- (1.) Santokh Singh and Binder Kaur alias Rajinder Kaur alias Harjinder Kaur have brought this petition under the provisions of section 482 Cr.P.C. for quashing of complaint No. 21/2 dated 21.5.2010 (Annexure P5) titled as Amandeep Kaur Vs. Jasvir Singh and others for an offence punishable under sections 406 and 498-A read with section 34 of Indian Penal Code pending in the court of learned Judicial Magistrate Ist Class, Ludhiana, and the summoning order dated 151.1.2011 (Annexure P6) passed by the trial court alongwith all consequential proceedings arising therefrom.
(2.) Learned counsel for the petitioners has submitted that Amandeep Kaur, the complainant (respondent No.2) was married with Jasvir Singh on 29.6.2001. According to him, Binder Kaur, petitioner No.2, sister-in-law of the complainant, was married on 22.2.1999 and had been living at her matrimonial home. According to him, she had not been staying at her parental home and, therefore, the allegations against her are false. He has further submitted that respondent No.2 left her matrimonial home on 13.7.2008. According to him, she had earlier filed a complaint (Annexure P3), which she withdrew on 1.6.2010 and that this complaint has been filed by her on 21.5.2010. According to him, the mother-in-law of the complainant had died and the complaint is against the husband, father-in-law and the sister-in-law of the complainant. He has further submitted that there is no specific allegation against the petitioners and even if there had been any, those acts stood condoned by the complainant by withdrawal of the complaint.
(3.) Learned counsel for the complainant has submitted, on the other hand, that there are specific allegations against the petitioners. He has referred me to the complaint, Annexure P5, and has submitted that learned Magistrate had been right in summoning the petitioners alongwith Jasvir Singh.;