DEVINDER BHADANA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) CM -11538 -2013

(2.) APPLICATION for exemption is allowed subject to all just exceptions.

(3.) THE allegations are predicated on the plea that the disclosure of assets of himself and his spouse has been based on an averment that his spouse name is Smt. Mamta Bhadana. It is alleged that respondent No. 5 already stood married to one Smt. Bimla Bhadana and is, thus, not only the guilty of suppression of material facts, but also the commission of criminal offence under Section 494 of the Indian Penal Code, as he married to two women at the same point of time.