SURINDER SURI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Criminal Procedure Code filed by Surinder Suri and Ramesh Kumar sons of Kimti Lal whereby they have preyed for the quashing of FIR No. 297 dated 4.8.1995 under Sections 506/34 of the Indian Penal Code, P.S. City Jagadhri and the resultant proceedings thereof pending before Ms. Sarita Gupta, Judicial Magistrate Ist Class, Jagadhri.

(2.) BEFORE adverting the grounds on which they have prayed for the quashing of aforesaid FIR and the resultant proceedings thereof pending before the Judicial Magistrate Ist Class, Jagadhri, it would be necessary to give brief background of their relations inter se.

(3.) SURINDER Suri instituted petition for divorce against Smt. Vinay Kumari on 4.10.1994 when it had transpired that she was not being sent to the matrimonial home by her father Mulkh Raj and brothers Mukesh Kumar and Pawan Kumar. Court issued process for her appearance before it for 9.11.1994. Process was duly served upon her on 27.10.1994.