PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) relates to quashment of FIR No. 15 dated 18-2-1989 (Annexure P/1) registered at Police Station Ghagga Distt. Patiala under Sections 406, 498-A, 494 and 506 of the Indian Penal Code.

(2.) AS per allegations in the impugned first information report lodged by the father of Kanwaljit Kaur first wife who was married to Harmeet Singh on 9-2-1988 golden jewellery costly clothes and other furniture etc. were entrusted to Harmeet Singh and the complainant later on constructed a house for her daughter at Panchkula; that Harmeet Singh obtained Rs. 20,000/- for the purchase of car from his father-in-law; that he developed illicit relations with Paramjit Kaur, present petitioner. Both of them maltreated Kanwaljit Kaur and turned her out of the house after giving her beating; that the house at Panchkula was also sold and the son-in-law of the complainant retained the sale proceeds. It was also alleged that Paramjit Kaur has been living with Harmeet Singh as his wife.

(3.) LEARNED counsel for the parties were heard.