- (1.) This order will dispose of Criminal Misc. No.4032/M, 16923/M and 16925/M of 2001.
(2.) The case against the petitioner has been registered on the statement of Rajwinder kaur. The contents of the F.I.R. read as under: "F.I.R. No.5 DATED 3.1.2001 under section 307/313/400/498-A/120B I.P.C. P.S. JAITU SIR, SUB : Application of Smt. Rajwinder Kaur, daughter of bachittar Singh, Jat resident of Village Ramiana against Balraj Singh @ Raja and Darshan Singh sons, Gurdev Singh and Gurdev Singh Bhajan Singh sons of Balwant Singh and Lull Singh, Rani kaurd/o Bhajan Singh and Manpreet Kaur w/o Darshan Singh Jai Sikh residents of village Bhullar Tehsil and District Muktsar, P.S. Saddar Muktsar under Section 406/498- A/148/149 I.P.C. It is submitted that I was married to Balraj Singh @ Raja Singh son of Gurdev Singh, Jat Sikh, resident of Village Bhullar about 4 and half years ago in Village Rameana as per Anand Karaj and at that time my parents, brothers and other relations came to attend the marriage. That at the time my parents gave dowry of about 3 lacks of rupees which includes one scooter, fridge, colour television, sewing machine, Mirror, Double bed, Patti, Gold, Clothes, Almirah, Chairs, Tables, Press, Big Table and other furniture and all these luggage items were given at the time of Doll in the presence of above named persons and also told that this is Istridhan and should he given to her on asking for use but all the above named persons were of greedy nature and from the every beginning of the marriage had been asking for more dowry. That the above named my husband. My father-in-law and my sister-in- law (Nanan) and father-in-law's brother had always been taunting me and saying that we have been given less dowry and demanded Rs. 50,000/- . I have told my parents who by taking some respectables came and requested but when they did not agree Rs. 5,000/- were paid with a view to settle me in my in-laws house, by my father by taking it from Jaswant Singh, Ex-panch and Nirmal Singh who is also our relative. This amount was paid in front of me and this compromise was arrived at on 15.5.2000 by the respectables and my husband took me back and after some days again my sister-in-law (Nanan) and Devararri Manpreet Kaur and father-in-law and husband gave me beatings. I was pregnant for the child of Balraj Singh @ Raja illy father-in-law, Darani and sister-in- law (Nanan) caught-hold of me and gave me electric shocks and forcibly tighing( ) me go( ) me some injection administered in the house itself on account of which my abortion took place and after giving me beatings I was turned out of the house and with a view to settle me down demanded a car which my father showed his inability to provide and on 27.8.2000 my father-in-law Gurdev Singh and my husband Balraj Singh and my sister-in-law (Darani) Manpreet kaur and my Nanan (husband's sister) Rani Kaur came to our house in Rameana village. My father requested them but they did not agree and said if you want to settle your daughter then one more car should be given in dowry then we will keep her otherwise we will kill-the girl. No body can harm us and the boy will be married again and after giving this threat went hack to village Bhullar. That all the above named persons also misappropriating my dowry articles and are using these items which is my Istridhan and are doing injustice to me. I apprehended danger to my file from all these persons and they can do any harm to me physically. As such these accused may be proceeded against and strong action be taken and a case under Section 406/498-A/148 and 149 I.P.C. and justice done to me. Thanking you, Sd/Rajwinder Kaur d/o Bachittar Singh, S/o Karam Singh Jat Sikh, Village Rameana, Tell. Jaitu (Faridkot).
(3.) In the F.I.R., complainant has alleged that she was pregnant and Gurdev Singh father-in-law, Manpreet kaur, Darani and Rani Kaur, Nanad caught hold the complainant and gave her electric shocks and forcibly tied her resulting her abortion.;