JANGIR SINGH Vs. HARPAL KAUR

JUDGEMENT

(1.) THIS is a petition filed by Jangir Singh and three others under section 482, Code of Criminal Procedure, for quashing the complaint dated 13th May, 1993, and the consequent summoning order dated 21st December, 1993.

(2.) SMT . Harpal Kaur was married to Amrik Singh in March, 1989. Jangir Singh-applicant is stated to be father of Amrik Singh; Jeet Kaur mother of Amrik Singh and Balwant Kaur, Niranjan Kaur and Atma Singh are the sisters and brother of Amrik Singh respectively. Harpal Kaur filed a complaint in the Court of Chief Judicial Magistrate, Sirsa with respect of offence punishable under sections 498-A/406/420/506/34 Indian Penal Code. It had been stated that at the time of her marriage with Amrik Singh articles for a sum of rupees one and a half lakhs were given. Petitioners who are of greedy nature were not satisfied with the dowry and they were harassing her. They had demanded a buffalo and Rs. 10,000/-. Harpal Kaur was beaten and kept in a room without food. She was insulted and taunted. The paragraph No. 7 the complainant Harpal Kaur mentioned :

(3.) LEARNED counsel for the petitioners urged that the Court at Sirsa had no jurisdiction to entertain the complaint as according to him no part of the transaction or alleged harassment took place within the jurisdiction of the Courts at Sirsa. He argued that marriage took place in Ludhiana District. The petitioners do not reside at Sirsa and question of misappropriation or harassment to have been caused within the jurisdiction of the Court at Sirsa, does not arise.