MANJIT SINGH Vs. BIMLA RANI AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the Criminal Complaint No.105/1/09 dated 15.06.2007 titled as "Bimla Rani Vs. Surjit Singh and another" (Annexure P-3) under Sections 378, 380, 427, 442, 452 and 34 of the Indian Penal Code 1860 (in short 'Act') and all the other consequential proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that the petitioner is a Non-Resident Indian. In fact, on the alleged date of occurrence, petitioner was not in India and was residing in Germany. Petitioner had left India on 7 th October, 2006 and had returned back to India on 7 th January, 2007. In this regard, learned counsel has placed reliance on photocopy of the Passport of the petitioner placed on record as Annexure P-7.

(3.) Learned counsel for respondent No.1, on the other hand, has opposed the petition.