OM PARKASH SYNGAL AND ORS. Vs. SHIMLA GARG

JUDGEMENT

(1.) The petitioners have been arrayed as respondents in a complaint filed by Shimla Garg under the Domestic Violence Act. They have been summoned in the complaint case. Two petitions have been filed for quashing of the Complaint No. 208 dated 07.05.2012.

(2.) Both the petitions are being disposed of by this order as they arise out of the same complaint. It is necessary to mention here that Om Parkash Syngal - petitioner No. 1 in CRM No. M-24058 of 2014 had died during the pendency of the petition.

(3.) The facts may now be exposited. Shimla Garg was married to Sham Lal Garg in 1962. They had one son and four daughters. Arun Garg son of Shimla Garg was prosecuted for dowry death of his wife. Sham Lal and Shimla Garg were also arrayed as an accused but they were acquitted. All was well between Shimla and Sham Lal till 2001. All their children had got married by 1996. Sham Lal Garg retired from Government service in November 1996 and is a pensioner. Sham Lal and his wife Shimla were residing in the ground floor of the house. Their son and his family were residing on the first floor. The family moved to a house in Model Gram, Ludhiana.