ANITA CHAUDHRY,J. - (1.) The petitioners are seeking quashing of complaint titled as Sukhwinder Kaur v. Harjit Singh and consequent proceedings conducted therein.
(2.) Sukhwinder Kaur-respondent No.1 was married to Harjit Singh 07.05.2011 at village Motian. Petitioner Daljit Singh is the father-in-law, Jang Singh is grand-father-in-law and Ranbir Singh is the brother-in-law of the complainant. The complaint was filed in the Court against the petitioners, husband Harjit Singh and Sher Kaur, sister of father-in-law alleging that sufficient dowry was given in the marriage but the accused were not satisfied and maltreated her. The accused in connivance with each other started demanding a motor cycle. A sum of L 80,000/- was given to Harjit Singh. The complainant was beaten in the month of November, 2011. She gave birth to a stillborn child on 24.01.2012 at her parental home. A panchayat was convened, but accused demanded a car to rehabilitate her. On 15.06.2012 she came to know that her istridhan had been set on fire by the accused. An application was given to the police, but no action was taken.
(3.) By way of preliminary evidence, the complainant appeared as CW1 and examined Joga Singh, Balkrishan and Dr. Renu Kumari as PWs2 to 4 respectively.;