GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the second petition filed by the petitioner under Section 482 ,Cr.P.C. for quashing of FIR No.15 dated 25.06.2017 under Sections 406 and 498-A ,IPC registered at Police Station NRI, District Ludhiana (Annexure P-1) along with all subsequent proceedings arising therefrom.

(2.) The earlier petition filed by the petitioner i.e. CRM-M-17692 of 2018 titled as Gagandeep Singh Versus State of Punjab and another for quashing of the aforesaid FIR on the basis of compromise was dismissed as withdrawn, however, with liberty to the petitioner to file a fresh petition for quashing of the FIR on merits, as the respondent No.2-complainant did not come forward to honour the compromise.

(3.) Briefly stated, the aforesaid FIR was registered at the behest of respondent No.2 whose marriage was solemnised with the petitioner on 15.07.2013. After marriage, they lived together as husband and wife, but no child was born to them. Respondent No.2 made allegations that the petitioner in connivance with his family members started harassing her on account of demand of dowry. Though before the marriage, the in-laws of respondent No.2 informed her that the petitioner is permanent resident of Australia, but when she had joined the petitioner in Australia, she came to know that the petitioner is living there on refugee visa. In this manner, the petitioner and his family members had deceived her.