MANJEET KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the criminal complaint No. 56 of 24.12.2007, titled as Harvinder Kaur versus Ranjit Singh @ Manjit Singh and others (Annexure P-1) and all the subsequent proceedings arising therefrom including the summoning order dated 15.7.2010 (Annexure P-2).

(2.) Learned counsel for the petitioner has submitted that the petitioner had got married in the year 2000. Since then, she was residing in her matrimonial home at village Dhulkot, District Muktsar. Complainant had got married to the brother of the petitioner on 31.3.2004 i.e. after the marriage of the petitioner.

(3.) There was no specific allegations against the petitioner in the complaint in question.