AMAR SINGH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.83 dated 2.3.2012 under Section 406/ 498-A/ 420, 323, 324 read with 120-B of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Maheshnagar District Ambala (Annexure P-1) and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioners has submitted that son of the petitioners, had got married to Gurneet Kaur, daughter of the complainant. Complainant as well as his daughter Gurneet Kaur and son of the petitioners are presently residing in Canada. Marriage of Gurneet Kaur was performed with Jaspal Singh, son of the petitioners, on 22.11.2009. At that time, Jaspal Singh had come from England. Gurneet Kaur had come from Canada. Marriage of Jaspal Singh and Gurneet Kaur was performed in village Saha District Ambala. After marriage, both Jaspal Singh and Gurneet Kaur had settled in Canada. Petitioners are the parents of Jaspal Singh and have been falsely involved in this case. No cause of action had arisen at Ambala.

(3.) Learned State counsel, on the other hand, has opposed the petition.