ASHA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Reply on behalf of respondent No.2 is taken on record.

(2.) The case has been called twice. Learned Counsel for the petitioner is not present.

(3.) The prayer in this petition is for quashing of FIR No. 94 dated 4/3/2004, under section 406/498-A IPC, registered at Police Station Sadar, Jalandhar and the proceedings arising therefrom. Originally, the petition was filed on behalf of three persons, namely, Asha Rani @ Usha Rani who is mother-in-law of the complainant respondent No.2 (Anjali Verma). This petition qua her was, however, dismissed on 27/8/2004. So far as the remaining petitioners, Veena Rani @ Beena Rani and Adarsh Kumar are concerned, they are sister and maternal uncle, respectively, of the husband of the complainant respondent No.2. Various contentions have been raised in support of the prayer made in this petition.