DAYA CHAUDHARY,J. - (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing/modification of order dated 11.6.2015 passed by Judicial Magistrate Ist Class, SBS Nagar, whereby, the respondents were not summoned in the complaint filed under Sections 406, 498-A IPC and also for quashing of impugned order dated 1.9.2015 passed by Sessions Judge, SBS Nagar, vide which, the revision petition filed by the petitioner against the aforesaid order was dismissed.
(2.) Briefly, the facts of the case as made out in the present petition are that the petitioner filed a criminal complaint under Sections 406, 498-A IPC against the respondents and co-accused-Jatinder Singh and Charanjit Kaur alleging therein that her daughter, namely, Harpreet Kaur was married to Jatinder Singh on 9.1.2009 and a girl child was also born out of the said wedlock. Sufficient dowry was given to the respondents at the time of marriage but they were not happy with the same. The respondents used to harass the daughter of the complainant and demanded L 20 lacs for compensating the deficiency in dowry. In preliminary evidence, the petitioner examined herself as CW-1, Inderjeet Singh as CW-2 and her daughter-Harpreet Kaur as CW-3. Accused-Jatinder Singh and Charanjit Kaur were summoned to face trial for offences punishable under Sections 406 and 498-A IPC vide order dated 11.6.2015 passed by Judicial Magistrate Ist Class, SBS Nagar but the complaint qua accused-respondents, namely, Harvinder Singh @ Bhola Thekedar, Anita Rani and Inderjeet Kaur was dismissed on the ground of vague allegations and insufficient material evidence.
(3.) Aggrieved by the aforesaid order passed by JMIC, SBS Nagar, the petitioner filed revision petition before Sessions Judge, SBS Nagar stating therein that specific allegations were levelled against them regarding demand of dowry, misappropriation of dowry articles as well as for maltreating to the daughter of the complainant but said revision petition was also dismissed vide order dated 1.9.2015.;