- (1.) Tersely, the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, are that, the marriage of complainant-Kulwinder Kaur, respondent No.2 (for brevity "the complainant") was solemnized with Rajinder Singh son of Sukhdev Singh on 12.6.2004, according to Sikh rites and ceremonies at Mandi Kalanwali, District Sirsa. Her parents were stated to have given the sufficient dowry articles, including furniture, electrical articles, beddings, clothes, utensils, besides golden ornaments, more than their capacity. After solemnization of the marriage, they resided and cohabited as husband & wife and one female child was born out of the said wedlock. It was claimed by the complainant that after the marriage, the accused started taunting, harassing and gave beating to her for bringing less dowry. Petitioner No.1 Tarsem Kaur is married sister-in- law of the complainant, whereas petitioner No.2 Gurwinder Singh is her (petitioner No.1's) husband.
(2.) Leveling a variety of allegations and narrating the sequence of events, in all, according to the complainant that all the accused misappropriated her dowry articles, demanded motorcycle and treated her with cruelty in connection with and on account of demand of dowry. The only allegations attributed to petitioner No.1 (married sister-in-law) are that she used to ask the complainant's husband to turn her out of the matrimonial home and she will manage his marriage in some rich family. In the background of these allegations, the complainant filed a private complaint (Annexure P-1), in which, the accused were summoned to face the trial for the commission of offences punishable under sections 498-A, 406 and 506 read with section 149 IPC, by virtue of impugned summoning order dated 12.9.2009 (Annexure P2) by the CJM, Sirsa.
(3.) Aggrieved by it, petitioners Tarsek Kaur, sister-in-law and her husband Gurwinder Kaur have preferred the present petition, to quash the impugned complaint (Annexure P-1), summoning order (Annexure P- 2) and order dated 11.8.2010 (Annexure P3) passed by Additional Sessions Judge, invoking the provisions of Section 482 Cr.P.C.;