SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C. for quashing FIR no. 13 dated 19.06.2012 registered under Section 406/498 -A IPC at Police station Women Cell, Patiala, District Patiala.

(2.) RELEVANT facts are that petitioner no.1 was married to respondent no.2 in 2008. Petitioner no.2 is the mother and petitioner no.3 is the maternal uncle of petitioner no.1. Disputes arose between the couple which led to lodging of FIR No.13 dated 19.06.2012 against a number of persons. A case under the Domestic Violence Act was also filed. Earlier FIR No.305 was registered on 05.09.2011 by the father of the complainant.

(3.) PETITIONER no.1 had filed a petition under Section 9 seeking Restitution of Conjugal of Rights at Delhi.