HARDEEP KAUR Vs. UPINDER SINGH SIDHU

JUDGEMENT

(1.) This order shall dispose of CRM-M-18613-2018, preferred by petitioners Hardeep Kaur and Dalbir Singh, CRM-M-33745-2018, preferred by Kamaljit Kaur, Jaswinder Singh and Gurdeep Kaur, CRM-M- 49458-2017, preferred by Nirmal Singh, Bhagwan Kaur, Gurjant Singh and Gurminder Singh alias Gurwinder Singh alias Laddi and CRM-M-43519- 2018, preferred by Manjinder Singh Bajwa, Sukhchain Singh Bajwa and Mohinder Kaur Bajwa for quashing of criminal complaint No.COMI/29/2017 dated 28.04.2017, titled as Upinder Singh Sidhu vs. Manjinder Singh Bajwa etc., filed under Sections 420, 323, 406, 498-A, 120-B, 34 IPC as well as summoning order dated 28.09.2017 and proclamation order dated 23.07.2018, passed by the learned Sub Divisional Judicial Magistrate, Jagraon, District Ludhiana.

(2.) Initially informant Simranjeet Kaur Sidhu, wife of Manjinder Singh Bajwa submitted an application No.2706 P.C.1 dated 19.10.2016 to the police against her husband and seven more of his relatives namely Sukhchain Singh Bajwa, Mohinder Kaur Bajwa, Nirmal Singh, Gurdeep Kaur, Jaswinder Singh, Kamaljeet Kaur and Gurminder Singh alias Laddi, alleging that all of them under a criminal conspiracy had been demanding dowry and maltreating her and they were threatening her with cruelty for bringing insufficient dowry. On her application, the FIR No.19 dated 23.12.2016 was registered under Sections 498-A, 406 IPC, only against Manjinder Singh Bajwa-husband, Sukhchain Singh Bajwa/father-in-law and Mohinder Kaur Bajwa/mother-in-law.

(3.) However, subsequently, Upinder Singh Sidhu, who is the father of said informant Smt. Simranjeet Kaur Sidhu, filed a complaint under Sections 420, 323, 406, 498-A, 120-B, 34 IPC against 12 persons. However, this time, he included four more persons namely Bhagwan Kaur, Hardeep Kaur, Dalvir Singh and Gurjant Singh. The name of aforesaid four persons were not mentioned in the application, submitted to the police by Simranjeet Kaur Sidhu nor included in the FIR. It is asserted in the said complaint that all of them were demanding more dowry; that they were harassing, taunting and beating his daughter Smt. Simranjeet Kaur Sidhu, for bringing insufficient dowry. It has been further submitted that some of the petitioners-accused are settled in Canada. Numerous instances of cruelty have been given.