JASPAL KAUR Vs. INDER SINGH

JUDGEMENT

(1.) SMT . Jaspal Kaur filed a complaint under section 406/498-A of the Indian Penal Code against her husband Raghbir Singh. father-in-law Inder Singh, mother-in-law Chanan Kaur brother-in-law Sukhbir Singh and sisters-in-law Simarjit Kaur and Manjit Kaur, on 10th September, 1987. The complainant appeared as PW I and examined Sat Pal, PW 2 and Satnam Singh, PW3 by way of preliminary evidence.

(2.) LEARNED Judicial Magistrate, 1st Class, Nawanshahr, vide his order dated 18th November, 1987, directed the husband Raghbir Singh alone to be summoned and by neceessary implication dismissed the complaint as against the other respondents. Aggrieved by the said order, the complainant has filed this revision petition.

(3.) SECTION 203 of the Code of Criminal Procedure, 1973 reads as under :