BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 407 dated 2.10.2009 registered under Sections 420, 494, 109, 120-B IPC at Police Station Sadar Amritsar, District Amritsar City qua the petitioners only.

(2.) As per the allegations levelled in the FIR, co-accused Rajni had performed second marriage with Nirmal Singh son of Surjit Singh on 15.3.2009 in Gurudwara Dera Baba Nanak during the life of her first husband namely Kanwaljit Singh, without getting divorce from any competent Court of law and had got protection from this Hon'ble Court by concealing the fact of her first marriage. As such a complaint was made by Kanwaljit Singh under Section 156(3) Cr.P.C. on the basis of which a case FIR under Sections 420/494/109/120-B IPC had been registered against the said Rajni, Nirmal Singh and all of his family members.

(3.) Petitioners No. 1 to 3 are the brothers of the co-accused Nirmal Singh whereas petitioners No. 4 and 5 are his parents and petitioners No. 6 and 7 are the respective wives of his brothers.