GURMEJ KAUR Vs. BALBIR KAUR

JUDGEMENT

(1.) GURMEJ Kaur wife of Bakhtawar Singh has filed this petition under Section 482, Criminal Procedure Code, for quashing the complaint dated August 4, 1986, filed by her daughter-in-law Balbir Kaur respondent and the summoning order dated January 30, 1987, passed by Additional Chief Judicial Magistrate, Kapurthala, whereby he has summoned her under section 406, IPC.

(2.) SHAMSHER Singh son of the petitioner was married to Smt. Balbir Kaur complainant respondent on May 16, 1976, in village Saidowal. A child was born in the year 1977, (no date of birth of the child has been given in the petition). After the birth of the child, there was some dispute between the parties, but they continued to live together (sic) 2, 1982. After that date, both parties (sic). According to the petitioner, the respondent complainant left the house of her husband and according to the complainant she was turned out.

(3.) SMT . Gurmej Kaur, feeling aggrieved against the complaint and the summoning order, has filed this petition for quashing the same.