for the petitioners submitted that Sanjeev Kangra used to live separately from his family. It was a love marriage and there was a simple ceremony. Earlier a complaint was lodged by the respondent-complainant with the Senior Superintendent of Police, Patiala. On the basis of this complaint, an enquiry was conducted by the Women Cell attached to the Office of Senior Superintendent of Police, Patiala. On investigation, the police found that no case is made out against the petitioners.

(3.) In spite of the said report, the FIR was registered. A perusal of the FIR would show that the entire allegation is only against Sanjeev Kangra. The entire family has been enroped out of vengeance. The petitioner No.1 is the sister-in-law of the respondent. She got married on 09.03.1996. Petitioners no.2 and 3 are the brothers and petitioner No.4 is the mother of Sanjeev Kangra, who are living separately.