JAGJIT SINGH MANN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is father of Dr.Hardev Singh, who got married to Mandeep Kaur on 26.12.2004 and their marriage is stated to have been annulled by a decree of divorce on 30.9.2009 by a Court in England. It is submitted that the petitioner, his son and erstwhile daughter-in-law are all residents of England. The present FIR No.70 dated 8.5.2007 under Sections 420, 494, 498-A, 465,471,120-B IPC, PS Islamabad, Distt.Amritsar has been lodged by NS Bhullar, father of aforesaid Mandeep Kaur.

(2.) Learned counsel submits that in the Criminal Miscellaneous No.M 11428 of 2010 filed by the petitioner seeking quashing of the aforesaid FIR, notice of motion was issued and the same is now fixed for 7.12.2010 and further proceedings have been stayed. It is further submitted that vide Annexure P-4 a compromise deed in a Court in England has been drawn up between the son of the petitioner and his erstwhile wife Mandeep Kaur.

(3.) Prayer made in this petition is for grant of permission to petitioner to go abroad for a further period of four months to meet his aged and ailing wife, who, as per Annexure P5 has undergone spinal surgery on 30.6.2010 and needs additional help due to her poor mobility.