VIJAY SODHI Vs. PRIYA SODHI

JUDGEMENT

(1.) Petitioner, father-in-law of the complainant-respondent has filed this petition under Section 482 Cr.P.C. for quashing of criminal complaint No.253 dated 17.01.2017 filed by the respondent-daughter-in-law, as also the order of summoning dated 21.12.2017 passed by learned Judicial Magistrate Ist Class, Ludhiana.

(2.) At this stage, it is pertinent to note here that criminal prosecution is result of matrimonial discord between Karan Sodhi and his wife Priya Sodhi (respondent herein). They were married on 06.02.2013. Priya Sodhi has lodged criminal prosecution pursuant to FIR No.57 dated 31.05.2014 under Sections 498-A, 406 of the Indian Penal Code. She has also filed a criminal complaint under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter to be referred as "the Act of 2005 "). It has also come on record that one FIR has also been registered by the petitioner herein.

(3.) Through the complaint filed by the respondent herein, it is alleged that all the accused in the complaint in order to establish 'the shared accommodation ' as defined under the Act of 2005 have forged a rent deed in order to prove that in fact respondent-complainant and Karan Sodhi, her husband used to reside in a rented premises owned by accused No.1 and 2. The precise allegations made in the criminal complaint by the respondent are extracted as under:-