Anita Chaudhry, J. - (1.) These petitions have been filed by the married sisters and their husbands and are seeking quashing of the complaint filed by respondent No. 2 under Ss. 498 -A and 406 IPC and all the subsequent proceedings including the summoning order.
(2.) In 2010, Jivan Bala @ Jyoti filed a complaint against her husband, in laws, sisters -in -laws and their husbands. She was married to Balwinder Singh in 2005. Allegations were levelled that the complainant's parents spent Rs. 3,00,000/ - on the marriage, Istridhan and dowry articles were given which were not returned. It was pleaded that the dowry articles were entrusted to the accused at Ludhiana and there was an assurance that it would be returned after marriage. In para 5 of the complaint the list of articles given are i.e. press, umbrella, kitchen set, wrist watches, 10 gents towels, trunk, brief case, 101 utensils, sweaters, beddings, pillows etc. to name a few. It was pleaded that the articles were entrusted and were not returned. It was her case that the accused taunted her on one pretext or the other. They taunted her for not bringing TV and Motor Cycle. She had alleged maltreatment. The complainant told her in -laws that her parents were poor and they could not fulfill their demands. A child was born in January, 2006. It was pleaded that the behaviour did not change even after that. The father of the complainant paid Rs. 25,000/ - to the accused, still it made no change. The allegations were that on 12.08.2006 the accused snatched the child and turned her out. The parents of the complainant convened a Panchayat but it did not yield any result and the accused refused to maintain the complainant.
(3.) Preliminary evidence was led and the trial court summoned all the accused.;