MEHAR SINGH Vs. JAGDEV SINGH

JUDGEMENT

(1.) THIS petition had been filed under Section 407 of the Code of Criminal Procedure for transfer of the proceedings of complaint case titled as "Jagdev Singh v. Surinder Kaur and others" pending in the Court of Judicial Magistrate Ist Class, Mansa to any Court of competent jurisdiction at Ferozepur.

(2.) THE petitioner is stated to be an old man of 80 years and is a resident of Ferozepur. The daughter of the petitioner was married with Jagdev Singh in the year 2000, who is a resident of Budhlada, District Mansa. It has been alleged that at the time of marriage, the petitioner had given sufficient dowry articles to the respondent husband and his family members, but after the marriage, the respondent as well as his family members started harassing the daughter of the petitioner for bringing insufficient dowry and started maltreating her and subsequently she was turned out of her matrimonial home.

(3.) DURING the pendency of the aforesaid three cases, the husband has filed the aforesaid complaint in the Court of Judicial Magistrate Ist Class, Mansa in which he has alleged that the accused persons in connivance with each other and by misrepresenting have shown wrong photostat copy of the date of birth of his wife and forged photostat copy of her B.Ed. Certificate and conducted the marriage of accused No. 1 whereas she had not obtained any B.Ed. Degree from the Punjabi University, and got issued wrong matrimonial advertisement by showing wrong qualification and by giving wrong age and as such cheated and deceived the complainant. In the said complaint, the petitioner has been summoned alongwith his daughter etc. It has been stated in this petition that the petitioner is an old man and it is difficult for him to contest the aforesaid case at Mansa which is about 200 Kms. from Ferozepur.