ATMA SINGH Vs. BALWINDER KAUR

JUDGEMENT

(1.) This is a petition under Section 482 Code of Criminal Procedure for quashing of, Criminal Complaint No. 52 dated 17.10.2006 under Sections 452/447/398/506 IPC titled as Balmnder Kaur v. Atma Singh and Ors. pending before Chief Judicial Magistrate, Amritsar and to quash all the subsequent proceedings including summoning order dated 29.03.2008 arising out of the said complaint.

(2.) It was contended by learned Counsel for the Petitioners that the dispute between the parties was of civil in nature and the civil dispute was pending when the complaint was filed. It was further contended that the civil suit was decided in favour of the Petitioners by the trial Court vide judgment dated 21.12.2009. Accordingly, notice of motion was issued.

(3.) Notice issued to the Respondent was received back duly served. However, no one appeared on behalf of the Respondent in spite of service. Accordingly, the matter was adjourned for today for arguments. Today also, no one has put in appearance on behalf of the Respondent. Thus, the present petition has not been contested by the complainant.