HAKAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners seek quashing of complaint, Annexure P-l and summoning order, Annexure P-2, passed thereon by the learned Judicial Magistrate, 1st Class, Rajpura, under Section 482 of the Code of Criminal Procedure.

(2.) UNFORTUNATELY, the marriage between Smt. Narinder Kaur, Respondent No. 2 and Hakam Singh, petitioner No. 1 did not work. Narinder Kaur filed complaint, Annexure P-1 dated 4-5-1987. The material allegations for the present purpose made in the complaint are as under:

(3.) NARINDER Kaur was married with Hakam Singh at village Hamayunpur, Police Station Lalru, Tehsil Rajpura, District Patiala, in May, 1981. The parents and other relations of the complainant gave articles detailed in paragraph 3 valued at Rs. 35,000/- as dowry to the complainant. These articles were entrusted to the accused persona. The said dowry items constituted Stridhan of the complainant and the accused persons had dominion over the same. The complainant was turned out of the house in April, 1984, in bare clothes. The accused persons kept her entire Stridhan and in fact converted the various items of dowry to their own use. They thereby committed an offence of criminal breach of trust punishable under Section 406, read with Section 34, Indian Penal Code.