ANITA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this order I shall be disposing of two criminal misc. applications No. 27044-M of 2001, Anita and others v. State of Punjab and Criminal Misc. No. 34412-M of 2001, Lal Chand Thapar and others v. State of Punjab, as both are arising out of one and the same FIR No. 32 dated 2.2.2001 under Sections 406/498-A IPC registered at Police Station, Civil Lines, Ludhiana.

(2.) THERE are seven petitioners in the above said two petitions and they are seeking the quashing of the FIR Annexure P/1 on the ground that they have been falsely implicated in this case by Monika alias Monu.

(3.) LEARNED counsel for the petitioners does not press petition on behalf of petitioner Nos. 1 and 2 (parents-in-law) in Criminal Misc. No. 34412-M of 2001 and the petition qua them is hereby dismissed being not pressed. We are now left with four unmarried sisters-in-law and one unmarried brother-in-law.