SHARANJIT KAUR AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 8 dated 1.6.2012 under Section 498-A, 420, 406, 313, 506 of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station NRI, Moga (Annexure P-1) and all the consequential proceedings arising therefrom.

(2.) Learned counsel for the petitioners has submitted that Gagandeep Kaur had come from Canada for marriage purposes. Marriage of Gagandeep Kaur was performed with Malkiat Singh on 26.1.2010. Thereafter, Gagandeep Kaur left for Canada on 21.3.2010 and sponsored for immigration of Malikat Singh to Canada. Thereafter, Malkiat Singh also went to Canada. Petitioner No. 1 is the sister of Malkiat Singh whereas petitioners No. 2 and 3 are the parents of Malkiat Singh. Malkiat Singh as well as Gagandeep Kaur are residing in Canada and litigation is pending between them over there. Complainant, who is the father of Gagandeep Kaur, has lodged the FIR in question by levelling false allegations against the petitioners. Cause of action, if any, could be said to have arisen in Canada where Gagandeep Kaur and Malkiat Singh resided together as husband and wife.

(3.) Learned State counsel, who is assisted by the counsel for the complainant, on the other hand, has opposed the petition and has submitted that serious allegations have been levelled against the petitioners.