SURINDER KAUR Vs. RAJINDER SINGH

JUDGEMENT

(1.) THIS case has got chequered history. The marriage of the parties was solemnized on November 19, 1978. A son and a daughter were born from the wedlock. A chain of litigations ensued between the two in the shape of petition under Section 13 of the Hindu Marriage Act, proceedings under Section 107/150, Code of Criminal Procedure; and a complaint under Sections 452/353/323/506, Indian Penal Code.

(2.) SURINDER Kaur, petitioner, has therefore filed this petition under Section 482, Code of Criminal Procedure, praying for quashing the complaint dated July 9, 1996 (Annexure P-3) and summoning order dated November 22, 1996 (Annexure P-5) and the order dated September 19, 1997 (Annexure P-7).

(3.) ANOTHER petition under Section 13 of the Hindu Marriage Act was filed by the respondent on September 22, 1992, levelling allegations against the petitioner. The same was dismissed by the Additional District Judge, Patiala, on April 25, 1994, by observing in paragraph 9 of the judgment as under :-