MANPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The complainant Manpreet Kaur has approached this Court seeking issuance of directions to respondent No. 2 to get fair and impartial investigation conducted with respect to role of respondents No. 4 to 7 in FIR No.47 dated 17.8.2017 under Sections 406 and 498-A IPC registered at Police Station Women Cell, District Amritsar.

(2.) The petitioner alleged that the aforesaid FIR was registered against her husband Paramveer Singh, father-in-law Varinder Singh, mother-in-law Arwinder Kaur and brother-in-law Ishvinder Singh. It has been alleged that the petitioner was married to respondent No. 4 Paramveer Singh on 14.2.2015 wherein huge dowry in the shape of gold jewellery and other articles were given. A baby girl was born out of the wedlock. It is alleged that the respondents No. 4 to 7 were, however, not happy with the dowry and had been taunting and harassing the petitioner in order to press upon their demand for more dowry in the shape of a car and cash amount of Rs. 10 lacs. It is further alleged that respondent No. 4 even scolded the petitioner for having given birth to a female child. The petitioner further alleged that the situation became bad to worse and ultimately the accused threw out the petitioner and her minor child out of her matrimonial home in the last week of June, 2016.

(3.) The learned counsel for the petitioner has submitted that although the complainant had furnished complete evidence to the police pertaining to Istri dhan including jewellery and other articles and had even produced the same before the Family Welfare Committee to whom the case has been referred to but the said Family Welfare Committee had given a biased report giving clean chit to the accused father-in-law and mother-in-law of the petitioner-complainant. It has, thus, been prayed that direction be issued for getting the matter investigated in a proper manner and to take appropriate action against all the accused.