AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MARRIAGE between Avtar Singh and Sunita Rani was solemnized at Panipat on 11th of September, 1989. Unfortunately, they fell out. At the instance of Sunita Rani, First Information Report No. 44, under Sections 406/498-A of the Indian Penal Code, was recorded on May 6, 1990, in Police Station Division No. 2, Ludhiana. The accused-Petitioners herein, filed Criminal Misc. No. 14536-M of 1991, Avtar Singh and five Ors. v. State of Punjab and Sunita Rani. Said petition was heard and decided on January 6, 1992, by this Court and the following order was passed :

(2.) LEARNED trial Court then charged all the accused under Sections 406/498 A, Indian Penal Code, vide order of July 22, 1992. The correctness and propriety of the said order has been challenged in the present revision petition.

(3.) LEARNED Counsel for the parties have been heard.