KULWANT SINGHS Vs. JASWINDER KAUR

JUDGEMENT

(1.) THIS is a petition filed by Kulwant Singh, Teja Singh and Gurbachan Singh under Section 482 of the Code of Criminal Procedure, that complaint filed by respondent No. 1 (Jaswinder Kaur) in the Court of Sub -Divisional Judicial Magistrate, Samana and the order summoning the petitioners with respect to offences punishable under Sections 498 -A/406, I.P.C. be quashed.

(2.) IT is alleged that respondent No. 1 was married to Gurdeep Singh, respondent No. 2 on 21.2.1988. At the time of wedding the parents of respondent No. 1 gave many articles in dowry. The same were handed over to respondent No. 2 and the petitioners. From the every beginning the behaviour of the respondent No. 2 towards respondent No. I was not good. The present petitioners also troubled respondent No. I and taunted her. They also instigated respondent No. 2 against respondent No. 1. Respondent No. 1 was blessed with a female child. She was sent to her parents house. There was a demand of Rs. 20,000/ - and she was turned out of the house. It is asserted by respondent No. 1 that even the dowry articles have not been returned which have been mis -appropriated.

(3.) LEARNED Sub -Divisional Judicial Magistrate, Samana on 2.12.1993 on consideration of oral and documentary evidence, summoned the petitioners and respondent No. 2 with respect of offences punishable under Sections 406/498A/34, Indian Penal Code.