MANJEET SINGH Vs. STATE OF H P

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing FIR No.110 dated 10.08.2011, registered at Police Station, Aut, District Mandi, under Sections 365, 376, read with Section 34 IPC.

(2.) It has been stated that on 27.01.2011 Labh Singh respondent No.4 filed an application under Section 97 Cr.P.C. before Sub Divisional Magistrate, Chachiot at Gohar that the respondent No.5 Hima Devi is his legally wedded wife and has been wrongly confined by Deep Kumar at Dehra. On 24.12.2010, Hima Devi left the house by saying that she was going to purchase medicines for her daughter. Hima Devi did not return to his house.

(3.) On 03.01.2011 report was made to police Chowki, Bali Chowki about missing of Hima Devi. It was stated before Sub Divisional Magistrate on 27.01.2011 that Labh Singh came to know that his wife has been wrongly confined by Deep Kumar at Dehra. The Sub Divisional Magistrate on the affidavit of Labh Singh issued search warrant of the wife of Labh Singh against Deep Kumar, but no action was taken by the police against Deep Kumar.