DARSHAN LAL AND ORS Vs. MANJIT KAUR

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of complaint No. 6 dated 20.2.2007 under Sections 406/420/498-A/34 of the Indian Penal Code titled as Manjit Kaur v. Satinder Kumar and Ors. (Annexure P-1) pending in the Court of Sub Divisional Judicial Magistrate, Rajpura District Patiala and summoning order dated 18.8.2009 (Annexure P-2) and all the subsequent proceedings arising therefrom.

(2.) The contents of the complaint (Annexurfe P-1) read as under:

(3.) That thereafter, Manjit Kaur started residing with her husband Satinder Kumar, accused No. 1, father-in-law and mother-in-law Laxmi Devi, Devar Sukhwinder Kumar and Nanands Rajni and Neetu accused at Chhachhrauli (Haryana).