JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition filed by Joginder Singh, Mohinder Kaur and Pal Kaur under Section 482 of Cr. P. C. whereby they have prayed that case FIR No. 253 under section 406/498-A IPC registered at P. S. Sadar Patiala against them be quashed and further any other proceedings taken therein subsequent to the registeration of that FIR be also quashed.

(2.) BALWINDER Kaur, respondent No. 2, was married to Nirmal Singh who is son of Joginder Singh and Mohinder Kaur petitioners while brother of Pal Kaur, petitioner. They were married on 24. 1. 1992. They did not have smooth married life and disputes began brewing between them soon after marriage. Eventually, on 25. 11. 1992, compromise Annexure P. 1 was brought about between them through the intervention of Panchayat and common relations. It was decided in the wake of compromise that Balwinder Kaur and Nirmal Singh would reside separate from the in-laws of Balwinder Kaur. From 25. 11. 1992 onwards, they started putting up in a rented house separate from Joginder Singh, his wife and daughter. In the wake of that compromise Balwinder Kaur and Nirmal Singh took away all articles of dowry to their separate house. A child was born to Balwinder Kaur from the loins of Nirmal Singh on 13. 9. 1993. According to Joginder Singh and his family, Nirmal Singh and his wife were not having cordial relations towards them. Their unbecoming behaviour towards them led Joginder Singh disowning Nirmal Singh as well as his wife Balwinder Kaur. Factum of disowning them was got published by Joginder Singh in 'chardi Kalan' Punjabi Daily, Patiala of the issue dated 3. 10. 1993. Factum of disowning them was also conveyed by Joginder Singh to SSP, Patiala through letter dated 9. 10. 1993 which was duly received in that office vide receipt No. 1402 dated 9. 10. 1993. Said letter is Annexure P. 2.

(3.) MARRIAGE took place on 24. 1. 92 between Nirmal Singh and Balwinder Kaur. Their marriage ran into rough weather eventually on 25. 11. 92 and compromise took place between them. In the wake of that compromise they decided to reside together in a house separate from the petitioners i. e. Joginder Singh's family.