HARDEEP SINGH Vs. RAMINDER KAUR

JUDGEMENT

(1.) Two petitions have been filed against the order dtd. 15/5/2017 passed by the Judicial Magistrate Ist Class, Ludhiana in complaint case No. 531 dtd. 19/7/2016 filed by the respondent.

(2.) Petitioners Vachhitar Singh and Tarlochan are the parents-in- law of respondent Raminder Kaur while petitioners Hardeep Singh is brother-in-law, Vishali is his wife.

(3.) A complaint was filed by respondent against her husband Tanvir Singh and the present petitioners and four other persons underSections 294, 307, 323, 324, 406, 452, 494,498-A and 506 read with Sec. 120-B IPC. It was alleged that her marriage took place on 3/2/2012 and sufficient amount was spent in the marriage and dowry articles were entrusted to the husband and the petitioners. A girl was born out of the wedlock. But they were not happy and she was given beatings. A demand of Rs.10.00 lakh was raised and Rs.6.5 lakh was paid to the husband and the petitioners. It was averred that the couple remained at Khanna for one and a half year and after that they shifted to Ludhiana. There also, the husband started making demand of Rs.15.00 lakh which was fulfilled. Some allegations against the husband and his extra marital affair were levelled but they are not being referred to as they are not relevant for adjudication of these petitions. The petitioners have been summoned only Ss. 406, 498-A and 506 read with Sec. 120-B IPC. The allegations primarily against are that the husband used to beat her on the instigation of the petitioners, she was criminally intimidated and her istridhan was misappropriated.