TARSEM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) It is unfortunate that members of a family are litigating in Courts rather than settling their dispute by sitting together. Anyhow, the Court has to discharge its functions. Hence, this Court proceeds to decide. A small pedigree table would be useful to understand the dispute and inter se relationship:-

(2.) The petitioners are Tarsem Singh and Satnam Kaur, husband and wife. First informant is Jagjit Singh son of Tarsem Singh. In other words, the first informant has lodged a criminal prosecution against his father and mother.

(3.) The police after holding enquiry registered FIR under Sections 420, 447, 506 of the IPC and after completion of the investigation submitted a final report under Section 173 Cr.P.C. The petitioners have filed this petition under Section 482 Cr.P.C. seeking quashing of the FIR and subsequent proceedings.