- (1.)Leave granted.
(2.)This appeal is directed against the order dated 12th July, 2013 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Miscellaneous No.M-1834 of 2010 (O&M). By the impugned order, the High Court rejected the petition filed u/s 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.PC') preferred by the appellant.
(3.)The case of the appellant is that she got married to the brother of respondent no.3-Vivek Kumar Bakshi on 4th August, 2006. After marriage, she shifted to her matrimonial house at Ludhiana and just thereafter her in- laws started demanding dowry. The husband of the appellant always stood with her and protected her from various atrocities committed by in-laws and respondent no.3. When the matter became out of control the appellant on 17th January, 2009 made a complaint to the Senior Superintendent of Police, Jalandhar (now known as Commissioner of Police, Jalandhar) alleging therein continuous harassment, beating and maltreating meted out to her in connection with dowry with specific allegations with date, time etc.