KARAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) KARAMBIR and others have filed this petition under Section 482 Cr. P. C. for quashing of the FIR No. 55, dated 30. 3. 1993, registered at Police Station Nuh, District Gurgaon, under Section 498-A of the Indian Penal Code. '

(2.) THE impugned FIR was registered on the basis of the application addressed the Station House Officer, Police Station Nuh, by Udey Ram Sharma Respondent No. 2. The facts stated in the First Information Report are as under:-

(3.) THE petitioners alleged that only allegation in the First Information Report related to an offence under Section 498-A of the Indian Penal Code, which was alleged to have been committed in village Janti, Tehsil and District Rewari and the Courts at Gurgaon had no jurisdiction to try the offence. The First Information Report was liable to be quashed on this ground alone. It was further alleged that dispute with Ram Sakhi had been amicably settled and she had filed a petition for divorce alongwith Karambir under Section 13-B of the Hindu Marriage Act and the marriage between the parties had been dissolved. An agreement was also entered into between petitioner No. 1 and his wife Ram Sakhi, in pursuance of which an amount of Rs. 60,000/- was deposited with the State Bank of Patiala, Gurgaon on 30th December, 1992 in the name of Ram Sakhi and Karambir and this amount was payable to Ram Sakhi after dissolution of her marriage by a decree of divorce.