KEWAL CHAND Vs. SATYA

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973, relates to quashment of complaint dated 11-11-1987, filed by Smt. Satya (respondent in the present petition), pending in the Court of Judicial Magistrate Ist Class, Phagwara, (Annexure P-1) and consequent proceedings taken thereunder including the summoning order dated 13-1-1988 (Annexure P-2 ).

(2.) IN brief, facts relevant for the disposal of this case, as emerge from the complaint, are that the complainant Smt. Satya was married with Kewal Chand accused on 18-10-1973 according to Hindu religious rites and after the marriage they lived together as husband and wife. Out of the said wed-lock three sons namely; Bimal Kumar, Kuldeep Kumar and Pawan Kumar were born. Kewal Chand accused No. 1 is husband of the complainant and accused Nos. 2 to 9 are the relations of Kewal Chand. They all in connivance with accused Nos. 11 to 19, who are relations of Paramjit Kaur accused No. 10, illegally performed the second marriage of Kewal Chand accused-petitioner with Paramjit Kaur, on 12-7-1987.

(3.) THE learned counsel for the parties were heard.