BALJIT KAUR Vs. DALJIT SINGH

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of criminal complaint No.297 dated 29.9.2010 under Section 420, 406, 506, 120-B, 34 of the Indian Penal Code, 1860 (IPC for short), police station Kotwali Nabha District Patiala; summoning order dated 12.1.2011 (Annexure P-7) and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that initially the respondent had filed a complaint before the police against Navneet Kaur with regard to the commission of offence in question.

(3.) No allegation was levelled against the petitioner. Thereafter, statements of Daljit Singh as well as witnesses Sumit Sehgal and Gurpreet Singh were recorded during investigation of the said complaint. After thorough investigation of the case, Assistant Sub Inspector submitted the report Annexure P-5 that no offence as alleged by the petitioner was made out. Thereafter, the respondent had filed the complaint in question (Annexure P-6) against Navneet Kaur and the petitioner. Even a perusal of the said complaint itself revealed that as per the respondent, the money in question had been paid by him to Navneet Kaur. The witnesses examined by the complainant in support of his case had also levelled allegations only against Navneet Kaur. Hence, the complaint against petitioner was liable to be quashed.