NAWANDEEP KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.133 dated 18.3.2009 under Section 406/ 498-A/ 506 of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Kotwali District Patiala (Annexure P-1) and all the subsequent proceedings arising therefrom.

(2.) Prosecution story, in brief, is that complainant Rajshri Ben was married to Japmandeep Singh Ahluwalia on 20.8.2003 at London. Out of the said wedlock, a son was born to them. At the time of marriage of the complainant, sufficient dowry had been given by her parents. However, the complainant was given beatings by her husband on account of insufficiency of dowry. Japamandeep Singh Ahluwalia raised a demand of more dowry from the complainant. On 9.12.2008, complainant went to Ahmedabad to visit her father.

(3.) Japamandeep Singh Ahluwalia left her at Delhi Airport. Thereafter he had stopped all communications with her. Complainant received an e-mail from her husband asking her to give him divorce so that he could get married to another girl living at London and to enable him to go abroad. On 14.3.2009, complainant came to Patiala and found that the house of her husband was lying locked. That night she stayed at Gurudwara Sahib. On 15.3.2009 at about 11.00 A.M., she again went to her matrimonial home where her husband, his parents and the petitioner met her and raised a demand of Rs. 5,00,000/- from her. The accused snatched gold/ diamond ornaments of the complainant and gave beatings to her. Japamandeep Singh Ahluwalia caught the complainant from her hair and tried to strangulate her. When she fell on the ground, her father-in-law and mother-in-law caught her from her legs and her husband tried to throttle her and raised a demand of Rs. 4,00,000/-.