- (1.) The matrix of the facts, culminating in the commencement, relevant for disposal of the present petition and emanating from the record is that, the marriage of complainant-Anita Arora(respondent No.2) was solemnised with Harish Kumar Sachdeva(petitioner No.1) on 13.05.2003, according to the Hindu Rites and Ceremonies at Ludhiana. After solemnisation of the marriage, they lived together, cohabited as a husband and wife and one male child was born out of the said wedlock. Sufficient dowry articles in the shape of gifts, were stated to have been given to the husband and his relatives by the parents of respondent No.2 at the time of marriage. It was claimed that the petitioners were not satisfied and started demanding more dowry articles and cash. Since, respondent No.2 and her parents could not fulfill the demand of dowry, so, the petitioners started treating her with cruelty, gave beatings and turned her out of the matrimonial home.
(2.) Levelling a variety of allegations and narrating the sequence of events in all, according to the complainant(respondent No.2) that the petitionersaccused misappropriated her dowry articles and treated her with cruelty on account of and in connection with further demand of dowry. On the basis of aforesaid allegations and in the wake of complaint of respondent No.2, the present case was registered against the petitioners-accused, vide FIR No.60 dated 23.06.2004 (Annexure P-1), on accusation of having committed the offences punishable under Sections 498-A, 406, 120-B IPC and under Sections 3, 4 and 7 of the Dowry Prohibition Act, by the police of Police Station Ferozepur Cantt., in the manner depicted hereinabove.
(3.) Aggrieved by the registration of the criminal case, petitionerhusband-Harish Kumar Sachdeva and his relatives(other petitioners) preferred the present petition for quashing the FIR (Annexure P-1) and all subsequent proceedings thereto, invoking the provisions of Section 482 Cr.P.C.;