RAJINDER KAUR Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Application is allowed, subject to all just exceptions. Annexure P-8 is ordered to be taken on record.

(2.) By this petition, the petitioner seeks quashing of FIR No. 36 dated 01.04.2015, registered at Police Station Nangal, District Rupnagar, alleging therein the commission of offences punishable under Sec. 406/420/120-B IPC, against her and her husband, i.e. respondent no. 4 (Hitesh Kumar Sood), the complainant in the FIR being respondent no. 3, Madan Mohan.

(3.) Mr. Jagjit Singh, learned counsel for the petitioner, points out that, as a matter of fact, the petitioner herself has been duped by her husband, who has abandoned her, with his whereabouts now not known. He has played a fraud on her for which she has also got registered FIR No. 0172 dated 11.10.2016, alleging therein the commission of offences punishable under Sections 406, 498-A and 494 IPC, a copy of which is Annexure P-8, taken on record today itself.