KULJEET SINGH AND OTHERS Vs. AMARJIT KAUR

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the complaint bearing No. IPC Compl. N.8/09 dated 11.5.2009 (IPC Compl. No. 209/09/09) titled as Amarjit Kaur versus Kuljit Singh and others under Section 363, 366, 120-B of the Indian Penal Code ('IPC' for short) (Annexure P-5) including the summoning order dated 29.3.2010 (Annexure P-6) and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioners has submitted that petitioner No. 1 had performed marriage with Mandeep Kaur, daughter of the respondent. Petitioner No. 1 as well as Mandeep Kaur had approached this Court by way of Criminal Miscellaneous No. M-9695 of 2008 seeking protection of their life and liberty. The said petition was disposed of by this Court vide order dated 16.4.2008 Annexure P-4. The complaint in question had been filed after one year without disclosing the said facts.

(3.) Even Mandeep Kaur, while appearing in the witness box, had not disclosed the fact that she had got married to petitioner No. 1 or that she had filed a petition in this Court seeking protection of her life and liberty. Learned counsel has also placed reliance on the photographs taken at the time of marriage ceremony of petitioner No. 1 with Mandeep Kaur.