NIRANJANA AND OTHERS Vs. RANJIT SINGH

JUDGEMENT

(1.) The accused have filed this petition under Sections 397, 401 read with Section 482 Cr.P.C. for quashing order dated 27.2.2008 passed by learned Chief Judicial Magistrate, Shimla in case No. 31/02/06/03 framing charge under Sections 465, 467, 471 read with Section 34 I.P.C. and dismissing the complaint filed by the complainant.

(2.) The facts according to accused in brief are that complainant got published matrimonial advertisement in Daily Tribune in July, 2002 indicating his age 39 years. In response to the advertisement, matrimonial negotiations of accused No. 1 and the complainant, the families of accused No. 1 and complainant as well Whether the reporters of the local papers may be allowed to see the Judgment, Yes as accused No. 1 and complainant met each other several times. It was agreed that marriage would be without dowry as both the parties were earning and self dependent.

(3.) It has been alleged that ring ceremony took place in November, 2002 and the marriage of accused No. 1 and complainant was solemnized on 08.02.2003. In between, the parties had enough time to enquire about the antecedents of each other before actual marriage. The date of birth of the accused No. 1 is 30.06.1965 and she was around 37 years when matrimonial talk between accused No. 1 and complainant started.