Mehtab S. Gill, J.@mdashLearned counsel for the petitioners states that an FIR was registered against the petitioners under Sections 307 and
498-A read with Section 34 IPC at Police Station Ahmedgarh by respondent No.1. As per judgment (Annexure P2), the petitioners were
acquitted. A frivolous complaint under Sections 406/34 IPC was filed during the pendency of the case under Sections 307 and 498-A read with
Section 34 IPC.
2. Learned counsel for respondent No.1 has stated that Section 406 IPC is an independent Section. The complaint fulfils all the ingredients and
now evidence is being led before the that Court.
3. I have heard the learned counsel for the parties and perused the petition with their assistance.
4. Ranjit Singh (petitioner No. 1) is father-in-law and Nirmal Kaur (petitioner No.2) is mother-in-law of respondent No. 1. Demand of dowry has
been made and specific entrustment has been alleged in the complaint. I would not like to go into the merits of the case at this stage, as it may
affect the trial. Though specific entrustment has been alleged in the complaint to both the petitioners, it only seems that they have been arrayed as a
party along with the husband of respondent No. 1 only to harass them. Complaint qua petitioners Ranjit Singh and Nirmal Kaur is quashed and all
consequential proceedings are also set aside.
With the above direction, petition is disposed of as such.
