KARNAIL SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this order aforesaid three petitions are being disposed of as all the petitions have common origin.

(2.) COMMON facts involved in all the three petitions are that Major Singh was married to Gurbax Kaur on 5.4.1996. Both were living in England. Matrimonial discord took place and as a result of that FIR No. 85 dated 15.11.2000 under Sections 406, 498 -A, 120 -B IPC was registered in Police Station Dhilwan District Kapurthala by Santa Singh, father of Gurbax Kaur.

(3.) PETITIONERS in all the three petitions have alleged that conflict arose between the couple when they were living in United Kingdom (hereinafter referred to as U.K.). The factum of earlier marriage of Gurbax Kaur on two occasions came to the knowledge of Major Singh as she was having children from earlier wedlock. All these facts were statedly concealed by Gurbax Kaur, therefore misunderstanding cropped up between the couple. Both are living in U.K. since 1998. It has been alleged that Gurbax Kaur is a lady of modern thinking and Major Singh used to oppose her misdeeds. Due to this, he was thrown out of the house and it was only with the help of police of U.K. that he got back his belongings from the house of Gurbax Kaur and thereafter he started living separately since 3.4.2000. Even both the parties got divorce from U.K. Court.