RAJIV BAJAJ Vs. MALKIAT KAUR AND ANOTHER

JUDGEMENT

(1.) The matrix of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, complainant-Malkiat Kaur wife of Dalbir Singh, respondent No.1(for brevity "the complainant") has filed a criminal complaint(Annexure P-12) against the petitioner-Rajiv Bajaj and his other co-accused, namely, Baljit Singh Sandhu son of Gulzar Singh, Lakhwinder Singh son of Late Ghagwant Singh and Kuldeep Sharma, ASI under Sections 499 and 500 IPC, inter alia, pleading as under:-

(2.) The case of the complainant further proceeds that the accused gave an application to the SHO, Police Station Bassi Pathana and to the higher authorities against her with false and scandalous allegations. She was arrested at the instance of the accused and the arrest ruined her life.

(3.) Levelling a variety of allegations and narrating the sequence of events in all, the complainant claimed that the accused have intentionally maligned and defamed her without any cause knowing fully well that the allegations are false with a malafide intention to harm her reputation and character in the society in general and in her family in particular. In the background of these allegations, the complainant filed the private complaint(Annexure P-12) against the accused, in the manner depicted here-in-above.