MEHNGA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition seeks quashing of FIR No. 126 dated 27.5.1996, under Sections 406/498-A/427/342/120-B/34 IPC, Police Station Sadar Jalandhar.

(2.) THE FIR was lodged by Harjinder Kaur Sidhu wife of the petitioner, against the petitioner, his father Sarup Singh, his brother Surjit Singh, his mother Mohinder Kaur and his sister Narinder Kaur. Except the petitioner, all others were acquitted vide judgment dated 5.6.1999, as the complainant did not appear as a witness and all other witnesses did not support the version of the complainant. According to the petitioner, the situation after lodging the FIR changed and there was divorce between the parties and the complainant also remarried. It is further stated that the petitioner was declared Proclaimed Offender though he was never served as he was out of India.

(3.) AFTER going through the said judgment, I do not find any relevance of the said judgment to the present case, wherein the issue involved was whether a statement before the Police was inadmissible and whether a person could be proceeded against only on the basis of statement made to the Police and there was no other evidence.