VIJAY KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) for quashing of FIR No. 165 dated 12.6.2006 under Section 382 of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Sadar Nawanshahar District Shaheed Bhagat Singh Nagar (Annexure P-2) and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that Balwinder Kaur, sister of the petitioner, was married to Balwinder Kumar, brother of Amrik Singh-respondent No.3. Some matrimonial dispute arose between Balwinder Kaur and her in-laws family.

(3.) Balwinder Kaur lodged FIR No. 192 dated 25.7.2005 under Section 498-A IPC at police Station Nawanshahr District Nawanshahr (Annexure P-1) against her husband and his family members including respondents No.2 and 3. Respondent No.2 lodged the FIR in question against the petitioner levelling allegations that she had been waylaid by him and her purse containing Rs. 1,500/- had been snatched from her. Learned counsel for the petitioner has further submitted that both the FIRs had arisen out of matrimonial discord between Balwinder Kaur and her husband Balwinder Kumar.