KAMALJIT KAUR AND ANOTHER Vs. HARPREET KAUR

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of complaint Case No. 157 dated 17.9.2008 titled "Harpreet Kaur vs. Gurbinder Singh and others" (Annexure P12) under Sections 406/498-A/506/120-B of the Indian Penal Code,1860 ('IPC' for short) and summoning order dated 3.3.2010 (Annexure P13) along with all subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioners has submitted that petitioner No.1 was the married sister-in-law of the complainant and petitioner No.2 was the husband of petitioner No.1. Petitioners got married in the year 2001 and were residing at Ludhiana. Petitioner No.2 was working in the Merchant Navy as Chief Officer and for most of the time he remained out of Country . Petitioner No.1 was working as a teacher. Petitioners had been falsely involved in this case merely because of their relationship with the husband of the complainant-respondent.

(3.) Learned counsel for the respondent,on other hand, has opposed the petition and has submitted that the petitioners in connivance with other co-accused had been harassing the respondent and had misappropriated the articles belonging to the respondent.