PARTAP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PARTAP Singh petitioner has filed this petition quashing of F.I.R. No. 180/87 registered in Police Station, Pehowa, on July 27, 1987, under sections 406 and 498, Indian Penal Code.

(2.) THE facts in brief are that Nirmaljit Kaur was married to Satvinder Singh on November 27, 1985. The marriage took place at village Jhinwarheri, Tehsil Pehowa, District Kurukshetra.

(3.) NIRMALJIT Kaur filed a complaint in the Court of Judicial Magistrate 1st Class, Kaithal on March 9, 1987, against her husband Satvinder Singh, her father-in-law Partap Singh petitioner, his (petitioner's) wife Gurcharan Kaur, his. daughter Tejinder Kaur and his son-in-law Baljit Singh under sections 406 and 498-A, Indian Penal Code. The Judicial Magistrate, Kaithal, sent the complaint under section 156 (3), Criminal Procedure Code, to Pehowa Police and consequently F.I.R. No. 180/87 was registered.