HARJOT SINGH OBEROI Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) RANJIT Singh, petitioner No. 2 husband has described himself as a resident of House No. 31, Modern Colony, Jalandhar whereas Harjot Singh, petitioner No. 1 is a resident of Karnal and Akash Deep Singh petitioner No. 3 is a resident of Chandigarh. The petitioner Nos. 1 and 3 claim to be the cousins of petitioner No. 2 Ranjit Singh. They have moved the present petition under Section 482 of the Code of Criminal Procedure challenging the proceedings under Section 107/151 of the Code of Criminal Procedure initiated against them by means of D.D.R. No. 46 dated 24.10.1993 registered at Police Station Sector 36, Chandigarh.

(2.) BRIEFLY , Ranjit Singh, petitioner No. 2, was married to Dilraj Kaur and this marriage was solemnized on 7.2.1992 at Adampur District Jalandhar. The parties could not proceed well. Dilraj Kaur, the wife, moved a petition under Section 12(1) of the Hindu Marriage Act for annulment of marriage and a decree of annulment was passed by the District Judge, Chandigarh on 7.5.1993. ex parte. Smt. Dilraj Kaur, the wife, lodged a report at Police Station Sector 36, Chandigarh, on 24.10.1993 which is reproduced as under :-

(3.) THE important pleas taken up in the present petition are briefly reproduced as under: