MEHTAB S.GILL, J. - (1.) (ORAL)
(2.) LEARNED counsel for the petitioners states that no specific role has been attributed to the petitioners. Petitioner No.1 Smt.Dalipi, who is aged 75 years old, is mother-in-law of respondent No.2. Petitioner No.2 Dev Raj is brother-in-law of respondent No.2. No specific role has been attributed to them in the FIR (Annexure P1). Learned counsel for the State has stated that the petitioners maltreated respondent No.2 and also demanded dowry. I have heard the learned counsel for the parties and perused the CRIMINAL MISC.NO.17951-M OF 2005 -2- petition with their assistance. No specific role of demand of dowry or ill-treatment by them to respondent No.2 has been made out. General allegations have been attributed to them. Petitioner No.1 Smt.Dalipi is an old lady aged 75 years and petitioner No.2 Dev Raj is the brother-in-law (Devar) of respondent No.2. FIR No.85 dated 28.8.2004 registered at Police Station Kartarpur is quashed qua the petitioners i.e. Smt.Dalipi and Dev Raj and all consequential proceedings also set aside. With the above direction, petition is disposed of as such.;