MOHINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Mohinder Kaur daughter of Kashmir Singh gave a complaint dated 12.6.1997 to the SHO, Police Station Sadar, Jalalabad (Annexure P-3) against Jaga Chand, Kashmir Chand, Kishan Chand, Mohinder Kaur, and Jatto Bai. She has alleged therein that she had come to meet her uncle at Village Bhambra, and on 4.6.1997, a dispute took place between her brothers and the accused persons. According to the complaint, the accused caused injuries to her brother-Wazir Singh, and when she tried to save her brothers from the accused, the accused gave injuries to her with their legs and fist blows and that the wives of the accused persons also hit her with stone and brick-bats on her abdomen. It has further been alleged that she cried due to pain and was admitted in the Civil Hospital, Jalalabad from where she was referred to Civil Hospital, Ferozepur. It has also been alleged that till the date of complaint i.e. 12.6.1997, she was being treated in the hospital. She made a representation dated 30.6.1997 to the Senior Superintendent of Police, Ferozepur (Annexure P-4) complaining about this incident and also stating that despite the treatment, she could not save her four months old child in the womb.

(2.) THE petitioner has alleged in the present petition that no action was taken by the SHO, Police Station Sadar, Jalalabad and the SSP and, has therefore, prayed that a direction may be given to them to register the FIR against the accused persons.

(3.) KASHMIR Chand and Jatto Bai, two of the accused also made an application to implead them as parties (Criminal Miscellaneous No. 20644 of 1997) but I felt that it was not necessary to implead them.