(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure (for short the Code) for quashing First Information Report No. 4/94 dated 4-1-1994 registered at Police Station (East) Chandigarh for the offences under Sections 406/498-A IPC read with Sections 3/4 of the Dowry Prohibition Act, on the statement of Smt. Meenu Sudan respondent No. 2 herein.
(2.) According to the averments made in the First Information Report marriage between Ravinder Krishan petitioner No. 1 and Smt. Meenu Sudan respondent No. 2 was solemnised as per Hindu rites on 14-12-1992 at Chandigarh where they lived and cohabited as husband and wife. No child was born out of this wed lock. Petitioner No. 2 is the brother-in-law. Petitioner No. 3 is the sister, petitioner No. 4 is mother and petitioner No. 5 is brother of petitioner No. 1.
(3.) It has been alleged by Smt. Meenu Sudan that the petitioners were dissatisfied with the cash and articles brought by her in dowry, that she was mentally and physically tortured by all the petitioners from time to time in various ways, that ultimately petitioners raised a demand for Rs. 5 lac to enable petitioner No. 5 to set up a business of petrol pump and ultimately she was thrown out of the matrimonial home in three wearing clothes, in the month of March, 1993.