MANISH LUTHRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petitioners have filed this petition under Section 482 Cr.P.C. for quashing of FIR No. 5 dated 8.3.2013, registered under Sections 406, 498 -A, 120 -B IPC at Police Station Women, Amritsar City, District Amritsar.

(2.) IT is claimed that petitioner No. 1 Manish Luthra, is brother -in -law (Jeth), petitioner No. 2 Meena @ Minakshi wife of Manish Luthra, is sister -in -law (Jethani), petitioner No. 3 Ritika @ Ritu, is widow sister -in -law (Nanad), petitioner No. 4 Janak Raj, is father -in -law and petitioner No. 5 Sneh Lata @ Babli is mother -inlaw of the complainant.

(3.) AT the very outset, it has come out that after the filing of the present petition, the challan has been presented and the charges have been framed. 3 witnesses have been examined so far. It has also come out that petitioners No. 2 and 3, i.e. Meena @ Minakshi (Jethani) and Ritika @ Ritu (Nanand) respectively, have not been chargesheeted. Therefore, the learned counsel for the petitioners does not press the present petition qua them. Learned counsel for the petitioners also does not press the present petition qua petitioners No. 4 and 5, i.e. Janak Raj (father -in -law) and Sneh Lata @ Babli (mother -in -law) respectively. The same is accordingly dismissed as withdrawn qua petitioners No. 2 to 5. However, the present petition qua petitioner No. 1 Manish Luthra, who is brotherin -law (Jeth) of the complainant, is seriously pressed.