DAYA CHAUDHARY,J. - (1.) This petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.151 dated 20.08.2010 registered under Sections 406, 498-A and 506 of Indian Penal Code, at Police Station Division No.7 (Vardhaman), City Ludhiana.
(2.) Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the case. In the petition filed under Section 125 Cr.P.C., it was stated by the complainant herself that all dowry articles were sent to Jhunjhunu (Rajasthan) one day prior to the marriage and this fact was also admitted in her cross-examination before Judicial Magistrate Ist Class, Ludhiana. Learned counsel further submits that no cause of action arose at Ludhiana as neither any act of cruelty nor demand of dowry was made at Ludhiana. Even the complainant has not stated any time, date and month of calling of the Panchayat at Ludhiana. As per FIR, it was a simple marriage and the present FIR has been registered in a preplanned manner with malafide intention in connivance with Police. At the end, learned counsel for the petitioners submits that lodging of FIR against the present petitioners is an abuse of process of law and as such, continuation of proceedings would not only cause irreparable loss but it will also result into failure of justice.
(3.) Heard arguments of learned counsel for the petitioners and have also perused the allegations levelled in the FIR.;