MOHD YASEEN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Cr.PC for quashing FIR No.178 dated 14.7.2004 registered under Sections 406 and 498-A IPC at Police Station Malerkotla. Learned counsel for the petitioners has argued that as per the FIR, no specific role has been attributed to the petitioners. All the members of the family have been falsely roped in.

(2.) Learned counsel for the State has argued that a demand of motor-cycle Kawasaki Boxer, TV, refrigerator, gold ornaments weighing 12 tolas including silver ornaments and Rs.2 lacs were made by the petitioners. I have heard the learned counsel for the petitioners and perused CRIMINAL MISC.NO.54448-M OF 2004 -2- the petition with their assistance. No specific allegation has been made against petitioner No.4 Mohd.Zameel and petitioner No.5 Hafiz, who are the brothers of petitioner No.1 Mohd.Yaseen, the husband of the complainant. Similarly, no specific allegations of demand of dowry and ill-treatment have been made against petitioner No.6 Zameela, petitioner No.7 Nazia and petitioner No.8 Soonina, who are the sisters of petitioner No.1 Mohd.Yaseen. FIR No.178 dated 14.7.2004 registered under Sections 406 and 498-A IPC at Police Station Malerkotla is quashed qua Mohd.Zameel son of Hazi Abdul Latif, Hafiz son of Hazi Abdul Latif, Zameela wife of Mohd.Ashraf, Nazia wife of Mohd.Shehjad and Soonina wife of Mohd.Yameen. All consequential proceedings against them are also set aside.

(3.) The petition for quashing is dismissed qua Mohd.Yaseen son of Hazi Abdul Latif, Hazi Abdul Latif son of Hazi Rehamdin and Hamida wife of Hazi Abdul Latif. With the above direction, petition is disposed of.