HARDEV SINGH Vs. SATNAM KAUR

JUDGEMENT

(1.) THE petitioners have invoked the jurisdiction of this Court under Section 382 of Cr.P.C., praying for quashing of complaint (Annexure P-1) dated 4.4.2002 under Section 406 IPC.

(2.) THE petitioners are the brother-in-law and sister-in-law (Jeth and Jethani) of the complainant. The marriage of the complainant was performed with one Tarlochan Singh according to Sikh rites at Jalandhar on 15.7.1990. However, unfortunately, the relation between the husband and wife become strained. The complainant filed the complaint (Annexure P-1) against the petitioners, as also against Tarlochan Singh under Section 406/34 IPC.

(3.) THE petitioners have assailed the aforesaid order and have sought quashing of the complaint as well as the summoning order. It has been contended by learned counsel for the petitioners that the petitioners are old persons in the age group of seventies and perusal of the complaint also shows that the allegations are absolutely vague and no specific averments have been made qua them. On the other hand, Shri H.S. Gill, learned senior counsel for the respondent has contended that there are specific allegations against the petitioners, which have been reflected in para 3 of the complaint.