RAGHBIR CHAND AND OTHERS Vs. PARVEEN RANI SHARMA

JUDGEMENT

(1.) By this common order, this Court proposes to decide the two petitions i.e. CRM-M-7541 of 2014 titled as Raghbir Chand and others Versus Parveen Rani Sharma and CRM-M-10348 of 2015 titled as Tej Pal Sharma Versus State of Punjab and another.

(2.) The petition bearing No.CRM-M-7541 of 2014 has been filed by the petitioners, namely, Raghbir Chand son of Rajinder Kumar, Kamaljit Kaur wife of Raghbir Chand and Kushwant Singh son of Raghbir Chand for quashing of criminal complaint bearing criminal case No.48 dated 7.8.2008 under Sections 406 and 498-A IPC as well as under Sections 3 and 4 of the Dowry Prohibition Act, 1961 titled as "Parveen Sharma Versus Tejpal Sharma etc. (Annexure P-6) and summoning order dated 25.9.2012 (Annexure P-7) passed by the Judicial Magistrate 1st Class, Patiala under Sections 406 and 498-A IPC as well as under Sections 3 and 4 of the Dowry Prohibition Act, 1961. The quashing of order dated 17.1.2014 (Annexure P-8) passed by learned Additional Sessions Judge, Patiala whereby revision against the order dated 25.9.2012 has been dismissed has also been sought in this petition.

(3.) Similarly, the petition bearing No.CRM-M-10348 of 2015 has been filed by petitioner Tej Pal Sharma for quashing of FIR No.219 dated 10.6.2008 under Sections 406 and 498-A IPC registered at Police Station Tripuri Patiala, District Patiala (Annexure P-1) and the subsequent proceedings arising out of the same on the basis of compromise dated 13.2.2015 (Annexure P-2) arrived between the parties before this Court in Mediation Case No.1884 of 2014 in CRM-M-7541 of 2014.