AMARPREET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The issues involved in both these cases (Cr. M. No. 15872-M/96 and Cr. M. No. 18620-M/96) are same and, therefore, both the applications are disposed of by this common order.

(2.) HARPREET Kaur, the second-respondent in both these applications is the wife of Amardeep Singh, the first petitioner in Cr. M. No. 18620-M/96. The other two petitioners in that application are Rajinder Singh and Hamir Kaur (father and mother respectively of Amardeep Singh). Amarpreet Kaur, the petitioner in Cr. M. No. 15872-M/96 is the sister of the above said Amardeep Singh.

(3.) HARPREET Kaur lodged a complaint before the Police Station, Tohana on the basis of Which FIR No. 91 dated 5.4.1996 under sections 498-A and 406 IPC came to be registered. It is to quash this FIR that the petitioners have filed these petitions.