ASHOK KUMAR SINGH Vs. STATE

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C' hereinafter) has been filed for quashing of the Order of the learned ASJ dtd. 28/4/2018 whereby the Petitioner has been summoned under Sec. 497 of the Indian Penal Code, 1860 ('IPC' hereinafter) in Complaint Case No.153/1 filed by Respondent No.2-Mr. Inderjeet Singh, the Complainant (husband of Ms. Seema Satsangi).

(2.) Briefly stated, Inderjeet Singh got married to Seema Satsangi on 28/2/1998 at Vikas Puri, New Delhi as per Hindu rites and customs. From their wedlock two sons were born.

(3.) The Complainant/Respondent No.2 had alleged that in the month of August, 2009 his wife started going to the Park near their house on the pretext of walk after dinner. He found in December, 2009 that Ashok Kumar Singh (Petitioner) had been making regular calls to his wife varying from 2 minutes to one hour and even at odd hours between 09:00 P.M. to 11:30 P.M. He, thus, realized that his wife was having an extra marital affair with him.