- (1.) Application is allowed. Annexure P3 is taken on record and petitioners are exempted from filing certified copy thereof. Main Petition
(2.) This is a petition brought under the provisions of section 482 Cr. P.C. by Jaswant Singh and four others for quashing of FIR No. 96 dated 30.7.2010 registered at Police Station Dhanaula, District Barnala for an offence punishable under section 406 of Indian Penal Code alongwith all subsequent proceedings arising therefrom to prevent abuse of process of the court.
(3.) Yashandeep Kaur, respondent No.2 is the complainant in this case and petitioners No.1 to 5 are the persons against whom she has lodged the complaint. She has claimed that she is a Non Resident Indian (NRI) and is permanent resident of Canada. She has claimed that she is presently residing at village Dhanaula, District Barnala. She has claimed that her marriage was solemnized with Kanwarjit Singh, petitioner No. 3 on 24.2.2009 at village Dhanaula by way of Anand-karaj ceremony. A sum of ' 15.00 lacs was paid in cash as dowry to accused no. 1 to 5. Apart from the same, gold ornaments weighing 32 tolas and other items had been given to the accused, the details of which are given in the FIR. She has claimed that at the time of handing over the above said dowry articles, it was made clear that it was istri-dhan of the complainant and the accused were required to hand over these articles and cash to the complainant on demand. The accused accepted those ornaments etc. subject to the aforesaid stipulation and agreed to hold them in trust for her. She has claimed that the gold was already lying at the house of the complainant and ornaments were got prepared from M.D.Sirajuddin Jewellers, Barnala. She has further claimed that Kanwarjit Singh had married with the petitioner only for the reason that she was a permanent resident card-holder of Canada and that he also wanted to shift to Canada.;