AJIT SINGH AND OTHERS Vs. KAMALJIT KAUR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. was filed by the petitioners in the year 1983, for quashing the complaint, lodged by IPC read heir daughter-in-law Kamaljit Kaur-respondent under Section 406 IPC read with Sections 4 to 6 of the Dowry Prohibition Act, 1961 and all the consequent Sections proceedings, arising therefrom.

(2.) While admitting this petition on September 1, 1993, further proceedings were stayed by this Court.

(3.) Petitioner No. 1 Ajit Singh is stated to have expired and petitioner No. 2 Ajit Kaur, who is now 90 years old, is stated to be bed ridden. The respondent-complainant in spite of service, has never appeared in this petition. When the matter was listed in 2002 for regular hearing, fresh notice was issued to the respondent for several dates, but every time, it was received back with the report that she is not residing at the given address. On one of the notices, issued to the respondent for 21.7.2004, it was reported that she has left the house for the last 15 years. In these circumstances, this petition is being decided after hearing counsel for the petitioners only.