HARPAL KAUR Vs. GURNAM KAUR

JUDGEMENT

(1.) THIS order shall dispose of both the criminal Misc. Petitions mentioned above.

(2.) THE petitioners in both these petitions are accused in criminal case pending in the court of Judicial Magistrate I Class, Sunam, titled Gurnam Kaur v. Mohinder Singh and four others for the offence under Sections 405/406/120- B/34 of the Indian Penal Code. The Petitioner in Crl. Mic. No. 9578-M of 1992 is the wife of the petitioner in Crl. Misc. No. 10444 of 1992. The complaint was filed against five accused and the summoning order was issued against the petitioners and Mohinder Singh i.e. husband of the complainant. The petitioner Chhaju Singh is the brother of Mohinder Singh. The complaint is regarding the mis-appropriation of the articles which the complainant had received at the time of marriage.

(3.) ************