GURPREET SINGH Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) GURPREET Singh has filed this petition under section 482 Cr.P.C. praying therein that the proclamation issued under section 82 Cr.P.C. by the Additional Chief Judicial Magistrate, Chandigarh and the warrants of arrest issued on the basis of proclamation, be quashed.

(2.) THE facts which gave rise to this petition are as under :-

(3.) SMT . Gunwant Kaur informed her father respondent No. 2 that the petitioner was already married in Sweden. Respondent No. 2 lodged first information report on 26.7.1983 at Police Station East, Chandigarh alleging therein that Shri Niranjan Singh Sandhu, father of the petitioner, Smt. Balbir Kaur, mother of the petitioner and Gurlal Singh Sandhu and Gurmeet Singh Sandhu, his brothers and the petitioner, all residents of Ragh Majra, Patiala, after entering into a conspiracy and knowing fully well that Gurpreet Singh petitioner was already married to one Mrs. Lilian Singh Sandhu, resident of Cothanborg Sweden with dishonest intention and fraudulent concealment of the facts, induced him to believe that the petitioner was unmarried and with this inducement made him agree for a matrimonial alliance in between the petitioner and Gunwant Kaur, his daughter who had done B.A. in History from Punjabi University, Patiala and they have also dishonestly misappropriated the articles of dowry given to Smt. Gunwant Kaur and thus they have committed an offence under section 406/420 read with section 120-B Indian Penal Code.