(1.) THE present petition under Section 482 Cr.P.C. has been filed by the petitioners for quashing of F.I.R, No. 162 dated 24.9.1990, P.S. Civil Lines, Ludhiana, under Sections 406/498-A, I.P.C. and seeking further quashing of proceedings in the Court as a result of challan submitted by the police against the petitioners and one Ranbir Singh on the basis of aforementioned First Information Report.
(2.) THIS petition was allowed by G.S. Chahal, J. (as he then was) on 3.6.1992 and in consequence thereof. First Information Report along with report under Section 173 Cr.P.C. and the charges framed against the petitioners were quashed. Aggrieved of the order of this Court, the complainant filed Criminal Appeals No. 333-334 of 1994 before the Supreme Court and the Supreme Court vide its judgment dated 10.5.1994, allowed the appeals and has remanded the case to this Court for disposing it of in accordance with law and in the light of observations made in the judgment.
(3.) FEELING aggrieved, complainant took the matter to Supreme Court in an appeal and the Supreme Court vide order dated 10.5.1994, allowed the same, thereby remanding the case to this Court for decision. Mr. S.C. Mohuhta, Sr. Advocate, counsel for the petitioners, has contended that on reading of the First Information Report, no offence under Section 406/498-A, I.P.C. is made out against the petitioners. He further contended that there is no specific allegation about entrustment of specific articles of dowry to any particular accused. His other contention was that the petitioners have never treated the complainant with cruelty and never maltreated nor forced to bring more dowry.