MANJIT SINGH Vs. NAZAR SINGH AND OTHERS

JUDGEMENT

(1.) The contour of the facts, material and evidence, unfolded during the course of trial, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, the marriage of Paramjit Kaur daughter of petitioner-complainant Manjit Singh son of Sai Ditta Singh (for brevity "the complainant"), was solemnized with Nazar Singh son of Rattan Singh (respondent-accused No.1). Balbir Singh (accused No.2) is his real brother, whereas Surinderpal Kaur (accused No.3) is wife of Balbir Singh. Initially, a criminal case was registered against the respondents-accused relating to the same very incident in question, vide FIR No.94 dated 06.08.1998 (Ex.PW3/A), for the commission of offences punishable under Sections 364/34 IPC, by the police of Police Station Payal, District Ludhiana. During the course of investigation/inquiry the allegations contained there in the FIR lodged by the complainant were found to be false and police submitted the cancellation report in this regard.

(2.) At the same time, the petitioner-complainant has also filed a private complaint against the respondents-accused, with regard to the same very incident.

(3.) Aggrieved thereby, the petitioner-complainant has preferred the instant petition to grant special leave to appeal, to challenge the impugned judgment of acquittal, under Section 378(4) Cr.P.C..