INDERJIT SINGH Vs. SUSHMA RANI

JUDGEMENT

(1.) THE challenge here is to the complaint filed by the wife Sushma Rani against her husband, his parents and other relations under the Dowry Prohibition Act and Sections 406 and 498A read with Section 109 of the Indian Penal Code.

(2.) THE marriage between the petitioner-Inderjit and respondent Sushma Rani took place on January 13, 1985. It appears that soon thereafter this marriage ran into rough weather culminating in a petition for divorce being filed against the wife by the husband-Inderjit Singh in the court of the District Judge, Ludhiana. On June 10, 1987, an ex-parte decree for divorce was granted to the petitioner-Inderjit Singh, on the ground of desertion.

(3.) IT was after the cancellation of the first information report lodged by the respondent-wife, that on November 10, 1986 she filed the present complaint against the petitioners. The petitioners here being the husband, his parents, sisters, brother's wife and brothers in law. This complaint is accompanied by a list of articles alleged to have been given as dowry to the wife at the time of marriage.