- (1.) Petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.19 dated 14.2.2010 under Section 406/ 498-A of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Division No.5, Jalandhar and all the subsequent proceedings arising therefrom.
(2.) Prosecution story, in brief, is that the marriage of the daughter of the complainant Gurpreet Multani was solemnized on 2.2.2007 with Prabhjot Singh Multani at Jalandhar. At the time of marriage of his daughter, sufficient dowry had been given by the complainant to the accused. Despite that, the daughter of the complainant was harassed by the accused. Demand of Safari or Esteem car and gold articles was made by the accused. After 5-6 days of marriage, the daughter of the complainant was harassed by the accused. Prabhjot Singh Multani left for England after 19 days of his marriage. Thereafter, the daughter of the complainant was harassed and beaten by the family members of Prabhjot Singh Multani. In the presence of respectables, the parents of Prabhjot Singh Multani assured that in future, they would not harass the daughter of the complainant. The complainant again gave Rs. 40,000/- to the parents of Prabhjot Singh Multani for purchase of ear rings, chain, washing machine and sofa set. Certain valuable articles were also given on 19.4.2007. Thereafter, the accused again started harassing the daughter of the complainant. On 28.4.2007, the daughter of the complainant came back to her parental home after she had been given beatings by the accused. The matter was reported to the police. Thereafter, a compromise was effected between the parties. The daughter of the complainant then went to England. In February, 2009 and July, 2009, the complainant visited England and advised Prabhjot Singh Multani not to harass his daughter. In June, 2009, the daughter of the complainant was thrown out of her matrimonial home in England. The parents of Prabhjot Singh Multani and Jatinder Kaur, sister of Prabhjot Singh Multani, resident of Canada, visited England and harassed the daughter of the complainant.
(3.) Learned counsel for the petitioners has submitted that the petitioners are the parents, sister and sister's husband of Prabhjot Singh Multani. Presently, both Prabhjot Singh Multani and Gurpreet Multani, daughter of the complainant, are residing in England. A decree of divorce (Annexure P-10) has been granted by the Uxbridge Country Court in favour of Prabhjot Singh Multani on 15.4.2011. The divorce petition had been filed by Prabhjot Singh Multani on 11.12.2009. The present FIR has been lodged as a counter blast just to pressurise the petitioners. Learned counsel for the petitioner has further submitted that Gurpreet Multani had reached England on 16.8.2007. The marriage was not consummated and due to this reason a matrimonial dispute arose between the parties. However, the family members of Prabhjot Singh Multani had been falsely involved in this criminal case to harass them.;