- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of complaint No. 8 dated 23.2.2010 titled as "Manjinder Kaur Vs. Karamjit Singh and others" filed under Sections 498-A,406,494,148,149 read with Section 120-B IPC pending before JMIC, Malerkotla as well as summoning order dated 1.12.2012, whereby, the petitioners have been summoned to face trial along with other accused. After arguing the case for sometime, when the Court is not inclined to interfere qua to petitioner No.2-Bikramjit Singh @ Lali, learned counsel for the petitioners submits that he does not want to press this petition qua to petitioner No.2-Bikramjit Singh @ Lali. Dismissed as not pressed qua to petitioner No.2- Bikramjit Singh @ Lali.
(2.) Learned counsel for the petitioners contends that petitioner No.1 is paternal uncle of husband of the complainant and has falsely been implicated in this case. He is residing separately and has no concern with the family affairs of the complainant and her husband. In the complaint also, nothing specific has been mentioned neither with regard to demand of dowry nor harassment. The petitioner has been implicated only on the basis of general as well as vague allegations. Learned counsel further submits that all the family members and relatives have been implicated in the case and the complaint as well as summoning order is not only misuse of process of law but the same has been filed just to harass all relations of husband of the complainant.
(3.) Learned counsel for respondent No.2 opposes the submissions made by learned counsel for the petitioner and submits that summoning order has been passed after applying judicious mind by the Court as specific allegations are there against the petitioner. Heard the arguments advanced by counsel for the parties and have also gone through the complaint as well as impugned summoning order.;