NAVJOT KAUR Vs. VIR SINGH LOPOKE

JUDGEMENT

(1.) THIS order shall dispose of CRM No. 278 of 2014 in CROCP No. 31 of 2003 and CROCP No. 04 of 2014.

(2.) THE petitioner (Navjot Kaur) was married to respondent No. 2 (Ranbir Singh) who is son of respondent No. 1 (Vir Singh Lopoke). The marriage was solemnized on 01.10.2000 and a female child was born out of the wedlock on 11.06.2001. The petitioner and respondent No. 2 could not live together which resulted into multiple litigation between the parties including FIR No. 310/2003 dated 25.08.2003 registered under Sections 406/498 -A IPC at Police Station Sadar, Amritsar. The second respondent filed a divorce petition in which the petitioner was proceeded against ex -parte hence a decree of divorce was granted in favour of respondent No. 2 on 03.01.2007. Even before registration of the criminal case at the instance of petitioner, some of the respondents had approached this Court in Criminal Misc. No. 24713 -M of 2003 seeking a direction to issue them an 'advance notice' if they were required to be arrested for the purpose of any investigation/enquiry. The said petition was dismissed as withdrawn on 29.05.2003. On 02.06.2003, another petition bearing Criminal Misc. No. 25629 -M of 2003 was filed by the respondents under Section 438 Cr.P.C., seeking anticipatory bail though no case was yet registered against them. In the said petition, factum of filing earlier petition CRM No. 24713 -M of 2003 was, however, not disclosed.

(3.) THE respondents were asked to show cause and reply to these contempt proceedings.