MAHAVIR S.CHAUHAN, J. - (1.) SAMANDEEP Kaur aka Charry, unmarried sister of Vipindeep Singh, husband of complainant -respondent No. 1, Gurpreet Kaur aka Seema, by way of this petition craves invocation of provisions of Section 482 of the Criminal Procedure Code, 1973 (CrPC, for short) for quashing of Criminal Complaint No. 63 -1 of 21.08.2009, Gurpreet Kaur aka Seema versus Vipindeep Singh and others (Annerxure P3), order dated 20.11.2009 (Annexure P4) of Sub Divisional Judicial Magistrate, Gidderbaha (SDJM, for short) summoning her to face trial as an accused, as also order dated 21.05.2012 (Annexure P5) of Additional Sessions Judge, Sri Muktsar Sahib (Revisional Court, for short) dismissing Criminal Revision No. 49 of 18.05.2010 and refusing to interfere with order 20.11.2009 of the SDJM.
(2.) RESPONDENTS , though, are contesting the petition but have chosen not to file their responses to the petition notwithstanding grant of repeated opportunities to them and, instead, have come out with an assertion that no replies are necessary to be filed. Learned counsel for the parties have been heard and materials available on record have been examined.
(3.) ON behalf of the petitioner it is strenuously argued that the impugned complaint and orders must not be allowed to sustain because during the relevant period the petitioner was studying at Moga and was putting up in a hostel there; complainant -respondent has levelled no specific allegations against her; the 1.5 -tola -gold -ear -danglers are not alleged to be given to her, rather these are said to be given "for her"; and story put up in a complaint earlier filed by the complainant -respondent before police authorities (which on enquiry was found to be baseless) was totally different from the one projected in the complaint under attack.;