RANJODH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order of mine shall decide all the abovementioned cases as they arise out of the similar factual matrix and pray for the same relief. However, for the sake of brevity, the facts have been taken from CRM-M-58916 -2023 (O&M) for adjudication of the cases mentioned above.

(2.) The petitioners have approached this Court by way of filing the present petition under Sec. 482 Code of Criminal Procedure, 1973 (hereinafter Cr.P.C., for brevity) for quashing of the impugned FIR bearing no.36 dtd. 3/8/2023 under Sec. 420, 120-B of Indian Penal Code, 1860 (hereinafter IPC) registered at Police Station Dharamgarh, District Sangrur (Annexure P-1), and the Final Report under sec. 173 Cr.P.C. (Annexure P5) as well as all subsequent proceedings arising therefrom.

(3.) Succinctly, the facts of the case are that the marriage was solemnized between Kamalpreet Singh, son of the respondent no. 2 and Amanpreet Kaur on 29/12/2019 and subsequently, the couple stayed at their matrimonial house situated in village Satoj, Tehsil Sunam, District Sangrur. Thereafter, Amanpreet Kaur went to Canada upon receiving her student visa on 23/8/2020. Subsequently, Amanpreet Kaur sent sponsorship to her husband Kamalpreet Singh in pursuance of which the necessary documents were submitted by the latter before the Canadian High Commission along with the statement of purpose of visiting (Annexure P-3). Accordingly, Kamalpreet Singh went to Canada on 4/4/2022 upon receiving his work visa. However, later on, the relations between the couple soured and it has been alleged that petitioner(s) had no intention to fulfil their obligations from the very beginning and thus, cheated the complainant by extracting money from him under false pretext. Further, the allegations against the petitioner(s) are that they deceived the respondent no. 2 and his son since the petitioners are now demanding ransom in order to extend his work permit.