JAGVIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the aforesaid petitions are being disposed of by this common order as the same FIR has been challenged in both the petitions.

(2.) In both the petitions, the petitioners pray for quashing of FIR No. 532 dated 20.12.2005 under Sections 420, 406, 120-B IPC, registered at Police Station Sadar Jalandhar as well as order dated 04.02.2006 passed by the Judicial Magistrate Jalandhar declaring the petitioners as proclaimed offender.

(3.) For facility of reference, the facts are being taken from CRM M 79900 of 2006. Petitioner Jagvir Kaur is a resident of Canada. Her eldest sister, namely, Varinder Kaur is married to the son of respondent No. 2 i.e. Parminder Singh, resident of Village Jamsher Khas, Tehsil and District Jalandhar. The present FIR was got lodged by respondent No. 2 with the allegation that the petitioner and her family members backed out of engagement that had taken place between the petitioner and Gurpreet Singh who is son of the respondent.