PARVINDER KAUR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) PETITIONER Parvinder Kaur has filed the present petition under Section 482 Cr.PC for setting aside the order dated 20.11.2014 passed by learned Sessions Judge, Shaheed Bhagat Singh Nagar whereby the summoning order dated 6.10.2012 passed by Judicial Magistrate 1st Class, Shaheed Bhagat Singh Nagar qua respondent No. 2 Nirmal Singh has been set aside.

(2.) BRIEFLY stated, the petitioner has filed a complaint under Sections 406, 498 -A and 120 -B IPC against the accused including the respondent No. 2. As per the complaint, the marriage between the petitioner -complainant and Gurmeet Singh took place on 20.12.2009. About Rs. 6 lacs were spent on the marriage by the complainant side. However, about 15 -16 days prior to the date of marriage, the accused started raising the demand of dowry articles and further directed the complainant that the marriage is to take place in the palace of their choice. Since there was no option left to the complainant except to admit the illegal demand of the accused, the complainant under the compelling circumstances agreed all the conditions i.e. venue of marriage and giving of dowry. In the complaint, which has been filed against the husband, father -in -law, mother -in -law, brother -in -law, sister -in -law and respondent No. 2, who is maternal uncle of the husband, it has been averred that respondent No. 2 was given Rs. 3,100/ - in cash, one golden ring of 1 tola, one blanket for use by the accused and Rs. 45,000/ - in cash for purchase of motorcycle for exclusive use of the complainant after purchasing the same.

(3.) IN order to prove her case, the complainant examined her father Gurmail Singh as CW1, herself as CW2 and Ram Ratan, Lamberdar of village Bharta Khurd as CW3.