MANDHIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COMPLAINANT Mandhir Kaur has filed this revision petition assailing order dated 24.3.2011, Annexure P/1 passed by learned Additional Sessions Judge thereby dismissing prosecution application Annexure P/3 filed under section 319 of the Code of Criminal Procedure (in short, Cr.P.C.) for summoning of three additional accused in FIR No. 170 dated 12.8.2009, under sections 406, 506 and 316 IPC, Police Station Sadar Rajpura.

(2.) THE FIR was got registered by the petitioner alleging that she Criminal Revision No. 965 of 2011 was married with Kabal Singh and her sister Gurjit Kaur was married to Kabal Singh's brother Sultan Singh (respondent no. 6 herein) on 26.1.2008. Balwant Singh and Preet Kaur alias Pritam Kaur parents-in-law of the petitioner-complainant had been harassing her as well as her husband insisting that Kabal Singh should get divorce from the petitioner so that he could be remarried in wealthy family.

(3.) POLICE on investigation presented challan against Balwant Singh and Preet Kaur alias Pritam Kaur (parents-in-law of the petitioner) only, finding the remaining three accused Sukhwinder Kaur, Manjit Singh and Sultan Singh as innocent. However, the said three accused were sought to be summoned as additional accused by way of application Annexure P/3 which has been dismissed by the trial court vide order Annexure P/1 which is under challenge in this revision petition.