JASPAL SINGH Vs. DARSHAN SINGH

JUDGEMENT

(1.) No one has put in appearance on behalf of the petitioners. I have perused the averments, made in the petition, as also the impugned order, and heard counsel for the respondent. Prayer in the present petition, filed under Section 482 of the Cr.P.C, is for quashing the complaint, dated 30.5.2001, filed under Sections 380/417/420/495/34 of the IPC, and the order dated 19.1.2002, (Annexure P-4), passed by the Sub Divisional Judicial Magistrate, Dabwali, whereby the petitioners have been summoned to face trial.

(2.) As per the allegations in the complaint, the complainant, a widower, was duped into marrying petitioner No.1's alleged sister, who was already married to one Mander Singh. A few days after the marriage, Sheela @ Preet, the alleged wife of the complainant, left the house and made away with jewellery etc.

(3.) The sole plea, raised by the petitioners, is that they merely discharged a social obligation i.e arranging a marriage between the complainant and petitioner No.1's sister. The above plea, in my considered opinion, is insufficient to quash the complaint, as also the summoning order. The trial Court, upon an appraisal of the evidence, adduced before it, directed the summoning of the petitioners. I find no illegality, perversity or such error of jurisdiction as Crl.Misc.No.20453.M of 2005 : 2 : would warrant interference by this Court, in the exercise of powers, under Section 482 of the Cr.P.C. Dismissed.