PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners have challenged the order passed by Judicial Magistrate Ist Class, Pathankot on 14.7.2005, whereby, they have been summoned under Section 319 Cr.P.C. as additional accused in the case arising out of FIR No. 20 dated 17.5.2003 registered at Police Station, Shahpur-Kandi under Sections 498-A/506 IPC.

(2.) THE FIR was registered on the basis of an application submitted by Kamlesh Kumari-respondent No. 2, wherein, she stated that she was married to Amrik Singh on 27.4.2001. At the time of her marriage, her parents gave sufficient dowry as per their capacity. However, after two months of the marriage, her husband started maltreating her besides demanding a scooter to be brought from her parents. In December, 2001, her mother-in-law, Surinder Kaur, her sisters-in-law, Paramjit Kaur, Somi and Pinki tried to pour oil upon her but she saved her life by running away. On 12.7.2002, she gave birth to a male child but her husband came to her parents' house on 6.4.2003 and threatened to kill her and her parents if she did not bring Rupees two lacs from her parents as he had suffered huge loss in the business. With these allegations, complainant-Kamlesh Kumari requested for taking legal action against her husband, her mother-in-law and her three sisters-in-law.

(3.) AFTER the framing of charge under Section 498-A IPC against Amrik Singh, the prosecution examined the complainant on 29.1.2005. After the completion of her examination-in-chief, she was offered for cross-examination. She was cross-examined for some time, whereafter, remaining cross-examination was deferred till 4.3.2005. An application was moved by the State for summoning the present petitioners who are the three sisters-in-law and mother-in-law, respectively of Kamlesh Kumari-complainant as additional accused to face trial along with Amrik Singh (husband of the complainant). The said application was allowed by the trial Court vide order dated 14.7.2005 which is under challenge in the present petition.