SWARAN LATA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition by Swaran Lata, mother-in-law and Sanjeev Kumar, Dewar, for quashing FIR No. 313 dated 18.7.1999 under Sections 406/498A IPC of Police Station Sadar Patiala alongwith all subsequent proceedings arising therefrom, which has been registered at the instance of respondent No. 2, Sushma d/o Rur Chand wife of Som Nath.

(2.) BRIEFLY stated, the facts are that Sushma Sharma, complainant, was married with Son Nath son of Ram Dass of 12.10.1994. The marriage was solemnized by the parents of the complainant with great pomp and show as she was a Government employee and used to earn. The parents of Sushma had given sufficient dowry and golden ornaments at the time of marriage for the complainant, her husband, his brother, his mother and also for his sisters and other relatives. At the time of marriage, Som Nath or his relatives did not disclose that he was already married and played a fraud with her. It was next alleged that Som Nath, his mother Swaran Lata and brother Sanjeev Kumar were not satisfied with the dowry given and Swaran Lata started taunting her and stated that she was not a suitable match for her son and her parents had given less dowry and was often given beatings for bringing less dowry and pushed her out of the house. She went to her parents who gave golden Kara to her husband and told the mediator to convey to the mother of her husband not to behave with her in such a manner and to live peacefully. After sometime, again the petitioners and their co-accused started harassing her and given severe beatings and was compelled to fulfil their illegal demands from time to time. It was further alleged that she had filed complainants two times before the Women Cell, Patiala, which were compromised on 11.7.1999 and 29.7.1999 and Som Nath had agreed to live peacefully and not to put-forward any demand in future.

(3.) UPON the complaint of Sushma Sharma, case under Sections 406/498A was registered against the petitioners and Som Nath. Now, the mother-in-law and brother-in-law have applied for quashing the FIR.