KAMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. seeking quashing of complaint dated 28.05.2008 (Annexure P1) and the summoning order dated 05.08.2008 (Annexure P2) on the ground that the same are abuse of the process of law.

(2.) Complainant-aggrieved wife Tejinder Kaur was married with petitioner No.1 Kamaljit Singh on 06.05.2007. She submitted a complaint to the Senior Superintendent of Police, Ropar for registration of the case. But no action was taken on the complaint. Thereafter, she was compelled to file a complaint (Annexure P1). In the complaint she led preliminary evidence and taking preliminary evidence into consideration, the trial Court had summoned the petitioners to stand trial for offence under Sections 406 and 498A IPC.

(3.) Counsel for the petitioners has made three fold submissions.