PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.95 dated 28.6.2012 (Annexure P-1) under Section 498-A of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Fatehgarh Sahib and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that Sarabjit Kaur, daughter of respondent No.2, got married to Iqbal Singh on 25.11.2009. Thereafter, Iqbal Singh left for New Zealand .

(3.) Iqbal Singh again visited India and moved requisite papers for grant of Visa to his wife on 14.3.2010. Sarabjit Kaur reached New Zealand on 8.8.2010. Within one week, an application for her Permanent Resident Card was made. Sarabjit Kaur was confirmed as permanent resident of New Zealand on 14.10.2011. Mother of the petitioner reached New Zealand on 20.7.2010. A dispute arose between Sarabjit Kaur and her husband as she (Sarabjit Kaur) wanted that mother of her husband should not live in the same house. So far as petitioner is concerned, she got married on 20.2.2011 and is residing in her matrimonial home. Petitioner did not and could not interfere in the matrimonial life of her brother and his wife as they were residing in New Zealand, whereas, petitioner was residing in India.