RANI KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.452 dated 28.7.2005 registered under Sections 420/468/34 IPC at Police Station Kotwali, Bathinda qua the petitioner only.

(2.) The FIR in question was registered at the instance of seven complainants who have allegedly been cheated by petitioner's husband Pawan Kumar. Allegations by most of the complainants are that petitioner's husband Pawan Kumar borrowed certain amount of money by developing friendly relations with them. However, the allegations by two complainants are that they were cheated by way of forged agreements to sell for fictitious plots. No complicity of the petitioner at all has been shown in the commission of alleged crimes. The only allegation against the petitioner is as under:

(3.) The entire thrust of the allegation is against the husband of the petitioner namely Pawan Kumar. There is not an iota of allegation against the present petitioner that she had connived with Pawan Kumar to cheat the complainants or that she had any knowledge of the activities of her husband.