HARBANS KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have come up with a prayer for quashing of FIR No. 150 dated 29.04.2002, under sections 406/ 498-A IPC, registered at Police Station Model Town Ludhiana. The above stated FIR has been lodged by respondent No.2-complainant, who is married to the son of petitioner No.1. Petitioners Nos. 2 and 3 are brothers of husband of respondent No.2. Petitioner No.4 is the alleged mediator, who arranged the marriage of respondent No.2- complainant with her husband.

(2.) At the out set, it is pointed out by Mr. B.S. Baath, AAG, Punjab and Mr. Rajpal Kansal, counsel for respondent No.2- complainant that charges have already been framed against the petitioners and some of the prosecution witnesses have also been examined.

(3.) Having regard to the above stated stage of the trial, I am satisfied that at this stage no interference by this Court is called for except to dispose of this petition with the following directions:-