RAMESH KHULLAR Vs. ALKA ALIAS DIMPLE

JUDGEMENT

(1.) PETITIONERS (1) Ramesh Khuller son of Kundan Lai and (2) Meena daughter of Ram Lubhaya Tangri have filed this petition under Section 482, Criminal Procedure Code for quashing the complaint dated 27. 1. 1995 (Annexure P1) and the smmoning order dated 13. 12. 1995 (Annexure P2) passed by the Judicial Magistrate 1st Class, Ludhiana.

(2.) THE respondent Alka @ Dimple wife of Anil Kumar Tangri filed the complaint (Annexure PI) before the Judicial Magistrate, Ludhiana, against (1) her husband Anil Kumar Tangri (2) father-in-law Ram Lubhaya Tangri (3) mother-in- law Savitri Devi (4) Husband's sister Meena and (5) Ramesh Khullar, the brother-in-law of Savitri Devi, under Sections 406 and 498-A of the Indian Penal Code.

(3.) AT the time of the marriage, the complainant being newly married and was unable to carry the dowry articles, they were entrusted to the accused (as detailed in the complaint) with the understanding that they are her Stridhan and should be handed over Lo her reaching her matrimonial home. On reaching the matrimonial home the accused started saying that the dowry articles were not given according to theirstatusand that they expected scooter, coloured television and other articles. When the complainant told them that her parents had spent huge amount for her marriage bayond their means, the accused became cruel towards her.