PARAMPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) THIS is a petition under Section 482 of the Code of Criminal Procedure for issuance of directions to respondent No. 1 and 2 to take immediate action against respondent No. 3 and 4 on the complaint filed by the petitioner (Annexure P-4) and the detailed inquiry report of SDM, Samrala and Tehsildar Khamano (Annexure P-7 and P-8) for committing criminal offence of cheating, fraud, bigamy by remarrying with each other without divorcing the petitioner and for registration of marriage after conspiring with respondent No. 5 to 10 as per detailed inquiry report submitted by SDM Samrala and Tehsildar Khamano and also for obtaining the passport by submitting false information. Without going into the merits of the case, it would be necessary to take into consideration the provision of Section 156 (3) of the Criminal Code of Procedure, which reads as under: 156 (3) Any Magistrate empowered under Section 190 may order such an investigation as above mentioned.