- (1.) Petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.7 dated 17.1.2011 under Section 498-A /406 of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Mukandpur District S.B.S.Nagar (Annexure P-1) and all the subsequent proceedings arising therefrom.
(2.) Learned counsel for the petitioners has submitted that Satinderjit Singh-petitioner No.1 is the elder brother of husband of respondent No.2 and Gurinder Kaur-petitioner No.2 is the wife of petitioner No.1. Both the said petitioners are residing at Mohali.
(3.) Sukhdeep Kaur-petitioner No.3 is the married sister-in-law of respondent No.2 and Sukhwinder Singh-petitioner No.4 is the husband of petitioner No.3. Petitioner No.3 was married in the year 1993 and since then she is residing with petitioner No.4 in her matrimonial home at village Mahaun District Ludhiana. No specific allegation had been levelled against the petitioners in the FIR. The petitioners had been falsely involved in this case merely because of their relationship with the husband of respondent No.2.;