DILBAGH SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The prayer in the instant petition filed under Section 482 Cr.P.C. is for a direction to register an FIR against respondents No.6 and 7 and other persons who have connived with each other for commission of alleged offences of fraud, cheating and forgery.

(2.) The brief facts of the case are that respondents No.6 Hardeep Kaur and respondent No.7 Sukhpal Kaur had applied for Police Clearance Certificate (hereinafter referred to as PCC) for settling permanently in the United States of America (USA) along with their respective husbands, namely Harbhajan Singh respondent No.8 and Bhupinder Singh respondent No.9. The allegation of the petitioner is that respondents No.8 and 9 were duly married with respondents No.6 and 7 when they left India for America in the year 2004 but they concealed the factum of their marriage. The further allegation of the petitioner is that respondents No.6 and 7 also concealed the factum of their marital status from the authorities when applied for passports, so much so that by that time respondent No.6 was blessed with two children whereas respondent No.7 was blessed with a son. Another allegation of the petitioner is that respondent No.6 Hardeep Kaur had earlier got issued a passport in the name of Jaspal Kaur. On these grounds, the petitioner wants action against respondents No.6 and 7 for getting issued passports by producing forged documents, as well as against the police officials for helping them in doing so. It is further averred in the petition that respondent No.3 DSP Special Branch, Hoshiarpur is helping respondents No.6 and 7 in hushing up the enquiry being conducted by HC Narinder Pal Singh respondent No.4 at the direction of respondent No.5 SI Kuldeep Singh.

(3.) At this stage, it is worth noticing the admitted position that the petitioner had moved two complaints before the authorities for taking action against respondents No.6 and 7 which were duly investigated and as per the averments made in the reply filed by the State, the same were found to be false.