- (1.) The petitioners are seeking quashing of FIR No. 235 dated 27.09.2007, registered under Sections 406 and 498-A IPC at Police Station Shimlapuri, Ludhiana, being abuse of process of the law.
(2.) The facts of the case, in nutshell. Respondent No.2 Gurpreet Kaur was married to petitioner No.1 Pritpal Singh on 03.02.2005. A child was born to the couple. It appears that due to temperamental differences, the couple could not adjust with each other. Gurpreet Kaur lodged the FIR levelling the allegations of demand of dowry and cruelty against the petitioners.
(3.) It is relevant to know the relationship of petitioners with the complainant. Petitioner No.1 was the husband, petitioners No.2 and 3, namely, Piara Singh and Jaswinder Kaur were the parents-in-law, petitioner No.4 Harpreet Kaur was sister-in-law who was married to petitioner No.5 Sharanjit Singh while petitioner No.6 Darshan Singh was father of petitioner No.5.;