GURINDER KAUR SAPRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners have filed petition under Section 482 Cr.P.C. for quashing Criminal Case No.179-III, State versus Manleen Kaur etc. pending in the Court of learned Chief Judicial Magistrate, Lahaul & Spiti at Kullu, arising out of FIR No.288 of 2009, dated 29.07.2009, registered at Police Station, Kullu, under Sections 498-A, 506, 406 read with Section 34 IPC.

(2.) THE case of the petitioners is that the marriage between respondent No.2 and Kanwarpreet Singh was solemnized on 06.01.2008. It has been alleged that after the marriage the relations between respondent No.2 and Kanwarpreet Singh did not remain cordial and allegations of cruelty, harassment and demand of dowry were levelled by respondent No.2 against the petitioners. THE petitioner No.1 is the mother-in-law, petitioner No.2 sister-in-law, respectively, of respondent No.2, petitioners No.3 and 4 are the uncle and aunt ( Mama and Mami of Kanwarpreet Singh), petitioner No.5 is a neighbour.

(3.) THE police after investigation submitted challan in the Court of learned Chief Judicial Magistrate, Lahaul & Spiti at Kullu. THE learned Court has issued process to the petitioners for offences punishable under Sections 498-A, 506, 406 and 34 IPC. It has been stated that the matrimonial dispute raised by respondent No.2 has been settled and an amount of Rs.4,00,000/- was paid to respondent No.2 as permanent alimony in lieu of anticipated divorce. THE amount of Rs. 4,00,000/- has been received by respondent No.2 by way of bank draft No.292426 dated 04.02.2010 of State Bank of India, Jalandhar, payable at State Bank of India, Kullu. THE marriage between respondent No.2 and Kanwarpreet Singh has been dissolved by decree of divorce dated 03.09.2010 passed by Shri Harjinder Pal Singh, Additional District Judge( Fast Track), Jalandhar.