MUNSHA SINGH Vs. SUKHDIP KAUR

JUDGEMENT

(1.) THIS petition has been filed by the petitioners impugning the complaint Annexure P-1 and the summoning order Annexure P-2. The facts of the case are as under :-

(2.) RESPONDENT Sukhdip Kaur was earlier married to one Pritam Singh - the brother of the petitioners. Pritam Singh died in the year 1981. It is further the case of the complainant that after the death of Pritam Singh, she got remarried with one Joginder Singh of village Nangal, who was an employee of the Punjab Roadways, Ferozepur and three children were born out of this wedlock. It is still further the case of the complainant that at the time of her marriage with Pritam Singh various items were given as dowry but after the death of her husband, she was beaten and thrown out of the matrimonial home whereas all the dowry articles were retained by petitioners. It is further stated that on 5th October, 1993, the complainant alongwith her husband Joginder Singh, her father Mohinder Singh, her brother Jugraj Singh and one Didar Singh Sarpanch went to village Jaurkian, contacted the petitioners and demanded that the dowry articles that had been given at the time of her marriage with Pritam Singh be returned as the same were her 'Istridhan'. It is alleged that despite the demand, the dowry articles were not returned. Aggrieved thereby, she has filed the complaint Annexure P-1 for offences punishable under Sections 406/148/149 of the Indian Penal Code.

(3.) NOTICE was issued in this case and a reply has been filed on behalf of the respondent Sukhdip Kaur.