SUDESH KUMARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482, Cr. P. C. has, been filed with a prayer to quash FIR No. 64 dated 1. 11. 1996 under Section 498-A/406, IPC registered at Police Station, Nangal Township, District Ropar.

(2.) BRIEFLY stated the facts of the case are that the marriage between Yogesh Soni, petitioner No. 3 and Neelam, respondent No. 3 was solemnised on 19. 10. 1996 at village Bhanupali, Tehsil Anandpur Sahib according to Hindu rites and ceremo- nies. Shortly after the marriage differences cropped up between the parties and on this Shri Sukhdev Chaudhary, the real uncle of Neelam lodged a report with the police on the basis of which case FIR No. 64, dated 1. 11. 1996, under Section 498-A/ 406, IPC was registered at Police Station, Nangal Township.

(3.) IN view of the statements made by Sukhdev Chaudhary and Neelam, if the criminal proceedings are allowed to continue that would be an exercise in futility especially when the aggrieved parties are not going to support prosecution version contained in the FIR. That would also amount to abuse of process of law and wastage of money and public time which would not be in the interest of justice. Therefore, I am of the view that the impugned FIR deserves to be quashed, accordingly the same is quashed. .