BALRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON 18.6.1992, Harinder Kaur (hereinafter referred to as the complainant) filed a complaint in the Court of Chief Judicial Magistrate, Patiala, alleging that she is the only child of her parents and her father owns 200 Bighas of land and two trucks. Her marriage was solemnised with petitioner No. 1 Balraj Singh (hereinafter referred to as Accused No. 1) at Amar Ashram, Patiala on 2.2.1991. Before her marriage accused No. 1 in the company of other petitioners (hereinafter referred to as accused Nos. 2 to 5) made express demand of huge dowry which the father of the complainant gave at the time of the marriage of the complainant for the benefit and use of the complainant which dowry included a Maruti car purchased in the name of Balraj Singh accused No. 1. Apart from this the father of the complainant gave jewellary weighing about 40 Tolas, furniture in the shape of double-bed, a dressing table, a dinning table, Sofa-set, a centre table, an iron Jhula for the lawn, apart from Texla Robotax Colour TV with remote control and glass cabin for the same, an air-conditioner, imported steam press, iron almirah, two iron boxes, two trunks, two imported attache cases, a make-up box, mattresses, Videocon washing machine, mixy with juicer, three buffaloes with two calves of buffaloes, one Walaiti cow with a calf along with other cash and others articles mentioned in the list attached with the complaint.

(2.) UPON this complaint the Chief Judicial Magistrate, Patiala, on the same day, i.e. 18.6.1992 passed the following order :-

(3.) OBJECTIONS have been filed by the complainant and she admits the fact that challan has been filed against the accused under the orders of the Chief Judicial Magistrate, within the concept of Section 173 of the Code of Criminal Procedure and the accused have been charge-sheeted.