PREM KAUR @ PREMO Vs. BALWINDER KAUR

JUDGEMENT

(1.) The respondent/complainant filed a (private) complaint against the petitioners ( and two others non-petitioners, all of whom were ordered to be summoned by the learned Trial Magistrate (vide order dated 19.1.2008) for trial under Sections 342/406/498-A IPC.

(2.) THE petitioners (Prem Kaur @ Premo and Mohinder Singh) are parents-in-law of the estranged daughter-in-law who is married to their son Mohinder Singh; while petitioner Inderjit Kaur is Delhi based married sister-in-law (husband's sister) of estranged lady.