RAM KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. seeking quashing of the FIR No.377 dtd. 9/10/2014 registered under Ss. 406, 498-A, 420, 120-B IPC registered at Police Station City Tarn Taran, District Tarn Taran and all subsequent proceedings arising therefrom.

(2.) In brief, the facts are that respondent No.2 registered the FIR (supra) against the petitioners herein, who was married to Sushil Kumar son of petitioners No.1 and 2 and brother of petitioner No.3 alleging therein that out of her wedlock with Sushil Kumar, a female child was born. After three months of marriage, accused started harassing her on account of bringing insufficient dowry and for not giving a car in the marriage. When she was not able to fulfill their demands, petitioners had thrown her out of the matrimonial house on 13/4/2014.

(3.) She made a phone call to the police control room and in front of police officials, her maternal uncle told that they will settle the matter amicably. Thereafter, her maternal uncle brought her to his house where she stayed overnight and next morning, she was sent back to her matrimonial house by saying that the matter will be settled amicably in the presence of her parents. But neither her parents were called nor the matter was settled, rather they arranged a rented accommodation on the pretext of getting the house repaired whereas they have two other houses as well. Petitioners also brought her to court complex a number of times after giving her beatings and obtained her signature on fake affidavits.