MANPREET KAUR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners Manpreet Kaur and Rajwant Kaur seek quashing of the FIR No. 242 dated 01.11.2007 registered against them and other family members under Section 420 IPC.

(2.) Both the ladies would allege that registration of this case without attributing any role to the petitioners would be an abuse of process of the Court. Petitioner No. 1 is a 25 years old unmarried girl whereas petitioner No. 2 is a simple house wife.

(3.) Father of petitioner No. 1 Amarjit Singh and her brother Sukhpreet Singh were carrying on business of transporting goods on truck. Dharminder Singh husband of the complainant approached Amarjit Singh in the year 2004 and requested him to ply a Truck on his behalf. Dharminder Singh purchased truck and both entered into contract with Tata Motors.