BALBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Cri. Misc. No. 6040 of 2006. Crl. Misc. Application is allowed and a copy of the judgment and decree dated 9.2.2004, passed by the Additional District Judge, Nawanshahr is taken on record. Crl. Misc. No. 26297-M of 2004

(2.) Prayer in the present petition, filed under Sec. 482 of the Criminal Procedure Code, is for quashing of FIR No. 165, dated 18.8.2000 registered under Sections 406/420/120-B of the Indian Penal Code, at Police Station Sidhawan Bet, District Ludhiana.

(3.) The complainant-respondent No. 2, Karam Singh lodged the present FIR alleging that his wife Balbir Kaur-petitioner No. 1 had, during the subsistence of their marriage, got married to one Rajinder Singh @ Bagga, in connivance with other co-accused. It is further alleged by the complainant in the FIR that he left his wife at her parents house as her mother was seriously ill. After a few days, when he went to bring her back, her parents refused to send her with him. Thereafter, despite requests by the mediator, as also the Panchayat, his wife was not sent back to his house. It is further averred in the FIR that the complainant received information that his wife married to one Rajinder Singh @ Bagga son of Harbans Singh. FIR also mentions the names of the mediator and the persons who participated in the marriage.