KULBIR KAUR Vs. PARMINDER SINGH

JUDGEMENT

(1.) The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of order dated 20.02.2020 passed by learned Judicial Magistrate, 1st Class, Amritsar in Criminal Complaint No. 64 of 2007/2010 titled as Parminder Singh versus Kulbir Kaur and others whereby application filed by the petitioners for permission to go to Canada has been rejected.

(2.) Respondent No. 1/complainant filed criminal complaint No.64 dated 01.02.2007/02.11.2010 against the petitioners under Sections 120-B, 420, 465, 467, 468, 471 and 511 of the Indian Penal Code, 1860. The said complaint was dismissed vide order dated 07.09.2013 passed by the learned Judicial Magistrate First Class, Amritsar. Feeling aggrieved, respondent No. 1 filed revision which was allowed by the learned Additional Sessions Judge, Amritsar vide order dated 18.02.2015 whereby the matter was remanded back to the learned trial Court with a direction to pass fresh order on framing of charge after hearing learned Counsel for the parties. The petitioners filed CRM-M-8958-2015 before this Court challenging the aforesaid remand order.

(3.) The petitioners filed application dated 20.01.2020 before the learned Judicial Magistrate First Class, Amritsar for grant of permission to go Canada to attend the marriage of Keeret Mann, daughter of younger brother of Navtej Singh Mann petitioner No. 2 with Vijay Pal Singh Dhillon son of Balraj Singh to be performed on March 28, 2020 as per Sikh rites at Gurudwara Khalsa Diwan Society, Surrey, B.C., Canada. The said application was dismissed by Judicial Magistrate First Class, Amritsar vide order dated 20.02.2020 and the relevant part of the same reads as under: -