HARBHAJAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in this petition is to direct respondents No.1 to 4 not to harass the petitioner by repeatedly calling her to police Station Islamabad, Disrtrict Amritsar. It is averred by the petitioner that she is a widow lady. Her son namely Harmeet Singh developed an intimate relationship with Preeti Singh daughter of Puran Singh - respondent No.5 and both have solemnised their marriage on 24.4.2005 and thereafter, have been leaving together as husband and wife in Mumbai. It is alleged that respondent No.5, who after his retirement, has also gone to Mumbai and unnecessarily started interference in the matrimonial life of the petitioner's son, keeps on making one or the other false complaints as a result of which the petitioner is being summoned by the police time and again.

(2.) Without going into the allegations made by the petitioner, however, having regard to the nature of controversy, this petition is disposed of with a direction to respondent No.4 that in case the petitioner is required for the purpose of investigation into any complaint which pertains to the matrimonial dispute of her son with Preeti Singh daughter of Puran Singh - respondent No.5, let a day's notice in advance under Section 161 Cr.P.C. be served upon the petitioner to enable her to join such investigation.

(3.) However, the aforesaid direction shall not be applicable in case the alleged offence reported against the petitioner is other than the matrimonial dispute of her son.