PARDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PARDEEP Kumar petitioner-1, along with his father Baldev Krishan petitioner -2, mother Smt. Santosh Rani petitioner -3 and brother Ashok Kumar petitioner -4, have brought this criminal miscellaneous under Section 482 Criminal Procedure Code for quashing of the complaint Annexure P-1 and the proceedings arising therefrom under Sections 406/498A read with Section 120-B IPC.

(2.) SMT Anjana Sharma, respondent No. 2 is the wife of Pardeep Kumar petitioner-1. The facts alleged by the complainant respondent may briefly be enumerated.

(3.) SO far as Ashok Kumar petitioner -4 is concerned, no specific allegation either about entrustment of dowry or cruel treatment has been made against him. The marriage of Smt Anjana Sharma having gone to rocks she has tried to implicate all the relatives of her husband to wreak vengeance. By a general allegation that other relatives of petitioner - 1 had also joined in treating her crually, she has tried to implicate petitioner 4 also. Normally, a brother has little say in the marital affairs of his brother and sister in law. It is only the parents and the husband who are involved with respect to the demand for dowry and receiving the same. The prosecution of Ashok Kumar, petitioner - 4 is thus clearly for an oblique motive. I accept the criminal miscellaneous qua him and quash the impugned complaint and other proceedings.