ANITA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition is filed by Anita Rani for quashing of FIR No.49 dated 7.5.2003 registered at Police Station Nurmahal, District Jalandhar under Sections 406,420,498 -A and 120 -B of the Indian Penal Code.

(2.) THE above said case was registered on the complaint of Amita daughter of Brij Bhooshan Joshi on the ground that she was married to Sandeep Kumar (brother of the petitioner) on 2.12.2001 and sufficient dowry was given by her parents. The accused were, however, not satisfied and started torturing the complainant physically and mentally. She was also not permitted to visit her parents. Her husband Sandeep Kumar, father -in -law Roshan Lal, mother -in -law Kanta Rani, sister -in -law Amita and Kailash husband of Amita, were all involved. They administered some intoxicating substance to her and made her sign some blank papers. She apprehended that those papers would be misused by them. She had come to the house of her parents empty handed. All her istri dhan had been retained by them.

(3.) COUNSEL for the appellant contended that the latter was declared proclaimed offender because she left for Canada on 18.3.2004 and since the date of FIR was 7.5.2003, she had never been called by the police to join investigation nor any interrogation was made from her.