KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 482 of the Cr.P.C. for quashing of the F.I.R. No. 184 dated April 21, 1995 under Sections 406/498-A I.P.C. P.S. Assandh. Distt. Karnal. The F.I.R. has been reproduced in the petition at pages 4 and 5.

(2.) Sh. K.S. Dhaliwyal, learned counsel for the petitioner had submitted that in fact a bare perusal of the F.I.R. shows that there are absolutely no allegations of maltreatment or cruelty against any of the petitioners except petitioner No. 1 Kuldeep Singh who was the husband at the relevant time of Balwinder Kaur.

(3.) I have heard learned counsel for the parties and have also gone through the F.I.R. Sh. Dhaliwal is justified in submitting that in fact the F.I.R. does not contain any details with regard to any maltreatment or cruelty ever inflicted by petitioners Nos. 2 to 6 upon the complainant Smt. Balwinder Kaur. In these circumstances, the petition is allowed qua petitioner Nos. 2 to 6.