KRISHNA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FIR No. 152 dated 22.9.2004 under Section 498 A IPC, Police Station City Kotakpura ( Annexure P1 ) was lodged by respondent no.2 Kulwinder Kaur against members of her in-law's family including her husband, mother-in-law, father-in-law, brother in law and aunt ( Mausi ) of the husband. In so far as the members of in law's family other than the petitioner are concerned, the FIR qua them stands quashed vide order dated 24.10.2005 passed by this Court in Crl. Misc. No. 22885 M of 2005. The present petitioner is mausi of respondent no.2. As is evident from the perusal of the FIR ( Annexure P1 ), there was no specific role attributed to her. There was only a general attribution to her that she was also involved in the raising of the impugned dowry demand. On the oral request of the learned counsel, respondent no.2 Kulwinder Kaur was added as a party. As per the report made by the registry, the service stands effected upon her. None has turned up on her behalf. In the light of facts aforementioned , FIR 152 dated 22.9.2004 under Section 498 A IPC, Police Station City Kotakpura ( Annexure P1 ) shall stand quashed qua the petitioner as well.