- (1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of criminal complainant No.64-1 dated 25.08.2009, titled as 'Sarabjit Kaur Vs. Modan Singh', filed under Sections 498-A, 406 of the Indian Penal Code (for short, 'the IPC'), pending in the Court of learned Sub Divisional Judicial Magistrate, Gidderbaha, (Annexure P-1) and all consequential proceedings arising therefrom, including the summoning order dated 17.5.2011 (Annexure P-2).
(2.) The learned counsel for the petitioners contends that petitioner Nos.2 to 4 are the married sisters of the husband of the complainant, Modan Singh, whereas, petitioner No.1, Iqbal Singh, is the husband of petitioner No.2, Paro Kaur. The learned counsel further contends that marriage between petitioner Nos.1 and 2 was solemnized about 20 years prior to the marriage in question. He further submits that petitioner No.3, Chhinder Kaur, was also married much prior to the marriage of the complainant, whereas, petitioner No.4, Reena, was married in the year 2006. The learned counsel further submits that the allegations are general in nature and only clothes and one ring have been attributed to the petitioners. He further states that the factum of abortion is not proved on record. The termination of pregnancy allegedly took place in the year 2007, whereas, the complaint was filed on 25.08.2009, therefore, the learned counsel contends that the present complaint is just a device to harass all the members of the family so that they succumb to the pressure of the complainant.
(3.) On the other hand, the learned counsel for the respondent states that there are specific allegations with regard to entrustment.;