PARVEEN KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for transfer of further investigation in FIR No. 35 dated 25.5.2011 under Sections 302/ 34 of the Indian Penal Code, 1860 (IPC for short) registered at police station Phase 11, Sahibzada Ajit Singh Nagar Mohali from local police to some independent agency like Central Bureau of Investigation.

(2.) Learned counsel for the petitioner has submitted that deceased Sonia Sharma was married to Rajiv Sharma-respondent No.6 about 15 years ago. They were blessed with two children out of the said wedlock. On 27.10.2001, Sonia Sharma was got admitted in P.G.I Chandigarh with a suspected case of poisoning . At that time the matter was amicably settled between the parties. Thereafter, Sonia Sharma lodged FIR No.123 dated 23.5.2005 under Sections 376, 467, 468, 471, 120-B IPC at police station Parao District Ambala against respondents No.6 and 7 and others as the husband of Sonia Sharma had obtained divorce against her on the basis of fraud.

(3.) Thereafter, again the matter was amicably settled between Sonia Sharma and her husband and they got re-married on 5.5.2006.