ZAHIDA AND ORS Vs. HAFEEZ @ HAFIZ AND ORS

JUDGEMENT

(1.) Vide this order, the above mentioned two petitions would be disposed of as the similar controversy involved in both the cases. Petitioner has preferred these petitions under Section 482 of the Code of Criminal Procedure, 1973 for quashing of criminal complaint No.70 dated 18.10.2006 titled as Hafeez @ Hafiz vs. Zahida under Section 499, 500 of the Indian Penal Code, 1860 (IPC for short); criminal complaint No. 83 dated 30.11.2008 tiled as Mohd. Jamil vs. Zahida under Sections 499, 500 IPC; summoning orders dated 4.10.2011 and all the subsequent proceedings arising therefrom.

(2.) Petitioner had lodged FIR No.178 dated 14.7.2004 under Sections 406, 498-A IPC at police station Malerkotla against the respondents and others. The case of the petitioner in the said FIR was that she had got married to Mohd. Yaseen on 21.10.2001.

(3.) However, after marriage, petitioner had been harassed by her husband and his family members including the respondents in the present petitions. Respondents Hafeez @ Hafiz and Mohd. Jamil are the brothers of husband of the petitioner.