SATWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been moved for quashing of FIR No. 163 dated 21.10.2005 registered at Police Station Garshankar District Hoshiarpur under Sections 406, 498-A IPC and subsequent proceedings arising therefrom.

(2.) THE FIR against the petitioners reads as under :-

(3.) THE proceedings initiated on the complaint of the complainant herein clearly shows that the complainant has used her influence with the authority and succeeded in harassing the petitioners for number of years. This is a classic case of misuse of process of the Court where process of the law has been used as a tool to harass the petitioners to vindicate her grudge on account of the proceedings taken out at Canada. In view of the fact that two the Courts at Garshankar/Hoshiarpur have no jurisdiction to entertain and try the case and also that this is a case of misuse of process of the Court and the proceedings have been initiated with mala fide intention; the FIR No. 163 dated 21.10.2005 registered at Police Station Garshankar District Hoshiarpur under Sections 406, 498-A IPC and subsequent proceedings arising therefrom are ordered to be quashed.