SUDESH KUMARI Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) Prayer in this petition is for setting aside the order dated 4.6.2016 passed by the trial Court dismissing the application under Sec. 311 Crimial P.C. filed by the petitioner-complainant in case FIR No.139 dated 9.9.2011 under Sections 420/468, 468/471, 120-B Penal Code registered at Police Station Sector 17, Chandigarh as well as the judgment dated 6.3.2018 passed by the revisional Court dismissing the revision filed by the petitioner.

(2.) Brief facts of the case are that the petitioner got the FIR registered against the respondent-accused on the allegations that accused- Mohit Jindal and Hari Ram Jindal has destroyed the evidence of marriage and have filed false affidavit by appending forged signatures in the name of the complainant. The respondent No.2 was in relationship with the 1 of 9 complainant-petitioner and they performed marriage which was witnessed by father of respondent No.2 but, later on, the marriage was not accepted. When the complainant approached the office of Arya Samaj Mission on 1.12.2009, the same was supplied on the intervention of the police. Later on, when again, the petitioner visited the office of Arya Samaj Mission on 1.10.2010, she came to know that both, respondents No. 2 and 3, along with some other persons visited the Arya Samaj Mission on 27.11.2009 and two affidavits in English and two in Hindi were filed informing dissolution of the marriage with the consent of the parties though no such affidavit was signed by the petitioner. On these allegations, the FIR was registered.

(3.) During the period when the prosecution evidence was going on, the petitioner moved an application under Sec. 311 Crimial P.C. for leading additional evidence and to produced certain documents on record. The trial Court dismissed the application vide impugned order dated 4.6.2016. Thereafter, the petitioner preferred a revision which was also dismissed vide impugned order dated 6.3.2018.