JANGIR SINGH Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. seeking quashing of FIR No. 149 dated 01.07.2014, registered under Sections 406 and 498-A IPC at Police Station Sadar Jalalabad and subsequent proceedings.

(2.) The facts, necessary for disposal of the instant petition are being noticed first.

(3.) Complainant-respondent No.2 Gurmeet Kaur was married to Sukhmander Singh on 04.04.2010. The petitioner is the brother of the father-in-law of Gurmeet Kaur. Gurmeet lodged the FIR against her husband, brother-in-law, his wife, mother-in-law and the present petitioner. It is lengthy complaint running into number of pages, but the sum and substance whereof was that the accused were not satisfied with the dowry given in the marriage and they harassed and maltreated her and asked her to bring more dowry. The allegations therein, so far as present petitioner are concerned, are only being referred. It was alleged that the petitioner was entrusted with one gold ring, sewing machine, one almirah, one blender, 10 summer bedding, 10 winter bedding, 1 buffalo, 2 gents suits, 2 trunks for clothes, 150 steel utensils and some other household goods by the parents of the complainant and was asked to hand over this istridhan to the complainant on her demand after reaching the matrimonial house. Further allegations are that on the instigation of other accused, husband of the complainant had beaten her and was given beatings by the other accused as well. The accused were given Rs.10,000/- at one point of time, but they did not mend their ways and asked her to bring a share in the property left by her deceased father. She was turned out of the matrimonial home and on 26.05.2014 they finally refused to return her istridhan.