SWARANJIT KAUR Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') seeking quashing of FIR No. 289 dated 3.10.2008 registered under Sections 420/498-A/323/34 of the Indian Penal Code (for short 'IPC') at Police Station Faridkot, and consequential proceedings arising therefrom.

(2.) Learned Counsel for the Petitioner has submitted that the Petitioner is the married sister-in-law of the complainant. Petitioner was married with Gurmail Singh in the year 2003 and is residing in her matrimonial home at Jalandhar. The complainant got married with the Crl. Misc. No. M-25497 of 2010 brother of the Petitioner on 4.2.2007. The Petitioner has been falsely involved in this case merely because of her relationship with the complainant.

(3.) Learned State counsel, on the other hand, has opposed the petition.