- (1.) This is a petition under Section 482 Cr.P.C. seeking quashing of FIR No. 78 dated 11.03.2014, registered under Sections 323, 406, 498-A, 506 read with Section 120-B IPC at Police Station Basti Jodhewal, Ludhiana and the subsequent proceedings. The facts, necessary for disposal of the instant petition are being noticed first.
(2.) Complainant-Respondent No.2 Sunita was married to Ravi on 30.12.2009. The petitioners are the brother and mother respectively of Ravi.
(3.) Respondent No.2 got the FIR registered against the petitioners and her husband on the allegations that her parents had given cash of Rs. 2,00,000/- and other dowry articles in her marriage, but her in-laws were not happy. Her mother-in-law went to America after 7-8 months of the marriage and her husband and his brother Sukhwinder Bains started maltreating her for more dowry. Her mother-in-law returned to India four months back and all the accused in connivance with each other started beating her for dowry. She went to her parental home on 28.02.2014 and her husband came there and demanded dowry. She was given beatings by her husband on 06.03.2014 and took her to matrimonial home, where three of them gave beatings to him and criminally intimidated her.;