VIMLA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court seeking quashing of FIR No. 66 dated 29.6.2015 under Sections 498-A/406/120-B IPC, Police Station Gidderbaha, District Sri Muktsar Sahib.

(2.) The FIR was lodged at the instance of Dimple Rani wherein it has been alleged that her marriage was solemnised with Surya Pal on 25.2.2012 at Gidderbaha (Sri Muktsar Sahib) wherein her parents had incurred expenditure much beyond their means and had given various household articles, apart from gifts, cash, gold jewellery to her husband and other members of his family. However, a few days after the marriage, her mother-in-law, her 'Nanaan' (sister-in-law), her 'jeth' (brother-in-law), her 'Nandoia' (husband of sister-in-law), her father-in-law and her husband started demanding motorcycle and started giving beatings to her in order to press upon their demands. Later, they also raised a demand of car. It has alleged that on one occasion, they even attempted to set her ablaze.

(3.) The matter was investigated by the police and upon conclusion of investigation wherein the accused other than her husband and the present petitioners who are father-in-law, mother-in-law, brother-in-law of the complainant were found to be innocent.