- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 81 dated 20.6.2009 under Section 406, 498-A, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Raikot, District Ludhiana (Annexure P-2) and subsequent proceedings arising therefrom.
(2.) The case of the complainant Kulwinder Kaur, in brief, is that she was married to Tipinder Singh on 29.1.2001. At the time of her marriage, sufficient dowry articles were given by her parents. The complainant had come from Hongkong and after marriage she had returned back to Hongkong after one month. Thereafter, Tipinder Singh also went to Hongkong. Tipinder Singh as well as petitioners had been harassing the complainant on account of insufficient dowry and had been demanding more dowry from her. Complainant was also given beatings by her husband although she had already given more than Rs. 18,00,000/- to her husband. When the complainant visited India on 16.11.2008, she was not allowed to enter the house by the petitioners. The dowry articles were not returned to the complainant by the petitioners.
(3.) Learned counsel for the petitioners has submitted that the complainant was residing in Hongkong and had come to India for marriage purposes. She got married to the son of the petitioners and thereafter, returned back to Hongkong after one month. The son of the petitioners was residing in Hongkong. Respondent No.2 was also residing in Hongkong. Since some differences arose between respondent No.2 and son of the petitioners, they got a decree of divorce from the Court at Hongkong. Now respondent No.2 had got re-married and was residing with her husband in Hongkong. The petitioners had been unnecessarily dragged into this litigation.;