JATINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition under Section 482 of Cr.P.C for quashing FIR No. 24, dated 18th March, 2020 registered under Section 316 of the Indian Penal Code, 1860 at Police Station Sadar, Rupnagar and all subsequent proceedings arising therefrom.

(3.) The FIR was at the instance of Sandeep Kaur wife of Jatinder Singh. The marriage of the complainant and accused was solemnized in July, 2019. The allegations were that petitioner gave beating to respondent No.2 and eight moths foetus died as petitioner kicked the complainant in her stomach. The petitioner was arrested and is behind the bars.