LAWS(P&H)-2015-12-82

DARSHAN SINGH AND ORS. Vs. CHARANJIT KAUR

Decided On December 11, 2015
Darshan Singh And Ors. Appellant
V/S
CHARANJIT KAUR Respondents

JUDGEMENT

(1.) Petitioners, by way of instant petition under Sec. 482 of the Code of Criminal Procedure ('Cr.P.C for short), seek quashing of complaint No. 71 dated 31.3.2009 (Annexure P -1), summoning order dated 11.2.2012 (Annexure P -2) and the revisional order dated 13.11.2013 (Annexure P -3), the petitioners being parents -in -law of the complainant -respondent.

(2.) Notice of motion was issued vide order dated 6.5.2014 and pursuant thereto, learned counsel for the respondent appeared on 22.7.2014. However, the respondent has chosen not to file any reply to the instant petition, despite having been granted more than five opportunities.

(3.) Learned counsel for the petitioners submits that petitioners are the parents -in -law of the complainant -respondent. The marriage between the complainant and Gurpreet Singh son of the petitioners was performed way back on 26.1.1998. Ms. Prabhjot Kaur daughter and Master Jagdeep Singh son were born out of this wedlock. Some temperamental differences arose between husband and wife. The complainant -wife left the matrimonial home on her own and started living with her parents leaving behind both the children with the petitioners. Accused No. 1 in the complaint (Annexure P -1), who is husband of the complainant and son of the petitioners is also not living with the petitioners. Husband and wife both are living separately, but they are hardly concerned about their children and it is the petitioners, who are bringing up their grand children with all love and affection.